LEISHANGTHEM UMAKANTA SINGH (@) MAIPAK Vs. DISTRICT MAGISTRATE, MANIPUR

JUDGEMENT

(1.) THE petitioner who has been detained under Subsection 3 of Section 3 of the National Security Act, 1980 by order of the District Magistrate, Imphal West dated 27th August, 2013 has filed this writ application challenging the said order of detention in Annexure -A/2.

(2.) FROM the impugned order of detention, it appears that the date on which detention order was passed, the petitioner was in Police custody in connection with a criminal case. The District Magistrate in the impugned order of detention has stated that the petitioner who is now in Police custody is likely to be released on bail in the near future by normal criminal court as bails are granted in similar cases by the criminal courts.

(3.) THE learned counsel for the State submitted that since accused persons in similar cases are being granted bail by the courts, the District Magistrate was of the view that as and when bail application is moved by the petitioner, the same would be allowed and accordingly has recorded his satisfaction in the impugned order that though the petitioner is in Police custody, he may be released on bail as in similar cases bail is granted by the courts.