THANGLENMANGHANGSING Vs. DISTRICT MAGISTRATE SENAPATI DISTRICT

JUDGEMENT

(1.) The petitioner Mr. Thanglenmang Hangsing @ Jhonson @ Mamang was detained under the National Security Act, 1980 with a view to prevent him from acting in any manner prejudicial to the security of the State and maintenance of public order by the order dated 12th August, 2003 passed by the District Magistrate, Senapati District, Manipur. The order of detention issued under sub-section (2) of section 3 of the National Security Act, 1980 is in challenge in this petition.

(2.) It would appear from the pleadings on record that the writ petitioner was arrested by the personnel of the 25th Assam Rifles Bn on 30.7.2003 and was handed over to Lamlai Police Station along with the seized articles. Accordingly, a case was registered against him at Lamlai Police Station. The case was transferred to Saikul Police Station. The petitioner was arrested by Saikul Police Station in a number of cases registered in different police station. The petitioner was allegedly involved in cases of forcible collection of money from members of public. Besides, he was also collecting money from Govt Departments for raising funds for the outfit organization (Kuki Revolutionary Army) and involved in a number of heinous crimes which, according to the detaining authority, were prejudicial to the security of the State and maintenance of public order. This led the District Magistrate, Senapati to pass the order of detention of the petitioner under the National Security Act. The order of detention reads as follows:

(3.) It appears that the grounds of detention were furnished to the petitioner on 16.8.2003 along with copies of seven documents altogether consisting 35 pages which included the history sheet detailing various activities of the detenu, copies of the First Information Report etc. The petitioner submitted representation dated 18th August, 2003 to the State Govt through the Superintendent of Manipur Central Jail for revocation of the impugned detention order. On 19.8.2003, the Govt of Manipur approved the order of detention passed by the District Magistrate, Senapati and, on 25th August, 2003, rejected the representation submitted by the petitioner.