LAISHRAM NILAJIT SHIJA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Captioned 'Writ Petition' ('WP' for the sake of brevity) has been filed with a prayer for issue of a writ of habeas corpus.

(2.) Writ petitioner's spouse, one Shri Jiten Sana RK @ Nanao was arrested on 19/8/2025, remanded to judicial custody and while he remained incarcerated, 'R-2' (to be noted, 'R-2' is an abbreviation denoting '2nd respondent' and similar abbreviations will been used in the instant order with regard to other respondents also) who shall be referred to as 'detaining authority' made 'an order dtd. 17/11/2025 bearing Reference No. Crl/NSA/No. 10 of 2025' (hereinafter 'impugned preventive detention order' for the sake of brevity) under 'the National Security Act, 1980 (65 of 1980)' (hereinafter 'NSA' for the sake of brevity).

(3.) Writ petitioner's spouse was arrested on 19/8/2025 in connection with FIR No. 286(08)2025 IPS on the file of Imphal Police Station for alleged offences under the 'Unlawful Activities (Prevention) Act, 1967 (37 of 1967)' (hereinafter 'UAPA' for the sake of brevity and convenience). When writ petitioner's spouse (to be noted, 'writ petitioner's spouse' shall hereinafter and henceforth be referred to as 'detenu' for the sake of convenience and clarity) remained incarcerated, the impugned preventive detention order was made by R-2 under NSA.