KHUMUKCHAM DHIREN SINGH Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) BY filing this writ petitition under Article 226/227 of the Constitution of India, the writ petitioner seeks to challenge his detention order dt 30.8.2012 (Annexure ­ A/2), approval order dt 8.8.2012 ( Annexure -A - 4 ) and confirmation order dt 29.8.2012 ( annexure -A -6) issued by District Magistrate Imphal west, and confirmed by the State respondent under the provisions of the National Security Act 1980 ( for short hereinafter for brevity called "the Act").

(2.) THE impugned detention order (Annexure -A/2) reads as under:

(3.) ON 17.12.1998, the writ petitioner ­ a resident of Imphal (Manipur) was arrested from the nearby areas of village Laitonajam in connection with one FIR bearing no 98(12) 98 NPL -PS under Section 121/121 -A IPC, 25 (1 -B) Arms Act & Section 13 UA (P) A Act. He was however released on bail by the Court the same day and later acquitted of the charges by the Chief Judicial Magistrate by order dt 27.5.2002 in case no 51 of 2002.