JASEERA Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition has been directed against an order of detention dtd. 4/10/2024 passed against one Sakeer Hussain 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. After considering the opinion of the Advisory Board, the Government vide order dtd. 29/11/2024 confirmed the order of detention, and the detenu was ordered to be detained for a period of six months from the date of execution of the order.

(2.) The records available before us disclose that a proposal was submitted by the District Police Chief, Malappuram, on 8/8/2024 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 the order of detention the authority reckoned seven cases in which the detenu got involved. The case registered against the detenu with respect to the last prejudicial activity is Crime No. 344/2024 of Pattambi Police Station alleging commission of offences punishable under Ss. 365, 342, 323 r/w 34 of Indian Penal Code.

(3.) We have heard Sri.Navaneeth N. Nath, the learned counsel appearing for the petitioner and Sri. K.A. Anas, the learned Government Pleader.