AKHETO SUMI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr I Longjen, learned counsel for the petitioner. Also heard Mr K Wotsa, learned GA and Mr TB Jamir, learned .

(2.) In this proceeding, the detention order dated 20.11.2012, passed by the learned District Magistrate, Zunheboto detaining the petitioner under Sub-Section 3 of the National Security Act, 1980 (hereinafter referred to as "The Act of 1980") as well as the order of approval passed by the State Govt, on 29.11.2012 have been called into question.

(3.) The brief facts necessary for disposal of the present proceeding are that one Shri Akheto Sumi, hereinafter referred to as the detenu/petitioner, is a resident of Purana Bazar, Dimapur. He sustains his livelihood by doing a petty business. On 16.11.2012, the detenu went to Zunheboto for attending some personal work and spent the night of 16th November at the residence of one of his acquaintances at Amiphoto Colony, Zunheboto Town.