N O LEIMA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The petitioner, who is the wife of the detenue, Shri Nongthombam Inaobi Meitei @ Laingamba, is challenging the detention order on two grounds:- (1) the copies of the documents which formed the grounds of detention and also the grounds of detention furnished to the detenue are not legible, as a result the right of the detenue guaranteed under Article 22(5) of the Constitution of India had been violated and (2) the full particulars of the materials for coming to the subjective satisfaction that detenue, now in custody, is likely to be released in bail in the near future unless provisions under section 3(2) of the National Security Act, 1980 is applied are not furnished to the detenue or in other words, there is absolutely no materials for coming to the subjective satisfaction.

(2.) Heard Mr. S.T.Kom, 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.C.Komol, learned CGSC appearing for the respondent No.3.

(3.) Sans details, the succinct facts, sufficient for deciding the above two grounds are noted.