YUMNAM ONGBI MARY JONES Vs. STATE OF MANIPUR

JUDGEMENT

(1.) CHALLENGE in this writ petition is to the order of detention dated 10.02.2011 passed by the respondent no.2 in Cril./NSA/No.12 of 2011 detaining Shri Yumnam Tomba @ Liklangamba of Nilakuthi Awang Yumnam Leikai under the National Security Act, 1980 (for short 'NSA'), the approval order dated 19.02.2011 and confirmation order dated 30.03.2011 issued by the Government of Manipur.

(2.) HEARD Mr. H. Premkrishna Singh, learned counsel appearing on behalf of the petitioner, Mr. Th. Ibohal Singh, learned Sr.GA for the respondent nos.1 to 3 and Mr. Amerjit N., learned CGSC for the respondent no.4.

(3.) THE charges leveled against the detenu as projected in the grounds of detention are that the detenu joined a banned organization namely United National Liberation Front (UNLF in short) in February, 1997 through Shri Ngathem Nonglen Singh, an important member of UNLF organization, and started working as a member of UNLF under his command. THE detenu, after receiving basic military training, started working as S/S L/Corpl. in the fighting mobile group of UNLF under the command of one Shri Konthouba Singh. THE detenu took active role in carrying out various crimes, like explosion of bombs, encounters in between UNLF and security forces, etc., at different places in Manipur during the period from 2003 to 2008. Since September, 2009, the detenu started working in the organization section of Imphal West, UNLF under the command of one Shri Ingobi Singh of Uchiwa till his arrest on 19.01.2011.