SELVI Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is directed against an order of detention dtd. 14/3/2025 passed against one Sreejith, S/o. Sivakumar, 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 mother of the detenu. The said order of detention was confirmed by the Government vide order dtd. 16/5/2025, and the detenu was ordered to be detained for a period of six months, from the date of detention.

(2.) The records reveal that, considering the recurrent involvement of the detenu in criminal activities, a proposal was submitted by the District Police Chief, Palakkad, on 20/2/2025 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. 2p(iii) of the KAA(P) Act.

(3.) Altogether, eight cases in which the detenu got involved were considered by the detaining authority for issuing Ext.P1 order of detention. Out of the said cases, the case registered with respect to the last prejudicial activity is crime No.61/2025 of Kasaba Police Station alleging the commission of offences punishable under Ss. 308(4) r/w 3(5) of Bharatiya Nyaya Sanhita (for short "BNS") and the detenu is arrayed as the 1st accused in the said case.