YUMLEBAM JOYKUMAR SINGH Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) THIS writ application has been filed challenging the order of detention passed by the District Magistrate, Imphal West on 8.10.2013 directing detention of the petitioner under Sub -section (3) of Section 3 of the National Security Act, 1980 as well as the order of confirmation passed by the State Government.

(2.) THE grounds of detention indicate that the petitioner was once arrested on 4.10.2001 by a team of CDO/IE and was produced before the Court for remand on 12.10.2001 in connection with FIR No.81 (10) 2001. He was released on bail on the same day. Again, he was arrested on 6.2.2005 by a team of CDO/IW and was remanded to Jail custody in connection with FIR No.6(2)2005. He was subsequently released on bail. Thereafter on 23.9.2013, he was arrested for the 3rd time by the CDO/IW and a case was registered bearing No.255(9)2013 for commission of offence U/S 121/121 -A IPC, 20 UA(P) A.Act and 25(1 -B)A of the same Act and was remanded to Police custody till 8.10.2013. Thereafter he has been in jail custody. While continuing in jail custody in connection with the above case, the impugned order of detention was passed by the District Magistrate, Imphal West.

(3.) LEARNED State counsel, Shri A. Vasum, appearing on behalf of the State respondents and Shri Amarjit Naorem, learned CGSC for Central Govt. contended that the petitioner is a member of a banned organization namely Peoples ' Liberation Army (for short PLA) and had been arrested twice earlier for his association with the said organization and on both occasions for committing of similar offences, he had been released on bail and therefore, the District Magistrate had every justification to apprehend that in the present case also he may be released on bail. Considering his activities since 2001, the District Magistrate having passed the order of detention, there is no illegality in the same.