KHANGENBAM SALAM PRIYA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. Hemchandra, learned counsel for the petitioner, Mr. R.S. Resiang, learned G.A. appearing for the respondent Nos - 1 and 2 as well as Mr. C. Komol, learned CGSC appearing for the respondent No. 3.

(2.) THE challenge in the present writ petition is to the order of the learned District Magistrate, Imphal West District (detaining authority) being No.Cril/NSA/No.101 of 2011 dated Imphal the 30th August, 2011 directing the petitioner's husband namely, Salam Nabachandra Singh @ Naba @ Rupa @ Ibomcha @ Dinku @ Kenedy to be detained u/section 3(2) of the National Security Act (for short NSA, 1980) until further orders; the order of the State Government being No.17(1)166/2011 -H dated Imphal the 9th Sept.2011 for approving the detention order dated 30.8.2011 and also the order of the State Government for confirming the detention order.

(3.) SANS unnecessary details, the facts sufficient for deciding the present writ petition is noted: on 22.9.2011 at about 6.30 P.M. while the detenu (petitioner's husband) was at his residence at New Checkon, Imphal East, a team of Manipur Police Commando led by SI Ksh. Uttamkumar Singh arrested the petitioner's husband -detenu; and he was taken to Imphal Police Station for an urgent matter. Later on, petitioner's husband -detenu was arrested in connection with FIR Case No.493 (8)11 IPS u/section 17/20 UA (P) A. Act. For that FIR, the detenu was produced before the Court of Chief Judicial Magistrate on 24.8.2011 and the learned Chief Judicial Magistrate remanded the detenu into police custody till 30.08.2011.