SAPAM KANGLEIPAL Vs. DISTRICT MAGISTRATE, IMPHAL EAST, MANIPUR

JUDGEMENT

(1.) Heard Shri Ch. Ngongo, learned Advocate appearing for the petitioner; Smt. L. Monomala, learned Government Advocate appearing for the State respondents and Shri S. Smarjeet, learned CGC appearing for the Union of India.

(2.) The validity and correctness of the order of detention dated 04- 06-2020 issued by the District Magistrate, Imphal-East is under challenge in this writ petition.

(3.) The allegations as stated in the grounds of detention, are that on 17-10-2001, a meeting was convened at the Manipur Hindu Parishad Hall, Imphal attended by the representatives of Youth Clubs and student organizations wherein the Manipur Youth Front was formed, for which the detenu was appointed as the General Secretary. In the month of April, 2004, the detenu became the President of the Manipur Youth Front. During his tenure as the leader of the Manipur Youth Front, the detenu developed good relationship with the banned and out-law organization namely, Kangleipak Communist Party (KCP) and worked for it. The detenu in collaboration with the leaders of the KCP carried out many prejudicial activities under the guise of the President of the Manipur Youth Front. On 07-05-2008, the detenu was arrested by a team of Police of the Imphal Police Station from the gate of Manipur Press Club, Imphal in connection with a case and was detained under the NSA vide order dated 13-05-2008 of the District Magistrate, Imphal-West and was lodged in Manipur Central Jail, Sajiwa.