ROSILY ANTONY Vs. STATE OF KERALA

JUDGEMENT

(1.) The above-captioned Writ Petition is filed seeking the following reliefs:

(2.) Ext.P1 order of detention, which is under challenge in this Writ Petition, has been passed by the 2nd respondent preventively detaining Sri. Rony, the son of the petitioner, invoking powers under Sec. 3(1) of the Kerala Anti-Social Activities (Prevention) Act, 2007 ( "KAA(P) Act" for the sake of brevity).

(3.) Ext.P1 reveals that the proposal for initiating proceedings under the KAA(P) Act was submitted by the 3rd respondent on 20/12/2024. The detenu was classified as a "known goonda" on account of his involvement in four crimes, the details of which are as under:-