HOINEIHING HAOKIP Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) The petitioner's husband, Thangboi Haokip @ TL. Jacob Thadou, was detained under Sec. 3(2) of the National Security Act, 1980 (for brevity, 'the Act of 1980'), by the District Magistrate, Chandel District, vide order dtd. 3/8/2021. She assails the said order and seeks a direction to the authorities to set her husband at liberty.

(2.) Heard Mr. L. Shashibhushan, learned counsel for the petitioner; Mr. Th. Vashum, learned Government Advocate, appearing for respondents No. 1, 2 and 4; and Mr. S. Samarjeet, learned Sr. PCCG, for respondent No. 3.

(3.) Mr. L. Shashibhushan, learned counsel, would urge three grounds of attack against the detention order. He would assert that illegible copies of the documents, relied upon by the detaining authority, were furnished to the detenu, contrary to the binding edict of law and case law. He would further assert that the Advisory Board, constituted under Sec. 9 of the Act of 1980, did not consider the validity of the subject detention within the time prescribed by law; and lastly, he would contend that the grounds of detention are vague.