SOROKHAIBAM ARUNA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr.Sanajaoba, learned counsel for the petitioner, Miss Monomala, learned GA appearing for respondent Nos.1 and 2 as well as Mr.N.Amarjit, learned CGSC for respondent No.3.

(2.) PETITIONER is the wife of the detenu, Shri Sorokhaibam Saratchandra Singh, who was arrested by the Police personnel on 16.02.2012 at about 8.00 am from his house. The police personnel who arrested the detenu forcibly dragged the detenu to their vehicle and took him to the Lamlai Police Station. The Police personnel of Lamlai Police Station arrested the detenu in connection with FIR No.35(2)2012 LLI P.S under section 20 UA (P) Act and 25 (1 -C) A Act alleging that the detenu is a member of the proscribed organization KYKL. On the next date, i.e. 17.02.2012 the detnu was produced before the learned Judicial Magistrate who remanded him to police custody till 26.02.1012 and subsequently remanded to judicial custody. On 27.03.2012 when the detenu was in jail he was served with a copy of the impugned detention order dated 27.03.2012 passed by the District Magistrate, Imphal East.

(3.) UNDER the letter of the learned District Magistrate, Imphal East dated 29.03.2012 the detenu was furnished with not only the grounds of detention but also copies of the documents which formed the basis of the grounds of detention. The impugned detention order dated 27.03.2012 had been approved by the State Government vide approval order dated 06.04.2012. On 11.04.2012 the detenu submitted representation dated 11.04.2012 addressed to the Chairman, Advisory Board, through the Superintendent Jail, i.e. Sajiwa Jail, where the petitioner has been detaining. In para 15 of the writ petition, it has been stated categorically that the said representation dated 11.04.2012 addressed to the Chairman, Advisory Board, was submitted through the Superintendent, Manipur Central Jail, Sajiwa where the petitioner has been detaining and also the said representation dated 11.04.2012 was routed through the State Government.