MERCY NENGNEICHING GUITE Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Ph. Sanajaoba, the learned counsel appearing for the petitioner; Shri Th. Vashum, the learned Government Advocate appearing for the State respondents and Shri S. Rupachandra, the learned ASG appearing for the Union of India.

(2.) In this writ petition, the order of detention dated 16-02-2017 passed by the District Magistrate, Imphal East District, Manipur which has been approved and confirmed vide orders dated 26-02-2017 and 06-04-2017 issued by the State Government, is being challenged by the petitioner.

(3.) The facts of the case, as narrated in the grounds of detention dated 17-02-2017, are that the detenu joined the armed gang, namely, the Kuki National Front-Nehlun faction (referred to hereinafter as "the KNF-N") as a member in the year, 2016 through Mr. Paosei Guite @ Seiboi @ Max who is an important leader of the KNF(N). The aim and objective of the KNF(N) is to bring Kukis under one administrative unit called "Zalengam" (Land of Freedom) by amalgamating all the Kukis inhabited within India and abroad. In order to achieve their objective, the KNF-N started procuring arms and ammunition from foreign countries and recruited youngsters from Kuki communities in Manipur who committed a series of heinous crimes such as murder, dacoity, robbery, extortion, kidnapping for ransom etc. in different parts of Manipur. The ring leaders of the KNF-N sought foreign assistance and established links with countries like Bangladesh, Myanmar, Pakistan and other countries which are inimical to India to indulge in a series of prejudicial activities affecting the maintenance of public order.