AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 146 wordsA. Muhamed Mustaque, J.
This writ of Habeas is filed by the brother of detenu. The detention order was passed invoking provisions under the Kerala Antisocial Activities Prevention Act, 2007. The detenu has been released on 09.11.2023. The petitioner anticipates detention order in future as well, as a continuation of this order. Therefore, the petitioner submits that the matter has to be heard as the order impugned is ex-facie illegal.
Any attempt by the Court to decide the legality of the impugned order would only an academic exercise inasmuch as no relief can be granted to the petitioner. However, considering the apprehension as above, we give liberty to the petitioner to raise the challenge as against the legality of the impugned order in future, if petitioner is having cause of action to challenge any future order.
With liberty as above, the W.P.(Crl.) is dismissed.