(1.) The petitioner was detained under the National Security Act, 1980 (hereinafter NSA) for allegedly criticising the Government through a post on FACEBOOK. He was arrested on 9.8.2018 in connection with FIR No.173(8)2018 IPC under Section 505 (2)/500 IPC. The petitioner was again arrested on 20.11.2018 in connection with FIR No.286 (11) 2018 IPC under Section 124-A/194/500 IPC.
(2.) The petitioner was released on bail by the learned Chief Judicial Magistrate, Imphal West. On 27.11.2018, while the petitioner was on bail, he was picked up at about 2 p.m. by some unknown persons in Police uniform and was brought to the Imphal Police Station and was detained for about five hours. On the same day, at about 7.20 p.m. the detention order bearing No.Cril/NSA/No.4 of 2018 passed by the District Magistrate, Imphal West, was served upon the petitioner and he was taken to the Manipur Central Jail Sajiwa and since then the petitioner is being lodged therein.
(3.) The detention order dated 27.1.2018 passed by the learned District Magistrate, Imphal West reads as under:
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