JEMIMA RENGMA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. A. Zho, learned counsel for the petitioner as well as Mr. K. Wotsa, learned Addl. Senior Government Advocate for the State respondents. None appears for the Union of India.

(2.) The petitioner before this Court is the wife of the detenue who was detained under the National Security Act, 1980 by the order dated 22/7/2014 issued by the District Magistrate, Dimapur Nagaland.

(3.) The detenue was arrested on 2/7/2014 by Dimapur police in connection with Diphupar PS Case No.01/14 U/S 302/120(B) IPC read with section 25 (1A) Arms Act and was also later shown to have been arrested in connection with Dimapur PS Case No.03/14 U/S 25 (1B) Arms Act read with section 7 /NSR.