(1.) THE petitioner has come to this Court with this petition for issue of a writ of habeas corpus to direct the production and release of her husband Earnest (hereinafter referred to as 'the detenu') who stands detained preventively as per Ext. P1 order dated 15/09/2010 passed by the 1st respondent - District Magistrate, under S.3 of the Kerala Anti-Social Activities (Prevention) Act, 2007 (hereinafter referred to as 'the KAAPA'.)
(2.) IN execution of Ext. P1 order dated 15/09/2010 the detenu was taken into custody on 23/09/2010. The order of approval under S.3(3) of the KAAPA has already been passed on 05/10/2010. The order under S.10(4) of the KAAPA is yet to be passed.
(3.) WE have heard detailed arguments advanced by the learned senior counsel, Shri. K. Ramkumar for the petitioner and the learned senior Government Pleader Sri. Mohammed Anzar for the respondents. Learned counsel for the petitioner assails the impugned order on 8 specific grounds. We shall now proceed to consider the said 8 specific grounds.