SRUTHI Vs. STATE OF KERALA

JUDGEMENT

(1.) HAS the mind of the Detaining Authority been applied alertly and properly to the question whether the detenu deserves to be detained under S. 3 of the Kerala Anti-Social activities (Prevention) Act, 2007 (hereinafter referred to as the 'kaapa') ? This is the only question that we have to consider in this case.

(2.) PETITIONER is the wife of Santhosh @ Santhu, against whom an order of preventive detention under S. 3 (2) of the KAAPA has been passed by the 2nd respondent. In this petition for issue of a writ of habeas corpus, the petitioner prays that her husband may be directed to be produced before Court and released after setting aside Ext. P2 order of detention dated 16. 02. 2009.

(3.) A brief resume of facts leading to Ext. P2 order of detention appears to be necessary. The petitioner's husband was involved in as many as 5 crimes, vitally the relevant details of which are given below. <FRM>JUDGEMENT_8_KERLT3_2009Html1.htm</FRM>