SNEHA ULLAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition has been directed against an order of detention dtd. 8/11/2024 passed against one Ansar, S/o. Abdul Azeez under Sec. 3(1) of the Kerala Anti-Social Activities (Prevention) Act, 2007 ('KAA(P) Act' for brevity). The petitioner herein is the wife of the detenu. The detention order stands approved by the Government vide order dtd. 9/1/2025, and the detenu has been ordered to be detained for a period of one year from the date of execution of the order.

(2.) The records available before us disclose that a proposal was submitted by the Police Chief, Thiruvananthapuram Rural, on 19/10/2024, seeking initiation of proceedings under Sec. 3(1) of the KAA(P) Act before the jurisdictional authority. 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 KAA(P) Act. For passing the order of detention, the authority reckoned five cases in which the detenu was involved. The case registered with respect to the last prejudicial activity committed by the detenu is crime No.746/2024 of Mangalapuram Police Station alleging commission of offences punishable under Ss. 309(4), 331(6), 351(3) r/w 3(5) of Bharatiya Nyaya Sanhita (for short "BNS").

(3.) We have heard Sri. M.H. Hanis, the learned counsel appearing for the petitioner and Sri. K.A. Anas, the learned Government Pleader.