YAMBEM MANICHANDRA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The following abbreviations/short forms/references have been used in the order:

(2.) Captioned WP has been filed with a habeas corpus plea qua detenu who is now incarcerated in Manipur Central Jail, Sajiwa, Imphal East, Manipur inter alia owing to a preventive detention order dtd. 8/3/2026 bearing reference No. Cril/NSA/No.1 of 2026/315 made by detaining authority i.e., R-2.

(3.) In the hearing, Mr. Ph. Sanajaoba, learned counsel on record for writ petitioner, Mr. Th. Vashum, learned State counsel for R-1 and R-2 and Mr. W. Darakeshwar, learned Sr. PCCG are before this Court (Physical Court). R-1 has filed an affidavit-in-opposition dtd. 30/5/2026 (wrongly mentioned as 30/5/2025 in the affidavit-in-opposition), R-2 has filed an affidavit-in-opposition dtd. 29/5/2026 (wrongly mentioned as 29/5/2025 in the affidavit-in-opposition) and R-3 has filed an affidavit-in-opposition dtd. 16/5/2026. To be noted, R-2 is detaining authority.