SOUMYA Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition has been directed against an order of detention dtd. 8/8/2025, passed against one Akhil @ Bonda, S/o. Santhosh 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.

(2.) The records available before us disclose that on 21/6/2025, a proposal was submitted by the District Police Chief, Thrissur Rural, 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 six cases in which the detenu got involved. Out of the said six cases, the case registered with respect to the last prejudicial activity is crime No.860/2025 of Kodungallur Police Station, alleging commission of the offences punishable under Sec. 196 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.