SHRI INGUDAM BIPIN SINGH,32 YEARS, S/O JUGINDRO SINGH OF OINAM AWANG LEIKAI, P.S. NAMBOL BISHNUPUR DISTRICT, MANIPUR Vs. THE DISTRICT MAGISTRATE, IMPHAL EAST, GOVT. OF MANIPUR,

JUDGEMENT

(1.) Heard Mr. S. Rajeetchandra, learned counsel appearing for the petitioner -detune and Mr. A. Modhuchandra, learned G.A. appearing for the respondents.

(2.) By this writ petition filed by the petitioner -detune, the petitioner is challenging the detention order dated 16.4.2011 issued by the District Magistrate, Imphal East District, Manipur directing the petitioner -detune to be detained under Section 3(2) of the National Security Act, 1980 (for short NSA,1980) until further orders, the approval order of the State Government dated 26.4.2011 for approving the detention order dated 16.4.2011 and also the order of the Government of Manipur dated 2.6.2011 for confirming the detention order and fixing the period of detention for 12 months from the date of detention.

(3.) On 22.3.2011, it is alleged, the petitioner -detune was subjected to joint interrogation at Kangla Imphal in connection with various criminal cases. On 22.3.2011 the petitioner -detune was produced before the concerned Judicial Magistrate for remanding him into judicial custody and the learned Magistrate allowed him to be arrested formally in connection with FIR case No. 86(9) 2010 NBL PS u/s 365/368/34 IPC and 16 UA(P) A. Act and remanded into police custody till 29.3.2011.