THINGUJAM DILIP SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The petitioner, who is the husband of the detune Smt. Kh. (N) Subhashini Devi, is assailing the impugned detention order dated 6.12.2010 passed by the District Magistrate, Thoubal District in exercise of the power conferred by sub-section (2) of section 3 of the National Security Act, 1980 read with Government of Manipur, Home Department Notification No. 17(1)/49/80-H(Pt-I) dated 15.11.2010 until further order, the approval order of the State Government dated 14.12.2010 and also the confirmation order of the State government dated 15.01.2011 for confirming the impugned detention order dated 6.12.2010 and fixed the period of detention for 12(twelve) months from the date of detention on the ground that the subjective satisfaction of the detaining authority that the detenue is likely to be released on bail is based on no materials, as a result, the continued detention of the detenue is illegal.

(2.) Heard Mr. Ph. Sanajaoba, learned counsel appearing for the petitioner and also Mr.Th.Ibohal, learned Sr. Government Advocate appearing for the respondents No.1 and 2 as well as Mr. Amarjit Naorem, learned CGSC appearing for the respondent No.3.

(3.) The succinct facts, sufficient for deciding the issue in the present writ petition, are noted.