TANGMAN N SANGMA Vs. UNION OF INDIA

JUDGEMENT

(1.) This instant writ petition is directed against the impugned Detention Order dated 9.09.13 as well as the Grounds of Detention dated 9.09.13.

(2.) This petitioner's case in nut shell is that, "on 1.08.13, the detenue namely; Shri. Arthar Ch Marak was arrested and implicated in Mendipathar P.S. Case No. 42 (5) of 2013 and Mendipathar P.S. Case No. 51 (6) of 2013 and was booked under MPDA vide impugned Detention Order dated 9.09.13 and Grounds of Detention dated 9.09.13 and presently lodged at District Jail Williamnagar.

(3.) Mr. H Abraham, the learned counsel appeared for on behalf of the petitioner submits that, in this instant case from the Grounds of Detention it appears that the detenue namely; Mr. Shri. Arthar Ch Marak S/o Shri. Tangman N Sangma of Thapa Dalbinggre, North Garo Hills District has been detained without any sufficient grounds. The learned counsel further contended that he was not supplied with the statement of witness, MPDA Act, Gazetted Notification as well as Seizure List, as such; he could not prepare an effective representation. Hence this instant petition before this Court.