KSHETRIMAYUM (NINGOL) NINGTHOUJAM Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr.Mahendra, learned counsel for the petitioner, Ms.Sobhna, learned GA appearing for respondent Nos.1, 2 and 3 as well as Mr.C.Kamal, learned CGSC for respondent No.4.

(2.) IN this writ petition, the petitioner, wife of the detenu Shri Ningthoujam Kingson Singh, challenged the impugned detention order dated 25.04.2012 (Annexure -N/1 to the writ petition) issued by the District Magistrate, Imphal West (Detaining Authority) directing the detenu, who is admittedly in the police custody to be detained under Section 3(2) of the NSA, 1980 until further orders, approval order of the Government of Manipur dated 03.05.2012 for approving the impugned detention order dated 25.04.2012 and also the confirmation order of the Government of Manipur dated 12.06.2012 for confirming the impugned detention order and fixing the period of detention for twelve months from the date of detention.

(3.) ON perusal of the impugned detention order dated 25.04.2012 it appears that the Detaining Authority was satisfied that the detenu is likely to be released on bail for the reason that one accused Shri Naoroibam Chaoba Singh (32 yrs) s/o N.Ibobi Singh of Mayang Langjing Taning, a member of KCP who had been arrested on 4.6.2011 in connection with FIR No.29(6)2001 LSG - PS u/s 17/20 UA(P) A Act, had been released on bail by the court of JMIC/Imphal on 10.6.2011. In pursuance of Section 8 of the NSA, the Detaining Authority also furnished grounds of detention to the detenu. On conjoint reading of the impugned detention order dated 25.04.2012 and the grounds of detention dated 28.04.2012 it is clear that the detenu is not one of the co -accused in FIR No. 29(6)2001 LSG - PS u/s 17/20 UA(P) A Act.