LAISHRAM NINGOL MANOHARMAYUM ONGBI DHANIYA DEVI Vs. CHIEF SECRETARY HOME GOVT OF MANIPUR SECRETARIAT HOME DEPARTMENT IMPHAL

JUDGEMENT

(1.) The detenu Shri Manoharmayum Ibotombi Sharma alias M. I. Sharma was arrested on 14-1-94 in connection with F.I.R. Case No. 9(i)/94 u/S. 20 of N.D.P.S. Act registered at P. S. Border Affairs. He was detained on 10-2-94 in exercise of power conferred u/S. 3(i) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act 1988 (hereinafter referred to as the Act). This habeas corpus petition is espoused by his spouse challenging detention order dated 10-2-94 as being illegal.

(2.) Along with detention order, the detenu was served with grounds of detention. Some of the grounds of detention which are relevant for the purpose of disposal of this writ petition read as under :-

(3.) Considering the above grounds of detention the appropriate authority came to the conclusion that the application of the provisions of the Act would be necessary with a view to preventing the detenu from engaging in illegal sale of Heroin and accordingly the detention order under Section 3(i) of the Act has been passed.