RASHIJAN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD learned counsel appearing for the petitioner/detenu Mr. Ph. Sanajaoba and learned State counsel Ms. L. Monomala Devi.

(2.) THIS instant writ petition is directed against the impugned detention order dated 18.05.2012 as well as ground of detention and subsequent orders in connection with the said detention. Learned State counsel has produced letter issued by District Magistrate, Thoubal District, addressed to Additional Secretary(Home), Government of Manipur dated 17.01.2013. From the said letter, it appears that he is not belonged to law enforcing agency.

(3.) MR . Ph. Sanajaoba, learned counsel appearing for the petitioner/detenu submits that the detenu, namely Md. Yunush Khan @ Khamba, S/o (L) Md. Maze of Sangaiyumpham Nungphou Mamang Leikai, P.S. Thoubal, was arrested by police personnel in connection with the FIR No. 123(5) 2012 TBL/PS, U/S 384,326,34 IPC, and 25 (1 -C) Arms Act on 05.05.2012 and remanded to police custody till 18.05.2012. Subsequently, he was put under National Security Act, 1980 by order dated 18.05.2012. 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.