ANITHAKUMARI Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) The District Magistrate, Thiruvananthapuram passed Ext.P1 order of detention dated 13.4.2015 under Section 3(1) of the Kerala Anti-Social Activities (Prevention) Act, 2007 (hereinafter referred to as the 'KAAPA'), to detain Unnikrishnan @ Thiruvallam Unni, the husband of the writ petitioner. It was alleged that the husband of the writ petitioner is a 'known rowdy' as defined in the KAAPA and with a view to prevent him from committing anti-social activities, it is necessary to make an order directing him to be detained.

(2.) The order of detention was executed on 19.4.2015. As per the order dated 20.6.2015, the Government confirmed the order of detention. The petitioner challenges in this Writ Petition Ext.P1 order of detention and his continued detention.

(3.) Ext.P1 order of detention shows that the detenu was involved in eighteen crimes registered at various police stations. In all the crimes the common offence is either under Section 379 or under Section 380.