SHIKATOLI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. A. Sophie, learned counsel for the petitioner. Also heard, Ms. A. Ayemi, learned Government Advocate for the State respondents and Mr. Z.N. Ngullie, learned Central Government Counsel for the respondent No.2/Union of India.

(2.) In the instant application under Article 226 of the Constitution of India, the petitioner has challenged the detention imposed upon the detenue Aloto Aye, by theImpugned Detention Order dtd. 23/1/2026, passed by the Commissioner of Police, Dimapur, Nagaland by invoking powers under provisions of the National Security Act, 1980 (herein after referred to as NSA for short).

(3.) The petitioner is the wife of the detenue who is presently detained under the NSA and lodged at District Jail, Dimapur.