CHINGSUBAM BILASHINI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. R.K Goutam, learned counsel for the petitioner as well as Mr. Vashum, learned PP for the State and Mr. S. Samarjeet, learned CGC for the Union of India.

(2.) The present petition has been filed challenging the detention order of the petitioner's husband under National Security Act, 1980 vide detention order dated 6-9-2017. The detention order has been passed considering the alleged illegal activities committed by the husband of the petitioner who has been charged of selling PDS items in the local market without distributing to the beneficiaries for personal benefits. There is also an allegation that certain proscribed organization also lifted 30 % share of PDS items from the godown in the months of Sept., 2016 and Jan., 2017 and he had submitted Utilization Certificates for every month.

(3.) The charge therefore is of serious nature alleging diversion of PDS items meant for the poor people of this State which compelled the State Government to invoke the stringent provisions of National Security Act, 1980 against the husband of the petitioner.