KHWAIRAKPAM JEETEN SINGH KHOMBA DENE Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard Mr. S Rajeetchandra, learned counsel appearing for the petitioner and also Mr. R.S. Reisang, learned Government Advocate appearing for the respondent Nos. 1, 2 and 3 as well as Mr. C. Kamal, learned CGSC appearing for the respondent Nonunion of India

(2.) This writ petition has been filed by the petitioner challenging the correctness/legality of the detention order dated 04.09.2010 passed in Cril.NSA/No.89 of 2010 by the District Magistrate, Imphal West (Respondent no. 1) detaining the petitioner under the National Security Act, 1980 (for short KSA'), approval order dated 14.09.2010 and confirmation order dated 22.10.2010.

(3.) Sufficient facts leading to filing of the present writ petition are that on 19.08.2010 the petitioner was arrested by a team of Assam Police from Guwahati in connection with Case No.159/10 under section 121/121A/122/468 read with section 10/13 UA(P) Act of Noonmati P.S., Guwahati. On 25.08.2010 at about 5.45 PM, the petitioner was arrested by a Police team of Imphal P.S. from the Central Jail, Guwahati, Assam on the strength of production of warrant issued by the Chief Judicial Magistrate First Class, Imphal West in connection with FIR Case No.10(1)2008 Sekmai P.S. u/s 124-A IPC and brought back to Imphal on 27.08.2010 and remanded to Police custody till 6.9.2010. On 04.09.2010, before the expiry of the remanded period, the impugned detention order was passed and served a copy of it to the petitioner on 7.9.2010 while he was in Manipur Central Jail, Sajiwa. On 9.9.2010, the petitioner was served with a copy of the grounds of detention.