WAHENGBAM RAMANANDA @ LUWANGNGAMBA, AGED ABOUT 40 YEARS, S/O (L) W.BIREN SINGH OF KONTHA AHALLUP MAKHA LEIKAI, PS HEINGANG, DISTRICT IMPHAL EAST, MANIPUR Vs. DISTRICT MAGISTRATE, IMPHAL WEST, MANIPUR

JUDGEMENT

(1.) Heard Mr. Ashok Sharma, learned counsel appearing for the petitioner, Mr. Vashum, learned G.A. appearing for the State respondent as well as Mr. S. Rupachandra, learned A.S.G. appearing for the respondent No. 3, Union of India.

(2.) This application has been filed for quashing of the order dated 13.7.2016 passed by the District Magistrate, Imphal West, respondent No. 1, whereby and whereunder the respondent No. 1, in exercise of power conferred under sub section 3 of Sec. 3 of the National Security Act, 1980 passed the order of detention in a case bearing No. Cril./NSA/No.09 of 2016 against the detenu Wahengbam Ramananda @ Luwangngamba @ Rousow after being satisfied that in order to prevent the detenu from acting in any manner prejudicial to the security of the State and maintenance of public order, it has become necessary to do so.

(3.) The grounds on which the order of detention was passed are that the detenu joined the armed insurgent organization namely United Liberation Front (UNLF) as a member in Sept.1994. After the detenu joined the said organization, he as well as others were imparted with basic military training. After getting training when the detenu came back, he started indulging himself in the activities which were prejudicial to the security of the State and maintenance of public order and therefore he was arrested in a case in which he was admitted to bail. On several occasions, he was arrested and was granted bail. Subsequently, in the year 2007 detenu joined KCG (Lalumba fraction), a banned organization, and continued to carry out many prejudicial activities. He was taken into custody but was granted bail. In the year 2014 detention order had also been passed against him. In spite of that he continued to work for KCG (MC), aim and object of such organization was to secede the State of Manipur from the union of India and to create a sovereign and independent State of Manipur. For that purpose, the detenu started procuring arms and ammunitions through foreign countries and had been recruiting members from various communities. In pursuit of that objectives the detenu and his associates committed heinous crimes such as murder, dacoity, robbery, extortion and kidnapping for ransom etc. in different parts of Manipur.