ASMATH BEEVI Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is directed against an order of detention dtd. 7/7/2025 passed against one Sameer, the detenu, under Sec. 3(1) of the Kerala Anti-Social Activities (Prevention) Act, 2007 ('KAA(P) Act' for brevity). The petitioner herein is the wife of the detenu. The said order of detention was confirmed by the Government vide order dtd. 18/9/2025, 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, it was after considering the recurrent involvement of the detenu in criminal activities, a proposal was submitted by the District Police Chief, Kasaragod on 11/6/2025, seeking initiation of proceedings against the detenu under Sec. 3(1) of 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, ten cases in which the detenu got involved have been considered by the jurisdictional authority for passing the order of detention. Out of the ten cases considered, the case registered with respect to the last prejudicial activity is crime No.367/2025 of Koduvally Police Station, alleging the commission of offences punishable under Ss. 126(2), 115(2), 118(1), 109, 324(1), 324(5), 351(3) r/w 3(5) of BNS and Sec. 4(a) of Explosive Act.