KSHETRIMAYUM (NINGOL) NINGTHOUJAM Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr.Mahendra, learned counsel for the petitioner, Ms.Sobhna, learned GA appearing for respondent Nos.1, 2 and 3 as well as Mr.C.Kamal, learned CGSC for respondent No.4.

(2.) IN this writ petition, the petitioner, wife of the detenu Shri Ningthoujam Kingson Singh, challenged the impugned detention order dated 25.04.2012 (Annexure -N/1 to the writ petition) issued by the District Magistrate, Imphal West (Detaining Authority) directing the detenu, who is admittedly in the police custody to be detained under Section 3(2) of the NSA, 1980 until further orders, approval order of the Government of Manipur dated 03.05.2012 for approving the impugned detention order dated 25.04.2012 and also the confirmation order of the Government of Manipur dated 12.06.2012 for confirming the impugned detention order and fixing the period of detention for twelve months from the date of detention.

(3.) FOR deciding the issue in the present writ petition, it is not required to mention the factual matrix in detail; accordingly, only the gist of the fact which should be sufficient for deciding the issue in the present writ petition is briefly noted.