P.BALACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The reliefs prayed for in the Writ Petition are the following :

(2.) The learned Additional Director General of Prosecution submitted that the Writ Petition is not maintainable in view of the decision of a Division Bench of this Court in Baby v. State of Kerala (2014 (4) KLT 854).

(3.) The petitioner avers in the Writ Petition that the seventh respondent satisfies all the requirements to classify him as a "known rowdy" within the meaning of Section 2(p) of the Kerala Anti -Social Activities (Prevention) Act (hereinafter referred to as 'the KAAPA'). It is stated that six crimes have been registered against the seventh respondent out of which four crimes have been registered at the instance of the petitioner. It is alleged that the seventh respondent is a threat to the society and he consistently indulges in anti -social activities making the life of the petitioner as well as others miserable. In Baby v. State of Kerala (2014 (4) KLT 854), the Division Bench held thus :