THONGAM ONGBI SANATOMBI DEVI Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) JUSTICE S. Ratnavel Pandian in Kartar Singh Vs State of Punjab (C/b), reported in (1994) 3 SCC 569 observed that :

(2.) THE parliament in 31st Year of Republic had enacted the National Security Act, 1980 for detention of a person with a view to prevent him from acting in any manner prejudicial to the defence of India, relation with India with the Foreign Power, with the security of India and acting in any manner prejudicial to the security of the States and from acting in any manner prejudicial to the maintenance of the Public Order. The anti-social and anti-national elements including secessionists, communal, pro-castor elements and also other elements who adversely influence and effect the services essential to the community was a grave challenge to the lawful authorities sometime even whole the society to ransom. The husband of the petitioner/detenu is a member of the Disciplined Security Force. He is a Rifleman of 4th Bn. , Indian Battalion, he had been detained under National Security Act, 1980 for preventing him from acting in any manner prejudicial to the maintenance of public orders.

(3.) HEARD Mr. Ch. Ngongo, learned counsel appearing for the petitioner/detenu, Mr. Jalal Uddin, learned counsel appearing for the State respondents and also Mr. K. Kumar, learned C. G. S. C. appearing for the Union on India.