LALKHOSEM KIPGEN Vs. DISTRICT MAGISTRATE, KANGPOKPI

JUDGEMENT

(1.) Heard Shri P. Tomcha, the learned counsel appearing for the petitioner and Shri Athouba Khaidem, the learned Government Advocate appearing for the State respondents.

(2.) The instant writ petition has been filed by the petitioner questioning and challenging the validity and correctness of the order of detention dated 22.08.2017 passed by the District Magistrate, Kangpokpi District, Manipur.

(3.) As per the grounds of detention, the petitioner joined the armed gang namely, Kuki National Front-President faction (hereinafter referred to as "the KNF-P") which is under Suspension of Operation (hereafter referred to as "SoO") with the Government, as a member in the year, 2013 through Mr. Hengul Kipgen of Pangjang Village, S/S Camp Commander of Ebenezer Camp, Natheljang. The aims and objects of the KNF-(P) are to bring all the Kukis under one administrative unit called "the Zalengam' and in the pursuit of its objectives, its members do commit series of heinous crimes in different parts of Manipur.