VILASINI RAMACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition has been directed against an order of detention dtd. 28/12/2024 passed against one Amal, S/o. Ramachandran, under Sec. 3(1) of the Kerala Anti-Social Activities (Prevention) Act, 2007 ( 'KAA(P) Act ' for brevity). The petitioner herein is the mother of the detenu. Upon considering the opinion of the Advisory Board, the Government vide order dtd. 17/2/2025 has confirmed the order and the son of the petitioner has been ordered to be detained for a period of one year.

(2.) The records reveal that a proposal was submitted by the District Police Chief, Ernakulam, seeking initiation of proceedings under Sec. 3(1) r/w 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 rowdy' as defined under Sec. 2(p)(iii) of the KAA(P) Act. For passing the order of detention the authority reckoned eight cases in which the detenu got involved. The case registered with respect to the last prejudicial activity is Crime No.1114/2024 of Kuruppampady Police Station alleging the commission of offences punishable under Ss. 127(2), 351 r/w 3(5) of Bharatiya Nyaya Sanhita (for short "BNS").

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