STATE OF MANIPUR Vs. BUYAMAYUM ABDUL HANAN

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeals are directed against the decision of the High Court of Manipur dtd. 28/10/2021 and 16/9/2021 setting aside the order of detention passed under Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (hereinafter referred to as "the Act 1988") on the premise that the appellants failed to supply the legible copies of documents which were relied upon by the appellants while passing the order of detention under the provisions of the Act 1988.

(3.) Respondent no. 1, in both the appeals, was released pursuant to the order impugned dtd. 28/10/2021 passed by the High Court and the period of detention of one year also expired.