MARIYA Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition has been directed against an order of detention dtd. 7/11/2024 passed against one Ahammed Kabeer @ Kabeer under Sec. 3(1) r/w Sec. 13(2) (i) of the Kerala Anti-Social Activities (Prevention) Act, 2007 ('KAA(P) Act' for brevity). The petitioner herein is the mother of the detenu. The detention order stands confirmed by the Government vide order dtd. 9/1/2025 and the detenu was ordered to be detained for one year.

(2.) The records available before us disclose that a proposal was submitted by the District Police Chief, Kasaragode, on 3/8/2024 seeking initiation of proceedings under Sec. 3(1) r/w Sec. 13(2) (i) 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 goonda' as defined under Sec. 2(j) r/w 2(o)(ii) of the KAA(P) Act. For passing the order of detention, the authority reckoned 11 cases in which the detenu got involved. Out of the cases considered, the last case is crime No.12/2024 of Excise Circle Office, Kasaragode registered alleging commission of offences punishable under Ss. 22(b) and 25 of NDPS Act.

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