SHABNA K Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein is the wife of one Dilshad E. K. ('detenu' for the sake of brevity) and her challenge in this Writ Petition is directed against Ext.P1 order of detention dtd. 27/8/2025 passed by the 2nd respondent under Sec. 3(1) of the Kerala Anti-Social Activities (Prevention) Act, 2007 ('KAA(P) Act' for brevity). The said order stands confirmed by the Government, vide order dtd. 1/11/2025, and the detenu has been ordered to be detained for a period of six months with effect from the date of detention.

(2.) The records reveal that on 26/7/2025, a proposal was submitted by the Deputy Commissioner of Police, Kozhikode City, seeking initiation of proceedings against the detenu under the KAA(P) Act before the jurisdictional authority, the 2nd respondent. For the purpose of initiation of the said proceedings, the detenu was classified as a 'known goonda' as defined under Sec. 2(o)(ii) of the KAA(P) Act.

(3.) Altogether, five cases in which the detenu got involved have been considered by the jurisdictional authority for passing Ext.P1 detention order. Out of the said cases, the case registered with respect to the last prejudicial activity is crime No.385/2025 of Nallalam Police Station, alleging commission of the offence punishable under Sec.