REGENT COMPUTRONICS PVT. LTD.

Laishram Shama Devi Appellant

V/S

STATE OF MANIPUR Respondents

Referred Judgements :-

TOIJAM BHOGENDRO SINGH V. DISTRCT MAGISTRATE,IMPHAL WEST AND ORS. [REFERRED TO]
LALA SHRI BHAGWAN VS. RAM CHAND [REFERRED TO]
HADIBANDHU DAS VS. DISTRICT MAGISTRATE CUTTACK ANOTHER [REFERRED TO]
GHULAM NABI ZAKI VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
HAR JAS DEV SINGH VS. STATE OF PUNJAB [REFERRED TO]
IBRAHIM BACHU BAFAN MITHU BAWA PADHIYAR VS. STATE OF GUJARAT [REFERRED TO]
A R ANTULAY VS. R S NAYAK [REFERRED TO]
CHHAGAN BHAGWAN KAHAR VS. N L KALNA [REFERRED TO]
JAHANGIRKHAN FAZALKHAN PATHAN VS. POLICE COMMISSIONER AHMEDABAD [REFERRED TO]
RAMESH VS. STATE OF GUJARAT [REFERRED TO]
ATTORNEY GENERAL FOR INDIA VS. AMRATLAL PRAJIVANDAS [REFERRED TO]
STATE OF UTTAR PRADESH VS. SANJAI PRATAP GUPTA alias PAPPU [REFERRED TO]
V KISHAN RAO VS. NIKHIL SUPER SPECIALITY HOSPITAL [REFERRED TO]

JUDGEMENT

(1.) One of the perennial issues the Courts in this country are called upon to decide from time to time is, how to strike the fine balance between the personal liberty of a citizen, a guaranteed fundamental right under our Constitution and the equally competing concern to safeguard the security of the state and maintenance of public order. The present writ petition challenging the detention of the husband of the petitioner under the National Security Act, 1980 (hereinafter referred to as the NSA) has thrown up this challenge once again.

(2.) The petitioner who is the mother of Sri Laishram Suchilchandra Singh, who has been detained under the National Security Act, 1980 pursuant to an order dated 19.9.2011 passed by the District Magistrate, Imphal West District, has filed the instant petition challenging the aforesaid said detention order.

(3.) The grounds of detention were furnished to the detenu on 20.9.2011.

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LAISHRAM SHAMA DEVI Vs. STATE OF MANIPUR

Referred Judgements :-

JUDGEMENT

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