OKRAM SHANTA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) THIS writ petition has been filed by the wife of detenu challenging the order of detention of her husband namely, Shri Okram Romeyo Singh, dated 24.11.2010 issued by the respondent No.2 in No. Cril./NSA/No.120 of 2010 under the National Security Act, 1980, the approval order dated 01.12.2010 and the confirmation order dated 31.12.2010, on various grounds.

(2.) HEARD Mr. Ph. Dolen, learned counsel appearing for the petitioner and also Mr. A. Modhucchandra, learned Government Advocate appearing for the respondents No.1 and 2 as well as Mr. Amarjit Naorem, learned CGC appearing for the respondent No.3.

(3.) THE detenu joined in March, 2007 as a Jamadar of 7th Battalion Manipur Rifles and serving at the Battalion Headquarter, Khabeisoi till his arrest on 20.11.2010. THE charges/allegations levelled against the detenu, as reflected in the grounds of detention are that the detenu joined a banned Organization namely, "Peoples Liberation Army" (PLA in short) in the middle part of 2010 as an overground member through one, Km. Usham Kanoon Devi @ Ibemcha @ Subadani, S/S Lt. of PLA and worked under her command. Many members of PLA took shelter every now and then in the house of the detenu and also conducted organizational meetings/works of the party. THE detenu informed the PLA leaders about the movement of security forces and contingency plan to nab the underground elements in Imphal area particularly, Singjamei, Thongju, Naorem Leikai etc. from time to time. THE above activities of the detenu are highly prejudicial to the security of the State and maintenance of public order. THE detenu acted like a black-sheep in the Manipur Police Department and just like a serpent beneath the carpet.