NAMEIRAKPAM INAOTOMBA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. M. I. Sharma, learned counsel appearing for the petitioner, Mr. Th. Ibohal, learned Addl. G. A. for the State respondents-2 to 3 and Mr. N. Ibotombi, learned CGC appearing for the respondent No. 1.

(2.) THIS is an application filed by the petitioner the brother of detenu, namely, Nameirakpam Gandhi Singh @ Robindro @ Inaocha @ Pakhanglakpa of Nambol Kongkham Awang Leikai, Bishnupur District, challenging the legality of the detention of the detenu, who has been detained by an order of the District Magistrate, Imphal West in exercise of his power under sub-section 3 of Section 3 of the National Security Act, 1980 (hereinafter refers to as the Act) issued by the District Magistrate, Imphal West on 15. 9. 2006 (Annexure-A/1) while the aforesaid detenu was in police custody in connection with FIR No. 202 (9)/06 u/s 17/20 UA (P)A Act, 25 (I-B) Act 5, as the detaining authority was satisfied that the detenu was likely to be released on bail in near future.

(3.) STATE approved and confirmed the aforesaid order of detention vide order No. 17 (1)/1054/2006-11 dated 25. 09. 2006 and Order No 17 (1)/1054/06-11 dated 20. 10. 06 respectively.