ALEENA ALEX Vs. STATE OF KERALA

JUDGEMENT

(1.) "The jurisdiction of suspicion" is invoked by the writ petitioner, the wife of the detenu, in view of the order of detention passed by the District Collector & District Magistrate of Pathanamthitta District under Sec. 3(3) of the Kerala Anti-Social Activities (Prevention) Act, 2007 (in short the "Act"). The detenu was directed to be detained and kept in Central Prison, Viyyur, is the subject matter of challenge in this habeas corpus petition.

(2.) The learned brother Justice Syam Kumar V. M. has elaborately discussed the matter, both in respect of fact and law, with which I fully concur.

(3.) I would like to summarise my views without elaborating on the facts in support of the conclusion arrived at by my brother Judge.