NANDEIBAM GRACESON MEITEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. N. Mahendra, Learned Counsel appearing on behalf of the petitioner and Mr. Th. Ibohal, learned Govt. Advocate appealing on behalf of the respondents.

(2.) Upon hearing the parties through their respective Counsel and on perusal of the materials before the court, the following facts arc ascertained:

(3.) By filing the present writ petition, the petitioner is challenging the legality of the above said detention order dated 7.8.2008 on the ground that the petitioner being a juvenile, the impugned detention order under the National Security Act ought not have been passed. In short, it is the case of the petitioner that a juvenile cannot be detained under the National Security Act, and as such, the impugned detention order is liable to be quashed.