LAISHRAM Vs. STATE OF MANIPUR

JUDGEMENT

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

(2.) THE petitioner, wife of the detenu, is assailing the impugned detention order dated 02.07.2012, approval order dated 13.07.2012 and also the confirmation order dated 17.08.2012.

(3.) FOR deciding as to whether the present case is squarely covered by the decision of the Apex Court in Huidrom Konungjao Singh's case (supra), it is required to look into the impugned detentin order dated 02.07.2012; accordingly, the impugned detention order is quoted hereunder: