THIYAM SANAYAIMA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. M.I. Sharma, learned counsel appearing for the petitioner, who is the brother of the detenu, namely Thiyam Shyamkeshore Singh @ Dong, as well as Mr. Y. Ashang, learned G.A. appearing for the respondent Nos - 1 and 2.

(2.) THE detenu was arrested by the personnel of the CDO, Imphal West and handed over to the O.C. Imphal police Station on 19.8.2011 with a report. On receipt of the said report, a criminal case being FIR No.486(8)2011 IPS u/s 17/20 UA(P) A Act was registered against the detenu, and for that criminal case the learned Judicial Magistrate remanded the detenu to the judicial custody. While the detenu was in judicial custody, a copy of the impugned detention order dated 24.8.2011 passed by the District Magistrate, Imphal West was served to the detenu. For easy reference the impugned detention order dated 24.8.2011 is quoted hereunder: <FRM>JUDGEMENT_172_LAWS(GAU)8_2012.html</FRM>

(3.) THE impugned detention order was approved by the State Government vide approval order dated 1.9.2011 and confirmed by the State Government vide confirmation order dated 11 th Oct. 2011.