NAJIR KHAN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) THE writ petitioner has been detained under National Security Act, 1980 vide order No. CRIL/NSA/No. 32 of 2007 dated 07.08.2007 issued by the District Magistrate, Imphal West, Manipur. By way of filing this writ petition under Article 226 of the Constitution of India, the detenu is challenging the aforesaid detention order.

(2.) WE have heard Shri S. Rajeetchandra, learned Counsel for the petitioner and Shri R.S. Reisang learned Addl. Govt. Advocate for the State respondents (R -1, 2 and 3). The Union of India (R -4) was represented by Shri N. Ibotombi Singh, learned CGSC. We have also perused the impugned detention order, grounds of detention and other documents filed with the writ petition as well as the relevant files of the detention of the petitioner.

(3.) THE detention has been basically assailed on the following grounds: