ELANGBAM MANGIJAO SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) PETITIONER has filed the instant petition under Articles 226/227 of the Constitution of India, challenging the detention order dated 11.12.2012 (Annexure N -1) of his son, Elangbam Shamkanhai Singh, passed by the District Magistrate, Thouble (Detaining Authority). Vide order dated 30.01.2013 (Annexure N -6) the detention order has been confirmed by the State under provisions of National Security Act (for short "the Act"), which also is under challenge.

(2.) THE impugned order of preventive detention reads as under:

(3.) WHILE he was in custody, he was again formally arrested on 29.11.2012 in connection with another criminal case registered against him bearing FIR No 398 (11) 2012 in Thoubal P.S. for the offences punishable under Sections 17/20 UA(P)A Act read with Section 5 of the Explosive Substance Act and Section 25 ( 1 -C) Arms Act. He was then formally remanded to police custody till 6.11.2012. The detenu was then remanded to judicial custody by the orders of the court.