AIROnline 2025 SC 474

Supreme Court Of India

(From : AIROnline 2024 Ker 685)

Hon'ble Judge(s): Sanjay Karol, Manmohan , JJ

Kerala Anti-Social Activities (Prevention) Act (34 of 2007) , S.3— Preventive detention - Legality of order for- A person who indulges in activities 'harmful to maintenance of public order' is sought to be covered by the Act of 2007 - Grounds cited by detaining authority did not establish any threat to public order, and no specific reasons were given to warrant preventive detention - Although detention order stated that detenue violated bail conditions, State had neither moved any application for cancellation of bail, nor had it specified what conditions were breached - Facts did not justify use of an extrAORdinary remedy - Detention order was set aside. AIROnline 2024 Ker 685-Reversed (Para 9 19 20 22 23)