SUHARABI KAREEM Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a writ petition filed under Article 226 of the Constitution of India, challenging Ext.P1 order of detention dtd. 21/1/2025 passed against one Favas under Sec. 3(1) of the Kerala Anti-Social Activities (Prevention) Act, 2007 [KAA(P) Act for the sake of brevity]. The petitioner herein is the mother of the detenu. The said order of detention was confirmed by the Government vide order dtd. 26/3/2025, and the detenu was ordered to be detained for a period of six months from the date of execution of the order.

(2.) The records available before us reveal that it was after considering the recurrent involvement of the detenu in criminal activities, the District Police Chief, Thrissur City, submitted a proposal for the initiation of proceedings against the detenu under the KAA(P) Act, 2007. For initiation of the said proceedings, the detenu was classified as a "known goonda" as defined under Sec. 2(o) of the KAA(P) Act, 2007.

(3.) The authority considered five cases in which the detenu got himself involved in passing the Ext.P1 order. The case registered with respect to the last prejudicial activity committed by the detenu is crime No.903/2024 of Chavakkad Police Station, alleging commission of offences punishable under Sec. 22(b) of the Narcotic Drugs and Psychotropic Substances (NDPS) Act.