JOSEPH SEBASTIN Vs. STATE OF KERALA AND OTHERS

JUDGEMENT

(1.) Mr. Ashok Menon - Brother of a detenu named Jose Sebastian @ Jose @ Anoop is the petitioner, who seeks protection of the detenu by directing his production under a writ of habeas corpus and to set him at liberty.

(2.) The detenu has been detained in execution of Ext.P1 detention order dated 26.1.2018 of the District Magistrate, Alappuzha under Section 3(1) of the Kerala Anti-social Activities (Prevention) Act, 2007 ('KAAPA' for short). The grounds for the detention order are mentioned in Ext.P It was on the basis of Ext.P4 report filed by the District Police Chief that Ext.P1 detention order was made and for executing the order of detention Ext.P3 memo was issued. The detenu is undergoing detention since 07-02-2018.

(3.) The detenu had four crimes registered against him at Alappuzha North Police Station. In three of those crimes, final reports have been submitted, while the fourth crime is under investigation.