SAJANA Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition has been directed against an order of detention dtd. 18/8/2025, passed against one Iqlas T.V., S/o. Rasheed T.V. 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. The detention order stands confirmed by the Government vide order dtd. 18/10/2025 and the detenu has been ordered to be detained for a period of six months.

(2.) The records available before us disclose that on 11/7/2025, a proposal was submitted by the Deputy Commissioner of Police, Kozhikode City, 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 Ext.P1 detention order, the jurisdictional authority reckoned four cases in which the detenu got involved. Out of the said cases, the case registered with respect to the last prejudicial activity is crime No.345/2025 of Panniyankara Police Station, alleging commission of the offences punishable under Ss. 117(2), 126(2), 110 and 351(2) 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.