VEINEIKIM HAOKIP Vs. STATE OF MANIPUR

JUDGEMENT

(1.) THE challenge in this writ petition is to (1) the order of the learned District Judge, Imphal West dated 30.05.2011 for detaining the petitioner-detenue under the National Security Act, 1980 (hereinafter referred to as the NSA) and (2) the order of the State Government dated 08.07.2011 for approving the detention order dated 30.05.2011 and also (3) the order of Government of Manpur dated 18.07.2011 for confirming the detention order and fixing the period of detention for 12 months from the date of detention.

(2.) HEARD Mr.N.Mahendra, learned counsel for the petitioner, Mr.R.S.Reisang, learned GA appearing for respondent Nos.1 and 2 as well as Mr.C.kamal, learned CGSC for respondent No.3.

(3.) IT is the case of the petitioner-detenue that the petitioner-detenue was arrested for the first time in connection with the criminal case; and it is also the clear submission of Mr.Mahendra, learned counsel for the petitioner that the petitioner was never arrested in connection with any criminal case save and except the above criminal case i.e. FIR No.100 (5) 2011 LPS. On 24.05.2011 when the petitioner was produced before the learned Chief Judicial Magistrate, Imphal West, with a prayer for remanding the petitioner-detenue to the police custody in connection with investigation of the said case, the petitioner-detenue was furnished with copy of the impugned detention order dated 30.05.2011. As it is the case of the petitioner-detenue that there is no indication regarding the subjective satisfaction of the petitioner-detenue that the petitioner is likely to be released on bail, in the impugned detention order dated 30.05.2011, it is required to look into the impugned detention order and hence, the impugned detention order is quoted hereunder: <FRM>JUDGEMENT_1021_GAULT2_2012Html1.htm</FRM>