- (1.)Heard Mr. Dolen, learned counsel for the petitioner, Mr. Modhuchandra, learned GA for respondent Nos.1 and 2 as well as Mr. Amarjit Naorem, learned CGSC appearing on behalf of respondent No.3.
(2.)The petitioner is the husband of the detenue, Smt. Khumukcham (N) Loitongbam (O) Memcha Devi @ Ichechaobi, who is now detained under the National Security Act, 1980.
(3.)FACTUAL BACKGROUND
On 03.06.2010 at about 11.50 a.m. while the detenue was at her residential quarter at Langol Game Village Zone-III, some army personnel came and enquired about her. One of the army personnel who could speak Manipuri language confirmed her identity and enquired whether she was arrested previously for being a sympathizer of the banned organization KCP(MC) Lalheiba faction; she admitted that she was once arrested in connection with FIR No. 135(4)2010 IPS under Section 19/39 UA(P) A Act on 08.05.2010. For that case, she was remanded to police custody till 14.04.2010. On 14.04.2010 the detenue was produced before the Court for judicial remand but released on bail by the Court on the same day. After release on bail by the Court, the detenue stayed at the rented quarter at Langol Game Village, Zone-III.