NASEEMA Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition has been directed against an order of detention dtd. 26/5/2024 passed against one Ansaf @ Malu under Sec. 3(1) r/w Sec. 13(2) (i) and (ii) 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 approved by the Government vide order dtd. 13/6/2024.

(2.) The records available before us disclose that a proposal was submitted by the District Police Chief, Alappuzha, on 26/3/2024 seeking initiation of proceedings under Sec. 3(1) r/w Sec. 13(2) (i) and (ii) 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 nine cases in which the detenu got involved. The details of the cases considered by the detaining authority for classifying the detenu as a 'known rowdy' are given below:- <FRM>JUDGEMENT_24_LAWS(KER)2_2025_1.html</FRM>

(3.) We have heard Sri. M.H. Hanis, the learned counsel appearing for the petitioner and Sri. K.A. Anas, the learned Government Pleader.