SMT. TAMINA G. MOMIN Vs. STATE OF MEGHALAYA REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF MEGHALAYA POLITICAL DEPARTMENT, MEGHALAYA AND OTHERS

JUDGEMENT

(1.) Both WP (Crl.) No.1 of 2013 and WP (Crl.) No.3 of 2013 came up for hearing together as the same arose under a common detention order dated 27.02.12, accordingly both these cases are taken up for disposal by this common judgment and order.

(2.) The brief facts of the cases are that the detenu namely; Shri. Sengran G Momin and Shri. Namsing B Marak were detained in connection with i) Tura P.S. Case No. 193(7)2011 U/s 386/511 IPC, (ii) Tura P.S. Case No. 194(7) 2011 U/s 386/511 Penal Code and (iii) Tura P.S. Case No. 265(10) 2011 U/s 384/506/511 Penal Code respectively. Thereafter, the learned District Magistrate West Garo Hills Tura vide orders dated 27.02.12 bearing No. CB-22/12/31 and No. CB-23/12/31 detained the detainees under section 3 (1) of the Meghalaya Prevention Detention Act 1995, the detention order and ground of detention and other copies were furnished to the detainees.

(3.) From the detention order, it appears that the detainees were informed that, they have got their rights to make representations in accordance with the Article-22 of the Constitution of India read with Section-8 (1) Meghalaya Prevention Detention Act 1995 to the District Magistrate as well as to the State Government. But it appears that no representations were made by the detainees to the concern authorities and approached this Court by way of this instant writ petition.