CHINGAKHAM JOHN SINGH Vs. THE DISTRICT MAGISTRATE

JUDGEMENT

(1.) HEARD Mr. Ng. Ngongo, learned counsel appearing on behalf of the petitioner and also Mr. A. Modhuchandra Singh, learned Addl. GA appearing for the State respondents 1, 2 & 3 as well as Mr. Amerjit N, learned CGSC appearing for the respondent no.4 -Union of India. It is an admitted fact that while the detenu was in custody in connection with some criminal cases, he was placed under detention under the impugned detention order dated 26.4.2011 issued by the Detaining Authority, the District Magistrate, Imphal West. The impugned detention order had also been approved by the State Government vide order dated 5.5.2011 and also confirmed by the State Government vide order dated 13.6.2011 with the fixation of 12(twelve) months as the period of detention. In the impugned detention order dated 26.4.2011, which is quoted here -under:

(2.) FOR the foregoing reasons, we have no alternative but to interfere with the impugned detention order dated 26th April, 2011. Accordingly, the impugned detention order dated 26th April, 2011 and its subsequent approval order dated 5th May, 2011 and confirmation order dated 13th June,2011 are hereby quashed and set aside and the detenu, namely Shri Chingakham John Singh @ Chingkhuba (35yrs), S/o Ch. Bira Singh of Andro Bazar, P.S -Yairipok, District Imphal East, Manipur, is set at liberty unless wanted in connection with any other case(s). Writ petition stands allowed. No order as to costs.