SMT DOMNENG DOUNGEL Vs. THE STATE OF MANIPUR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) This application has been filed for quashing of order dated 28.6.2016 passed by District Magistrate, Senapati, respondent No.2 whereby and whereunder, respondent No.2, in exercise of power conferred under sub Section (3) of Section 3 of the National Security Act, 1980 passed order of detention in a case bearing No.Cril NSA/C/11/16 against the detenu, Nehkholen Lhouvum @ Helen, 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 on 11.8.2015 the detenu and his associates, fourteen in numbers, led by one Lunminlen Haokip @ Helen @ Kokai @ Jalaithang, held a meeting at Gopibung forest and formed an armed underground organisation known as Thadou Peoples' Liberation Army (TPLA), the aim and objective of which organisation is to create an independent autonomous State within or outside Manipur by assimilating all the Thadou inhabitants of Manipur and outside of the country. For the said purpose, the said organisation started procuring arms and ammunitions from foreign countries and recruited youngsters from Kuki communities.