WAHENGBAM SHAKHENBI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr.Sanajaoba, learned counsel for the petitioner, Mr.Shyam Sharma, learned GA appearing on behalf of respondent Nos.1 and 2 as well as Mr.C.Kamal, learned CGSC appearing for respondent No.3.

(2.) THE petitioner, wife of the detenu, Shri Wahengbam Nanao Singh, is assailing, in the present writ petition, the impugned detention order dated 25.07.2012, approval order dated 04.08.2012 and the confirmation order dated 03.09.2012. The only ground for challenging the impugned detention order is that the present case is squarely covered by the decision of the Apex Court in Huidrom Konungjao Singh Vs State of Manipur & Ors: (2012) 7 SCC 181.

(3.) RELEVANT portion of the judgment of the Apex Court in Huidrom Konungjao Singh's case (supra) (para 14 and 15 of the SCC) read as follows: