RISHADA HARIS Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers, as amended, in the afore captioned W.P (Crl.), seeking for writs of Habeas Corpus and quashment in relation to the challenge mounted against the preventive detention of the detenu in this case, are as follows:

(2.) Heard Sri.P.K Ravisankar, learned counsel appearing for the petitioner and Sri.K.A Anas, learned Prosecutor, appearing for the respondents.

(3.) The petitioner herein is the wife of Sri.V.V Sameem, who has been ordered to be preventively detained, in terms of Ext.P6 detention order dtd. 27/4/2022 issued by the 2nd respondent under Sec. 3(1) of the Kerala Anti-Social Activities (Prevention) Act, 2007 (KAAP Act).