LATHA B. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the mother of Akash @ Kochan ('detenu' for the sake of brevity) and her challenge in this Writ Petition is directed against Ext.P1 order of detention dtd. 24/5/2025 passed by the 2nd respondent under Sec. 3(1) r/w 13(2)(1) of the Kerala Anti-Social Activities (Prevention) Act, 2007 ('KAA(P) Act' for brevity). The said order stands confirmed by the Government, vide order dtd. 25/7/2025, and the detenu has been ordered to be detained for a period of one year with effect from the date of detention.

(2.) The records reveal that a proposal was submitted by the District Police Chief, Thiruvananthapuram Rural, on 11/4/2025 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, five cases in which the detenu got involved have been considered by the detaining authority for passing the impugned order of detention.

(3.) The case registered against the detenu with respect to the last prejudicial activity is crime No.712/2025 of Attingal Police Station, alleging commission of the offence punishable under Sec. 109 of Bharatiya Nyaya Sanhita (for short "BNS").