R K SUBADANI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) THE only issue called for decision in the present case is:- Is it obligatory on the part of the State Government (appropriate Gover-nment) under Section 10 of the Nati-onal Security Act, 1980 (for short 'NSA 1980') to refer/place the representation filed by the detenu against the detention order addressed to the Union of India within three weeks from the date of detention of the detenu to/before the Advisory Board constituted under Section 9 of the NSA"

(2.) HEARD Mr. Ph. Sanajaoba Sharma, learned counsel appearing for the detenu and also Mr. R.S. Reisang, learned GA appearing for the respondents-1 and 2 as well as Mr. Amarjit Naorem, learned CGSC appearing for the respondent No.3.

(3.) WHILE she (detenu) was in police custody, it is stated, she was tortured and as a result of unbearable pain she had stated some unreasonable words in her state of unconscious mind; that statement of her was recorded by the I.O. of the case.