REGENT COMPUTRONICS PVT. LTD.

PEBAM NINGOL MIKOI DEVI Appellant

V/S

STATE OF MANIPUR Respondents

Referred Judgements :-

MOHAMMAD YOUSUF RATHER VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
FAZAL GHOSI WAHID AYAZ AHMAD RIAZ AHMAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
HAJI MOHAMMAD AKHLAQ VS. DISTRICT MAGISTRATE [REFERRED TO]
SHAFIQ AHMAD VS. DISTRICT MAGISTRATE MEERUT [REFERRED TO]
STATE OF PUNJAB VS. SUKHPALSINGH [REFERRED TO]
STATE OF RAJASTHAN VS. TALIB KHAN [REFERRED TO]
RAJENDRA SINGH VS. STATE OF U P [REFERRED TO]
UNION OF INDIA VS. LAISHRAM LINCOLA SINGH [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) By our order dated 14.09.2010, after hearing the learned counsel for the parties to the lis, we had directed the release of the detenu, since we were satisfied that the appellant prima- facie had made out a case for release of the detenu. Now we give our reasons for allowing this appeal in support of our pre-emptory order.

(3.) Here is an unfortunate case involving a person who ought not to have been detained under preventive detention and have his liberty curtailed by virtue of his incarceration under Section 3(2) of the National Security Act, 1980 (hereinafter "NS Act").

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PEBAM NINGOL MIKOI DEVI Vs. STATE OF MANIPUR

Referred Judgements :-

JUDGEMENT

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