VIPINA K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition has been directed against an order of detention dtd. 21/11/2024 passed against one Arjun , 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 confirmed by the Government vide order dtd. 22/1/2025 and the husband of the petitioner has been ordered to be detained for a period of six months from the date of execution of the order.

(2.) The records available before us disclose that a proposal was submitted by the District Police Chief, Kozhikode City, on 16/10/2024 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 9 cases in which the detenu got involved.

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