KHWAIRAKPAM ONGBI JAMUNA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, the wife of the detenu namely, Kh. Joykumar Meitei @ Boy @ Jayantakumar @ Birjit @ Pacha, is assailing the detention order being No. Cril. 9/NSA/ DM-BPR/2010/416 Bishnupur dated 22.03.2010 passed by the District Magistrate, Bishnupur directing the detenu, who is now in Police custody be detained under the NS A in exercise of power conferred upon him by sub-section (2) of Section 3 of the National Security Act (for short "NSA") read with Government of Manipur, Home Department Order No. 17 (1) 49/80 (Pt-1) dated 11.02.2010; approval order of the Government of Manipur being No. 17(1)68/ 2010-H dated 31.03.2010 and also confirmation order of the Government of Manipur being No. 17 (1) 68/2010 -H dated 08.05.2010 for fixing the period of detention for a period of twelve months from the date of detention.

(2.) Heard Mr. A. Jagatchandra, learned counsel appearing for the petitioner and Mr. Th. Ibohal, learned senior GA appearing for respondent Nos. 2, 3 and 4 as well as Mr. C. Kamal, learned CGSC appearing for respondent No. 1.

(3.) FACTUAL BACKGROUND