KSHETRIMAYUM SHUSHILA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr.Babloo, learned counsel for the petitioner, Mr.R.S.Reisang, learned GA appearing for respondent Nos.1 and 2 as well as Mr.Amarjit Naorem, learned CGSC appearing on behalf of respondent No.3.

(2.) THE petitioner is the wife of the detenu, Shri Kshetrimayum Angoumacha Singh. On 17.08.2011, the detenu was apprehended from Keishampat Churachandpur parking on his way to School, by a team of CDO/Imphal West and handed over to the Officer -in -charge of the Imphal Police Station within a report. On the strength of the report, a criminal case being FIR No.481 (8) 2011 IPS under Section 17/20 UA (P) Act was registered against the detenu and one Shri Heikrujam Ranjit. The learned Chief Judicial Magistrate, Imphal West vide order dated 25.08.2011 remanded the detenu to the police custody in connection with the said FIR.

(3.) ON 25.08.2011 when the detenu was produced before the learned CJM, Imphal West, he was served with the detention order, i.e. impugned detention order dated 24.08.2011. For easy reference, the impugned detention order dated 24.08.2011 is reproduced hereunder: