K RANBIR SINGH Vs. DIST MAGISTRATE

JUDGEMENT

(1.) 1. Shri Naoroibam Ranbir Singh @ Tompok @ Rocky was detained in exercise of power under Sub-Section (c) of Section 3, read with Section 3 (2) of the National Security Act, 1980 (hereinafter the Act) by an order dated 14.2.1995. Thereafter, detention order was confirmed by an order dated 8.3.1995.

(2.) Along with the detention order, the detenus was served with grounds of detention and the documents which formed the basis of the grounds of detention. The grounds of detention which are relevant for the purpose of disposal of this writ petition are as follows :-

(3.) The detenue also supplied with the History sheet along with the grounds of detention. Para 15 of the history sheets reads :- 'It is reliably learnt that bail is being moved by the parents of Shri Naoroibam Ranbir Singh @ Tompok @ Rocky and there is every possibility of his being enlarged on bail by the Court. In view of the prejudicial activities committed by Shri N. Ranbir Singh @ Tompok @ Rocky in rhe proximate past, it can reasonably be presumed that he would continue to act in the manner prejudicial to the security of the State and maintenance of public order as and when he be enlarged on bail. SO, application of normal criminal laws against him is not at al effective to prevent him from his prejudicial activities. In the interest of preventing him for carrying out further prejudicial activities, some alternative preventive measures is therefore immediately called for. It is therefore, recommended that the provision of National Security Act, 1980 may be invoked against Shri. No. Ranbir Singh @ Tompok @ Rocky of Singjamei Pebia Pandit Leikai with a view to detaining him and accordingly recommended that detention order under Section 3 (2) of the National Security Act (Act 65 of 1980) may be issued against him.'