MHASIMHALIE MATHEW YHOME Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. E. Thiba Phom, learned counsel who appears on behalf of the petitioner and also heard Mr. K. Wotsa, learned Senior Government Advocate who appears on behalf of the State respondents and Mr. Yangerwati, learned CGC who appears on behalf of the respondent No. 3 i.e Union of India.

(2.) This is a petition under Article 226 of the Constitution of India filed by elder brother of the detenue praying for released of the detenu namely, Mhasibeituo Moses Yhome who has been under detention as per order dated 04.07.2016 of the District Magistrate, Kohima which was approved and confirmed by the State Government vide order dated 08.07.2016 and 18.08.2016 respectively.

(3.) The background under which the detention order for detaining the detenu was passed in brief is as follows;-