(1.) WHICH Police Officer can make a report to the Government/district Magistrate under S. 3 (l) of the Kerala Anti-Social Activities (Prevention) Act, 2007 (hereinafter referred to as the 'kaapa') ?
(2.) THE petitioner has filed this petition for issue of a writ of habeas corpus to cause the production of her husband Santhosh Kumar, who is detained under S. 3 (l) of the kerala Anti-Social Activities (Prevention) Act, 2007 (hereinafter referred to as the 'kaapa'), to set aside the order of detention, Ext. P1 and to set him at liberty.
(3.) AGAINST the said Santhosh Kumar, four cases are pending, the details of which are shown below: <FRM>JUDGEMENT_500_KERLT3_2009Html1.htm</FRM>