KAPKHANLUN ZOU @ KAPLUN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr.R.K.Umakanta, learned counsel for the petitioner and Ms.Sundari, learned GA for the respondents.

(2.) THE present petition has been filed seeking payment of Rs.1 lakh with interest as compensation from the respondents claiming that the petitioner had been illegally and wrongfully confined and continued in detention in jail/custody for 8 (eight) days after being set free by the High Court on quashing of his detention order passed under the National Security Act, 1980 (NSA).

(3.) ACCORDING to the petitioner, even though the office of the Chief Secretary, took prompt action for release of the petitioner, the Joint Secretary (Home), Government of Manipur, sent a communication/letter addressed to the DGP, Manipur, after five days i.e. 5.2.2008 for releasing of the petitioner, with a copy to the DGP of Prisons, Manipur for necessary action.