REKHA Vs. STATE OF KERALA

JUDGEMENT

(1.) the petitioner herein is the wife of one Sreejith ('detenu' for the sake of brevity) and her challenge in this Writ Petition is directed against Ext.P1 order of detention dtd. 31/7/2025 passed by the 2nd respondent under Sec. 3(1) of the Kerala Anti-Social Activities (Prevention) Act, 2007 ( 'KAA(P) Act ' for brevity). After considering the opinion of the Advisory Board, the Government confirmed the detention order vide order dtd. 26/9/2025, and the detenu has been ordered to be detained for a period of six months, from the date of detention.

(2.) The records reveal that, on 10/7/2025, a proposal was submitted by the District Police Chief, Thiruvananthapuram Rural, 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 rowdy' as defined under Sec. 2(p)(iii) of the KAA(P) Act.

(3.) Altogether, four cases in which the detenu was involved have been considered by the jurisdictional authority for passing the order of detention. Out of the said cases considered, the case registered with respect to the last prejudicial activity is crime No.592/2025 of Kallambalam Police Station, alleging commission of offences punishable under Ss. 341, 118(1), 118(2), 61(2) r/w 3(5) of Bharatiya Nyaya Sanhita (for short "BNS ") and Sec. 3(2)(v) of SC/ST POA Act.