DHANYA M Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave Granted.

(2.) The present appeal arises from the final judgment and order dtd. 4/9/2024 passed by the High Court of Kerala at Ernakulam in WP(CRL)No.874/2024, whereby the order dtd. 20/6/2024 passed by the District Magistrate, Palakkad, directing the husband of the appellant, Rajesh [Hereinafter "detenue"] to be kept under preventive detention in prison in terms of Sec. 3 of Kerala Anti-Social Activities (Prevention) Act, 2007 [Hereinafter "the Act"] was affirmed.

(3.) The brief facts giving rise to the present appeal are that the detenu is running a registered lending firm in the name of 'Rithika Finance'. On 20/6/2024, the District Magistrate, Palakkad, issued an order of detention under Sec. 3(1) of the Act, in furtherance of Recommendation No.54/Camp/2024-PKAA( P)A dtd. 29/5/2024 by the Palakkad District Police Head. It was stated therein that the detenu is a 'notorious goonda' of the district and is a threat to the society at large. The following cases were considered for such declaration: