BENHUR M. SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) By means of this writ petition, the petitioner has prayed for writ in the nature of Habeas Corpus, and further sought quashing of the detention order dated 29.09.2013 passed under Section 3 of Meghalaya Prevention of Detention Act, 1995, by the Deputy Commissioner/District Magistrate, West Garo Hills, Tura.

(2.) Brief facts of the case are that the petitioner Benhur M Sangma was arrested on 08.09.2013 in connection with Tura PS Case No. 115(6) 2013, Tura PS Case No. 116(6)2013, Tura PS Case No. 114(6)2013, Tura PS Case No. 117(6) 2013 and Tura PS Case No. 120(6) 2013. Thereafter, impugned detention order dated 29.09.2013 was passed by the Deputy Commissioner/District Magistrate, West Garo Hills, Tura under Section 3(1) of Meghalaya Preventive Detention Act, 1995. The petitioner has challenged his detention and sought quashing of the detention order passed by respondent No. 2 (District Magistrate, West Garo Hills, Tura).

(3.) Learned counsel for the petitioner submitted that the petitioner made representation against the abovementioned detention order but he was not communicated of the fate of the representation. It is further submitted on behalf of the petitioner that no confirmation order appears to have been passed by the State under Section 13 of the Meghalaya Preventive Detention Act, 1995. It is also argued that delaying in disposal of the representation itself is a ground for release of the detenue.