R.K. MARY Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. Serto T. Kom, learned counsel appearing for the petitioner and Mr. Sh. Shyam Sharma, learned counsel appearing for the respondents No.1 and 2.

(2.) THE present writ petition has been filed challenging the detention order dated 04.06.2012 passed by the District Magistrate, Thoubal, Manipur in Cril.NSA Case No.17 of 2012. In the said detention order it has been stated that the detenu namely, Shri R.K. Gandhi Singh @ Santa @ Ingocha has been acting in a manner prejudicial to the security of the State and maintenance of public order. The District Magistrate, Thoubal, Manipur, on being satisfied that his activities are prejudicial to the maintenance of public order, and also being satisfied from the records that the detenu who was in police custody is likely to be released on bail since Shri N. Sanathokpa Singh S/o (L) N. Nandashwor of Ningthoukhong Ward No. 8 a/p Kwakeithel Lamdong who had been arrested on

(3.) FURTHER , the detenu has been formally arrested on 1.6.2012 in connection with FIR No. 73(5)2012 KCG -PS under a more serious charge involving Section 121/121 -A IPC, though the other person N. Sanathokpa Singh who was released on bail was arrested in connection with a different FIR involving only sections 17/20 UA(P) A. Act. The detaining authority has not also mentioned how the said N. Sanathokpa's case can be related to the case under which the detenu was apprehended.