VAHNE MATE Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Ph.Sanajaoba, learned counsel appearing for the petitioner and Mr. Y.Ashang, learned Addl.Govt.Advocate appearing for the State respondents . Also heard Mr. K.R.Pamei, learned CGC for the Union respondent.

(2.) In this petition, the petitioner is challenging the detention order dated 28th April, 2017 by which the petitioner's husband has been detained under section 3 (2) of the National Security Act, 1980.

(3.) It has been submitted by Mr.Sanajaoba, learned counsel for the petitioner that since the petitioner's husband had not filed any application for bail, the question of release on bail in connection with FIR Case No.2 (01) 2017 Sagolmang PS u/s 364-A/365 and 34 IPC in connection with which he was already detained at the time of passing the preventive detention order does not arise.