ASWATHY K.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the wife of Mr. Arun ('detenu' for the sake of brevity) and her challenge in this Writ Petition is directed against Ext.P4 order of detention dtd. 4/7/2024 passed by the 2nd respondent under Sec. 3(1) of the Kerala Anti-Social Activities (Prevention) Act, 2007 ('KAAP Act' for brevity). The said order stands confirmed by the Government and he has been ordered to be detained for a period of one year.

(2.) The records available before us disclose that a proposal was submitted by the Superintendent of Police, Thrissur City, on 20/6/2024 seeking initiation of proceedings under Sec. 3(1) of the KAAP Act before the jurisdictional authority, the 2nd respondent. For the purpose of initiation of the said proceedings, the detenu was classified as a 'known rowdy' as defined under Sec. 2p(iii) of the KAAP Act. The details of the cases considered by the detaining authority for classifying the detenu as a 'known rowdy' are given below:- <FRM>JUDGEMENT_96_LAWS(KER)11_2024_1.html</FRM>

(3.) We heard Sri. Vishnu Prasad Nair, the learned counsel appearing for the petitioner and Sri. Anas K.A., the learned Public Prosecutor.