USHAKUMARI V. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the mother of One Umesh Krishnan ('detenu' for the sake of brevity) and her challenge in this Writ Petition is directed against Ext.P1 order of detention dtd. 11/1/2023 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 said order of detention vide order dtd. 29/4/2025, and the detenu was ordered to be detained for a period of six months from the date of detention.

(2.) The records reveal that a proposal was submitted by the District Police Chief, Pathanamthitta, on 9/12/2022, 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. Altogether 10 cases in which the detenu was involved have been considered by the detaining authority for passing the impugned order of detention. The case registered regarding the last prejudicial activity is crime No.1833/2022 of Adoor Police Station, alleging commission of offences punishable under Ss. 294(b), 447, and 506 IPC.

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