LAWS(GAU)-2009-11-62

THOUDAM SHYAM SINGH Vs. DISTRICT MAGISTRATE AND ORS.

Decided On November 27, 2009
THOUDAM SHYAM SINGH Appellant
V/S
District Magistrate and Ors. Respondents

JUDGEMENT

(1.) HEARD Mr. A. Bimol, learned Counsel appearing for the petitioner. Also heard Mr. Th. Ibohol Singh, learned Senior Government Advocate appearing for the respondent Nos. 1 and 2 as well as Mr. C. Kamal, learned C.G.S.C. appearing for the respondent No. 3.

(2.) THE petitioner Shri Thoudam Shyam Singh is presently detained in the Manipur Central Jail, Sajiwa, Imphal West under the impugned detention order dated 2.6.2009, approval order of the State Government dated 11.6.2009 and confirmation order of the State Government dated 15.7.2009 for a period of 12 months from the date of detention.

(3.) ADMITTEDLY , the petitioner -detenue filed the representation dated 8.6.2009 to the District Magistrate, Imphal West, Manipur through the Additional Superintendent, Central Jail, Sajiwa, Imphal, Manipur, against the detention order dated 2.6.2009 so as to release him without further delay. Para No. 11 of the said representation filed by the petitioner -detenue dated 8.6.2009 reads as follows: