LIAHEY NGWAZAH Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. T.T. Tara, learned counsel for the petitioner; Ms. G. Ete, learned Additional Senior Government Advocate, Arunachal Pradesh for the respondent Nos. 1, 2, 4 and 5; and Ms. L. Hage, learned Additional Public Prosecutor for the respondent No. 3.

(2.) In this habeas corpus petition, under Article 226 of the Constitution of India, the petitioner namely, Shri Liahey Ngwazah has put to challenge the order, Memo No. C/JUD/-110/NSA, dtd. 30/8/2023, issued by the District Magistrate, Changlang, Arunachal Pradesh; and the order, Memo No. HMB[B]-12049/1/2023, dt. 16/10/2023, passed by the Principal Secretary [Home], Government of Arunachal Pradesh; and the orders vide Memo No. JUD-110/NSA, dt. 14/9/2023, and subsequent order, Memo No. JUD-110/NSA, dt. 20/11/2023, passed by the District Magistrate, Changlang, Arunachal Pradesh rejecting the representations submitted on behalf of the detenu and the decision of the Advisory Board, National Security Act (Arunachal Pradesh State Unit) dt. 30/9/2023.

(3.) It is to be noted here that vide impugned order, dtd. 30/8/2023, the District Magistrate, Changlang, Arunachal Pradesh has ordered detention of the petitioner for a period of 3 months, under Sec. 3(2) of the National Security Act (NSA) and vide impugned order dtd. 16/10/2023, the Government of Arunachal Pradesh has confirmed the said detention order passed by the District Magistrate, Changlang, Arunachal Pradesh. It is also to be noted here that vide orders dtd. 14/9/2023 and 20/11/2023, the District Magistrate has dismissed the representations filed by the petitioner for revoking of the detention order. And vide decision dtd. 30/9/2023, the Advisory Board, National Security Act (Arunachal Pradesh State Unit) has approved the impugned detention order dtd. 30/8/2023.