ASMATH BEEVI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein is the wife of one Sameer ('detenu' for the sake of brevity) and her challenge in this Writ Petition is directed against Ext.P1 order of detention dtd. 7/7/2025 passed by the 2nd respondent under Sec. 3(1) of the Kerala Anti-Social Activities (Prevention) Act, 2007 ('KAA(P) Act' for brevity).

(2.) The records reveal that a proposal was submitted by the District Police Chief, Kasaragode, on 11/6/2025, 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.

(3.) Altogether, ten cases in which the detenu was involved have been considered by the jurisdictional authority for passing the order of detention. Out of the ten cases considered, the case registered with respect to the last prejudicial activity is crime No.367/2025 of Koduvally Police Station, alleging commission of offences punishable under Ss. 126(2), 115(2), 118(1), 109, 324(1), 324(5), 351(3) r/w 3(5) of Bharatiya Nyaya Sanhita (for short "BNS") and Sec. 4(a) of Explosive Act.