SAPAM IBOTON SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. N. Suredrajit, learned counsel appearing for the petitioner and also Ms. L. Monomala, learned GA for the State respondents as well as Mr. N. Amarjit, learned CGSC for the Union of India.

(2.) THE petitioner, the father of the detenu namely, Shri Sapam Proyojit Singh, has challenged the detention of his son vide order No. Cril/NSA/9/2012 dated 10.02.2012 which was subsequently approved on 18.2.2012 and confirmed on 26.3.2012. Even though several grounds have been raised in the writ petition, the petitioner has confined to only one ground in challenging detention order of the detenu at the time of hearing. The petitioner has questioned the validity of the subjective satisfaction arrived at by the detaining authority to the effect that the detenu is likely to be released on bail, on the basis of the decision of the Supreme Court rendered in "Huidrom Konungjao vrs. - State of Manipur and Ors., 2012 AIR(SC) 2002.

(3.) IN the detention order dated 10.2.2012, it has been stated that the detenu Shri Sapam Priyojit Singh has been detained with a view to preventing him from acting in a manner prejudicial to the security of the State and maintenance of public order under section 3(2) of the National Security Act, 1980 and the detaining authority was satisfied from the Police report that he is likely to be released on bail in the near future in view of the fact that another person who was arrested in FIR No. 29(6)2011 LSG PS U/S 17/20 UA(P) A. Act.2008 was released on bail by the Court of JMIC, Imphal on 10.6.2011.