CHONGTHAM MANORANJAN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) THIS habeas corpus proceeding is on behalf of C. Bijoy Singh against whom an order of detention under the provisions of the National Security Act, 1980 †" hereinafter the Act †" was passed on 7.12.1982, as the same was deemed necessary to prevent him from acting in any manner prejudicial to the security of the State and the maintenance of public order. The grounds which led the detaining authority to arrive at the above subjective satisfaction read as below:

(2.) SUCH an order is assailed by Shri S. Jayanta Singh, learned Counsel for the petitioner, on three grounds : (i) the incident which had taken place in Meghalaya could not have been taken into account by the District Magistrate (Central). Manipur in forming his subjective satisfaction : (ii) the activities, in any case, are too remote, and (iii) the documents mentioned in the grounds were in fact not made available to the detenu.

(3.) LET us now see whether the first submission has any foundation. The learned Counsel has referred in this connection to Section 3(3) of the Act, which reads: