ANUJA ANILKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed by the mother of the detenu, Sri. Rahul Manoj @ Koilandy Rahul, aged 27 years, challenging Ext.P1 detention order dtd. 20/2/2026, issued by the Government under Sec. 3(1) read with Sec. 13(2)(1) of the Kerala Anti-Social Activities (Prevention) Act, 2007 (for short, "KAA(P)A "). The said detention order was confirmed by the Government Order dtd. 9/4/2026, whereby the Government directed that the detenu be detained for a period of one year from the date of his detention.

(2.) The process leading to the issuance of the detention order commenced with the submission of the proposal dtd. 9/12/2025 alleging that the detenu was involved in fourteen crimes registered under the provisions of the Indian Penal Code, 1860 (IPC), Bharatiya Nyaya Sanhita, 2023 (BNS) and Arms Act, during the period from 2020 to 2025. The Sponsoring Authority submitted the proposal on 9/12/2025 and based on its recommendation, the impugned detention order was issued on 20/2/2026.

(3.) The crimes relied upon by the Detaining Authority for passing the order of detention are as follows: <IMG>JUDGEMENT_14_LAWS(KER)8_2026_1.jpg</IMG>