MUGHALI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution of India praying for quashing and setting aside the detention order dated 29.9.2020 issued by the Commissioner of Police & District Magistrate, Dimapur by which the petitioner's husband namely, Mr. Hokheto Zhimomi (who shall hereafter be referred to as the detenu) was detained under NSA and the orders dated 09.10.2020 and dated 27.11.2020, issued by the Chief Secretary, Government of Nagaland approving and confirming the detention order respectively.

(2.) Heard Mr. P. B. Paul, learned counsel appearing for the petitioner assisted by Mr. Pfosekho and also heard Mr. K. Angami, learned P.P appearing for the State of Nagaland.

(3.) The case of the petitioner as submitted by her learned counsel Mr. Paul is based on two grounds and they are as given here below;