YARRINGCHAN Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. P. Pius Lotha, learned counsel for the petitioner. Also heard Mr. K. Wotsa, learned Government Advocate appearing for the State respondent No. 1 to 5. None appears for the respondent No. 6 (Union of India). In this proceeding, the petitioner has questioned the detention order dated 15.11.2013 under which one Awom Angkang, herein referred to as detenu, stood detained under the National Security Act, 1980, in short, the Act of 1980, and all other subsequent orders including the confirmation order dated 20.11.2013, whereby, the detenu was ordered to be detained for a period of 1 year from the date of detention.

(2.) Being aggrieved, the petitioner, who is the daughter of the detenu, had approached this Court seeking the quashment of the aforesaid order.

(3.) The facts which are narrated in the FIR dated 11.11.2013 and which ultimately gave rise to the present proceeding, in short, are that on 11.11.2013, 29th Assam Rifles along with the personnel from Dimapur Police station conducted operation near Burma camp, Eros line and 6th Mile, Dimapur. Such operation was conducted on the basis of some specific information about the presence of some anti socials dealing with arms and ammunitions in a clandestine mariner.