MOIRANGTHEM IBOMCHA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Present petitioner is the maternal uncle of the detent, namely, Shri Laishram Sagor Singh @ Sanatomba @ Rupachandra.

(2.) The impugned detention order is assailed on two grounds viz- (i) the particulars of the cases, similar with the present case in which bails are granted by the normal criminal courts, are not mentioned in the impugned order dated 02.11.10 and the grounds of detention; and as such the subjective satisfaction of the detaining authority is based on no material and (ii) the reasons or grounds for the satisfaction of the detaining authority for detention of the detent which are not mentioned in the detention order and the grounds of detention cannot be supplemented by way of an affidavit by the detaining authority in the writ petition.

(3.) Heard Mr. Dolen Phurailatpam, learned counsel appearing for the petitioner, Mr. RS Reisang, learned G.A. appearing for the respondent Nos.-1 and 2 and Mr. Amarjit Naorem, learned CGSC appearing for the respondent No.3 respectively.