SHANOUJAM SUNIL MANGANG Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. H. Ishwarlal, learned counsel appearing for the petitioner, Mr. Y. Ashang, learned G.A. appearing for the respondent Nos - 1,3, and 4 and Mr. C. Komol, learned CGSC appearing for the respondent No.2.

(2.) AT the very outset of hearing, Mr. Ishwarlal, learned counsel for the petitioner strenuously contends that the present case is squarely covered by the decision of the Apex Court in Huidrom Konungjao Singh vs. State of Manipur & Anothers: (2012) 7 SCC 181. For deciding as to whether present case is squarely covered by the decision of the Apex Court in Huidrom Konungjao's case(supra), this Court requires to see the fact leading to the filing of the present writ petition; accordingly only the facts sufficient for deciding the above point is briefly noted.

(3.) ON 12.7.2012 when the petitioner -detenu was produced before the learned Chief Judicial Magistrate, Imphal West, the learned District Magistrate Imphal West(detaining authority) issued the impugned detention order dated 12.7.2012 directing the petitioner - detenu to be detained u/s 3(2) of the National Security Act, 1980 until further orders.