STATE OF MANIPUR Vs. ARAMBAM KAMESHWAR SINGH

JUDGEMENT

(1.) The State of Manipur seeks a review of the judgment and order dated 22.4.2004 setting aside the detention of the Respondent Sri Arambam Kameswar Singh @ Kame under Section 3 of the National Security Act, 1980 (for short "Act" hereinafter). Though none had appeared on behalf of the Review applicants, we, having regard to the importance of the legal issue raised have finally heard the matter in presence of Mr I Choudhury, Advocate for the Respondent.

(2.) The Respondent had approached this court with the aforementioned writ petition assailing the validity of the order of his detention under the Act.

(3.) The facutual background in short, as narrated in the writ petition is that, on 28.11.2003 the Respondent was arrested by the Manipur police in connection with a criminal case bearing No. FIR No. 63(11) 03/HNG-PS under Sections 121/121-A IPC, 10/13n U.A.(P) Act, 25(1-C) Arms Act and 6(1-A) IWT Act and was remanded to police custody till 8.12.2003. On 8.12.2003, the District Magistrate, Imphal (West) District passed an order in exercise of power under Section 3(3) of the Act detaining him thereunder "until further orders" The operative portion of the said order is extracted hereinbelow: