MAINAM MANIKUMAR Vs. STATE OF MANIPUR

JUDGEMENT

(1.) THIS is a Habeas Corpus application. On 22 -10 -81, at about

(2.) IN view of the circumstances mentioned above and also of your being an active supporter of the out -lawed or - ganisation there is every likelihood that you shall continue to indulge in similar anti -national and unlawful activities, thereby, guillible numbers of, encouraging them to cause prejudice to the maintenance of public order. Hence the undersigned is compelled to order your detention Under Section 3(2) of the National Security Act, 1980 I am satisfied that with a view to prevent you from acting in a manner prejudicial to the maintenance of the public order and security of the State I have made this detention order.

(3.) YOU are hereby also informed that the Advisory Board may call for such information as it may deem necessary from you and shall, if you desire to the Govt. along with your representation so that the Advisory Board may be intimated about it and arrangement may be made to produce you before the Board on the date fixed by it for the purpose.