PHANJOUBAM INDRAMANI MEITEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) THE detention order dated 21.09.2010 issued by the respondent No.1 in Cril./NSA/No.95 of 2010 detaining one, Shri. Phanj-oubam Abung Meitei @ Nabachandra @Romesh @ Pungyeiba @ Sanajaoba @ Pabung Sanajaoba of Andro Mamang Leikai, until further orders under the National Security Act, 1980 (for short "NSA"), its approval order dated 01.10.2010 and confirmation order dated 05.11.2010 issued by the respondent No.1 are under challenge in this Habeas Corpus petition filed by the younger brother of the detenu.

(2.) HEARD Mr. Ph. Dolen, learned counsel appearing for the petitioner and also Mr. R. S. Reisang, lerned GA appearing for the respondents Nos. 1 & 2 and Mr. Amarjit Naorem, learned CGSC appearing for the respondent No.3.

(3.) ON contrary, the learned counsel appearing for the State respondents submits that the impugned detention order was not passed solely on the basis of the documents referred to in the earlier detention order dated 25.09.2007 and as such no interference with the impugned detention order is called for.