FIROZ KHAN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. S. Rajeetchandra, learned Counsel for the Petitioner and Mr. C. Komal, learned State Counsel.

(2.) The Petitioner is aggrieved by an order of detention dated 18.11.2009 passed by the District Magistrate, Imphal West. Manipur.

(3.) The allegation against the Petitioner is that he is a member of an armed gang called the Peoples United Liberation Front ('PULF') and he is actively involved in extorting money on his behalf and on behalf of his organisation. This has given rise to terror and panic in the general public and more particularly in government employees. Therefore, for the maintenance of public order it was found necessary to preventively detain the Petitioner under the provisions of the National Security Act, 1980.