SHRI THOUNAOJAM BROJEN SINGH Vs. THE DISTRICT MAGISTRATE

JUDGEMENT

(1.) The petitioner, in this writ application, assails his detention in pursuance of the order passed by the District Magistrate, Imphal West on 27.4.2015 directing his detention under sub section 3 of Section 3 of the National Security Act, 1980.

(2.) In the grounds of detention, it is alleged that the petitioner joined a banned organization namely United National Liberation Front (UNLF) in January,1994. Due to prejudicial activities carried out by him, he was arrested on 21.5.1996 and was remanded to judicial custody on 29.5.1996. However, he was released on bail on 18.7.1996. After being release on bail, it is alleged that he again started working for the said organization. On 16.1.2004 he was again arrested and was remanded to jail custody. He was also detained under the National Security Act by order of the District Magistrate, Imphal West dt. 23.1.2004. After completion of the period of detention, he was set at liberty. It is stated in the grounds of detention that after December, 2014 he was leading a normal life but again started working for the organization in 2005 and was involved in several prejudicial activities. On 20.1.2015 he was arrested for the third time in connection with FIR No.18(1)2015 Lamphel P.S. and at his instance 1 AK 56 Rifle along with two magazines loaded with 30 live rounds and another magazine loaded with 59 live rounds were seized from the backyard of the house of one Elangbam Birenkumar Singh.

(3.) Challenging the order of detention, Shri S. Rajeetchandra, learned counsel for the petitioner made the following submissions: