YANGPI IMLONG CHANG Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. K. Renpemo, learned counsel for the petitioner. Also heard Mr. K. Wotsa, learned P.P. for the State of Nagaland.

(2.) This proceeding has been initiated for quashing of the detention order dated 8-7-2013, passed by the learned District Magistrate, Tuensang, the approval order dated 15-7-2013, passed by the Additional Chief Secretary, Government of Nagaland as well as the confirmation order dated 2-9-2013, passed by the Chief Secretary, Government of Nagaland, whereby and whereunder, the petitioner was detained for a period of one year with effect from 8-7-2013.

(3.) The brief facts necessary for disposal of the present proceeding are that the petitioner Shri. Yangpi Imlong Chang was arrested 26-6-2013 by the 23rd Assam Rifles Personnel at St. John 'A' Sector, Tuensang along with others and was handed over to the Tuensang Police Station alleging that the petitioner was an active member of NSCN (K) and had violated the cease fire ground rules by keeping arms and ammunitions and war like materials in civilian area.