KOKO LAMKANG Vs. STATE OF NAGALAND

JUDGEMENT

(1.) The detention of the Petitioner under the National Security Act, 1980 (for short hereafter referred to as the Act) pursuant to the order dated 14.01.2011 of the Special Secertary, Government of Nagaland, Home Department (Political Branch), Nagaland, Kohima, in exercise of powers conferred by Sub-section (1) and (2) of Section 3 of the aforementioned enactment and his continued incarceration is the subject matter of challenge in the instant proceeding.

(2.) We have heard Mr. D.K. Mishra, Sr. Advocate assisted by Ms. S. Jahan and Mr. B. Prasad, Advocates for the Petitioner and Ms. T. Khro, learned Government Advocate, Nagaland for the State Respondents. Mr. R.K. Ka)ita, Advocate appeared on behalf of Mr C. Baruah, learned Central Government Counsel representing the Union of India.

(3.) Briefly stated the Petitioner's pleaded case is that he had been arrested on 28.12.2010 by the Nagaland Police in connection with Kohima (North) Police Station Case No. 0134/2010 under Sections 381/411/468/471/120 (B)/34 IPC read with 7 of the Nagaland Security Regulation, 1962. On an application for bail being moved for his release, he was by order dated 06.01.2011, passed by the learned Additional District and Sessions Judge, Kohima, in the aforementioned case released on interim bail till 08.02.2011. Thereby he was directed to report to the Court on the said date.