NGANGOM INDUBALA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Mr. Ph-Dolen, learned counsel for the petitioner, Mr. R.S. Reisang, learned Government Advocate, appearing for the respondents No. 1 and 2 and Mr. Amarjit Naorem, learned CGSC, appearing for respondent No. 3.

(2.) The impugned detention order has been challenged on several counts. At the time of hearing, the learned counsel for the petitioner confined his submissions to the following:

(3.) It is pointed out that the recital in the impugned order speaks about a police report before the District Magistrate (respondent No. 2) and his satisfaction to the effect that the activities of the detenu are prejudicial to the maintenance of public order under Section 3(2) of the NSA and he considered necessary to detain the detenu with a view to prevent him from acting in any manner prejudicial to the maintenance of public order. Detaining authority was satisfied from the police report that the detenu is