SHER KHAN Vs. DISTRICT MAGISTRATE THOUBAL

JUDGEMENT

(1.) Heard Mr. Ch. Ngongo, learned Counsel appearing for the Petitioner and Mr. C. Kamal, learned CGSC appearing for Respondent No. 4. Also heard the learned Government Advocate appearing for the State-Respondents.

(2.) The Petitioner is aggrieved by a preventive detention order dated 8.12.2009 passed by the District Magistrate, Thoubal District under Section 3(2) of the National Security Act, 1980.

(3.) The allegation is that the Petitioner is a member of a banned organization called the Peoples United Liberation Front ('PULF'). It is alleged that this organization has the avowed aim and object of seceding the State of Manipur from the Union of India to create an independent sovereign State. To achieve this, the organization started procuring arms and ammunition through foreign countries and recruited youngsters from various communities in Manipur. Over a period of time, members of the organization have committed serious and heinous crimes, such as, murder, dacoity, robbery extortion, kidnapping for ransom in different parts of Manipur. Its ring leaders have sought foreign assistance and established links with foreign countries like Bangladesh, Myanmar, Pakistan, etc. The further allegation is that the organization has committed a series of prejudicial activities affecting the sovereignty and the territorial integrity of India.