AMEENA AMEER Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein is the wife of one Manu @Kukku('detenu' for the sake of brevity) and her challenge in this Writ Petition is directed against Ext.P1 order of detention dtd. 21/8/2025 passed by the 2nd respondent under Sec. 3(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. 17/10/2025, and the detenu has been ordered to be detained for a period of six months with effect from the date of detention.

(2.) The records reveal that on 14/5/2025, a proposal was submitted by the District Police Chief, Kollam City, 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.

(3.) Altogether, nine cases in which the detenu got involved have been considered by the jurisdictional authority for passing Ext.P1 detention order. Out of the said cases, the case registered with respect to the last prejudicial activity is crime No.739/2025 of Karunagapally Police Station, alleging commission of the offences punishable under Ss. 61(2), 351, 332(a), 118(1), 103(1), r/w 3(5) of Bharatiya Nyaya Sanhita(BNS) and Sec. 3 of the Explosive Substance Act and the detenu is arrayed as the 8th accused in the said case.