MASLE Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Th. Jugindro, learned Advocate appearing for the petitioner; Shri N. Kumarjit Singh, learned Advocate General assisted by Shri P. Tamphamani and Shri A. Vashum, learned Government Advocates appearing for the respondent Nos.1 and 2 and Shri S. Suresh, learned ASG appearing for the Union of India.

(2.) The validity and correctness of the order of detention dated 09.08.2018 issued by the Deputy Secretary (Home), Government of Manipur is under challenge in this writ petition.

(3.) Facts of the case as alleged in the writ petition, are that on 30.05.2018 at about 11:30 AM the detenu left his residential home for appearing before the Court of District and Sessions Judge, Thoubal in connection with a case registered under FIR No. 60(5)2018 LIL P.S. u/s 148/149/189/353/354/34 IPC. While he was waiting for his case being taken up by the Court of District and Sessions Judge, Thoubal, at about 12:05 PM, the police personnel of NAB led by Dy. Superintendent of Police, Th. Brinda arrested him and one of the police personnel started conducting body search upon him. He questioned why he was being meted out such a treatment. However, he was taken to NAB police station located at Imphal where he was interrogated and during the course of interrogation, he told the police personnel that he is a retired Government employee; an executive member of the Orphan Home situated at Lilong Authokhong and Thoubal District Kabadi Association and also, the President of Haji Halim Mahalla Committee.