ARAMBAM BIREN SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The challenge in this writ petition is to.(i) the order of the learned District Magistrate, Iraphal West, being Crl/NSA/No. 40 of 2009, dated 2nd June, 2009, wherein and whereunder the learned District Magistrate, after his satisfaction that the activities of the detenue Shri Arambam Thoithoi Singh (28 years), S/o Late A. Biren Singh of Khurai Nandeibam Leikai, P.S. Porompat, District-Imphal East, Manipur (writ petitioner) are pre-judicial to the maintenance of public order, directed that the detenue be detained under Section 3(2) of the National Security Act, 1980 until further order; (ii) the order of the State Government being No. 17(1)/1488/2009-H, dated 10th June, 2009 for approving the order of detention dated 2.6.2009 and (iii) also the Government older being No. 17(1). 1488/2009-H, dated 15th July, 2009 for confirming the detention order dated 2.6.2009 in pursuance with the opinion expressed by the Advisory Board in exercise of the powers conferred under Section 12(1) of the National Security Act, and further fixing the period of detention for 12 months from the date of detention of the detenue for the activities of the detenue pre-judicial to the security of the State and maintenance of public order under Section 13 of the National Security Act, 1980.

(2.) Heard Mr. Dolen Ph., learned Counsel appearing for the petitioner. Also heard Mr. R.S. Reisang, learned Government Advocate appearing for the respondent Nos. 1 and 2 as well as Mr. Amarjit Naorem, learned C.G.S.C. appearing for the respondent No. 3.

(3.) FACTUAL BACKG. ROUND: