WAPANG MEREN JAMIR Vs. STATE OF NAGALAND

JUDGEMENT

(1.) In this proceeding the detention order dated 2.11.2012, passed by the District Magistrate, Dimapur detaining the petitioner under Section 3(1) and (2) of the National Security Act, 1980 (NSA in short) at Central Jail, Dimapur, the approval order passed by Advisory Board as well as the confirmation order dated 9.11.2012 passed by the Chief Secretary to the Government of Nagaland detaining the petitioner for a period of 1 year w.e.f. 2.11.2012 have been called into question. I have heard Mr. V. Theyo, learned counsel for the petitioner as well as Mr. K. Wotsa learned counsel for the State respondents and Mr. T.B. Jamir, learned counsel for the Union of India.

(2.) The brief facts, as stated in the writ petition and which are necessary for disposal of the present proceeding are that the petitioner herein Sri Wapang Meren Jamir was arrested by the 20th Assam Rifles on 30.10.2012. Mr. Wapang Meren Jamir was then handed over to the police. In that connection, an FIR was lodged with O/C, Medziphema Police Station on the basis of which Medziphema P.S. Case No. 19/2010 was registered.

(3.) It was stated that the petitioner was arrested on some specific information and a huge quantity of arms and ammunitions and other articles were recovered from him. The articles recovered from are (1) AK 47 rifle, (2) 2 Mag. 89 rounds ammunitions of AK 47 (3) one 9 mm pistol with one Mag. and 5 pistols, 51.75 mm pistols with one Mag and one Nokia mobile handset. All those articles more particularly the arms and ammunitions are said to have been possessed by the aforesaid person most illegally.