KHEKATO ZHIMOMI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Imti Longjem, learned counsel for the petitioner. Also heard Mr. E. Thiba Phom, learned Senior Govt. Advocate for respondent Nos. 1, 2, 3 & 4 and Mr. Yangerwati, learned CGC for respondent No. 5.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner is challenging inter-alia the detention order being No. CP/DMR/CB-19/2024-25/688 dtd. 13/5/2024 passed by the Commissioner of Police and District Magistrate, Dimapur, Nagaland under Sub-Sec. (3) of Sec. 3 of the National Security Act, 1980 (hereinafter referred to as the said Act, 1980) by which the petitioner has been detained under the said Act.

(3.) The case of the petitioner is that he was arrested on 23/4/2024 and subsequent thereto, a Suo Moto FIR was registered by the Police at Dimapur East Police Station being Dimapur East PS Case No. 0070/2024 under Sec. 384/34 IPC read with Regulation 7 of the Nagaland Security Regulation, 1962 (hereinafter referred to as the NSR, 1962).