MD ABDUL GAFAR Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD learned counsel appearing for the petitioner/detenu Mr. Ph. Sanajaoba and learned State counsel Mr. Shyam Sharma.

(2.) THIS instant writ petition is directed against the impugned detention order dated 24.08.2012 as well as ground of detention and subsequent orders in connection with the said detention.

(3.) MR . Ph. Sanajaoba, learned counsel appearing for the petitioner/detenu submits that the detenu, namely M.V. Abir Khan was arrested initially by police personnel in connection with the FIR No. 299(8) 2012 TBL/PS, U/S 307/34 IPC, 16(B)/20 UA(P) A. Act and 25 (1 -C) Arms Act and remanded to police custody till 24.08.2012. Subsequently, he was put under National Security Act, 1980 by order dated 24.08.2012. Learned counsel further submits that the detenu had no previous history of detention that on being released he indulged similar activities which were prejudicial to the interest of the nation and state, so he may be released from custody.