SUJITHA Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) Suresh @ Kalpana Suresh @ Vettu Suresh was detained as per Ext. P1 order (No. CC46 / S13 / Camp / 15 dated 16/05/2015) issued by the District Magistrate, Thiruvananthapuram under S.3(1) of the Kerala Anti - Social Activities (Prevention) Act, 2007 (hereinafter referred to as the 'KAAPA'). The order of detention was executed on 19/05/2015. The detenu is classified as a 'known rowdy' in Ext. P1 order. The order of detention was confirmed by the Government on 23/07/2015 and the period of detention was fixed as one year.

(2.) An order of detention dated 15/06/2007 was issued against the detenu, which was executed on 17/06/2007. The period of detention was six months. The detenu completed the term of six months in jail and he was released on 16/12/2007.

(3.) Alleging that the detenu involved himself again in criminal activities, a second order of detention dated 11/11/2011 was passed and it was executed on 23/11/2011. The period of detention was six months. The present order of detention (Ext. P1) was issued on the ground that the detenu indulged in criminal activities again and criminal cases were registered against him. In Ext. P1 order of detention it is stated that the period of detention as per the second order of detention dated 11/11/2011 was over on 22/05/2012 and the detenu suffered the full term covered by the second order of detention.