High CourtsDivision Bench(2024) 01 KL CK 0084

Ashkar Ali T @ Ashkar vs State Of Kerala

High Court Of Kerala · Decided on 11 January 2024

HON’BLE JUDGES
A.Muhamed Mustaque, J · Shoba Annamma Eapen, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (Crl.) No. 1269 Of 2023

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

4 paragraphs · 211 words

A. Muhamed Mustaque, J.

1.

This detention order is questioned by the detenu. The detenu is involved in six crimes. The last crime was on 15.03.2023. The detenu was in judicial custody from 15.03.2023 and he was released on bail on 17.05.2023. The detention order was passed only on 31.08.2023. The sponsoring authority (Police Chief, Malappuram) submitted the report on 10.07.2023.

2.

It is to be noted that if the sponsoring authority is of the view that on evaluating the last prejudicial activity, the activity of the detenu is a threat to the public order, the authority ought to have initiated proceedings immediately after the commission of the last offence. No steps were taken to initiate the proceedings under the Kerala Anti-Social Activities (Prevention) Act, 2007. On the other hand, actions were taken after bail was granted to the detenu on 17.05.2023 and that too, after two months on release. The delay in this matter is also not explained in the detention order.

Taking  note  of  the  fact  that  live-link  is  snapped from the last prejudicial activity and the order of detention, the impugned order is liable to be set aside, and accordingly set aside. The petitioner is set at liberty, provided if his detention is not otherwise required under law.