KSHETRIMAYUM ROMEN MEITEI Vs. DISTRICT MAGISTRATE, IMPHAL EAST

JUDGEMENT

(1.) Heard Mr. Kh. Mani, learned Counsel for the Petitioner and Mr. Ibohal, learned State Counsel.

(2.) The Petitioner is aggrieved by an order of preventive detention passed under Section 3(4) of the National Security Act. The order of detention is dated 6.2.2010 while the grounds accompanying the order of detention are dated 10.2.2010.

(3.) The only contention urged by learned Counsel for the Petitioner is that the grounds of detention are absolutely vague and it is not possible for the detenue to make an effective representation against his preventive detention.