YAIKHOM (O) MAYENGBAM (N) RADHE DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Ph. Sanajaoba, learned counsel appearing for the petitioner, Mr. Vashum, learned Government Advocate appearing for the respondents No.1 and 2 and Mr. W. Darakishwor, learned senior penal counsel appearing for the respondent No.3.

(2.) The present petitioner is the mother of the detenu, namely Shri. Yaikhom Janendro Singh @ Romen of Wabagai Tera Pishak, near Water Supply in Kakching District, Manipur. The present writ petition has been filed assailing the order dated 03.02.2020 passed by the District Magistrate, Kakching District, order dated 12.02.2020 and 25.02.2020 passed by the Deputy Secretary (Home), Government of Manipur, detaining the said son of the petitioner under the National Security Act, 1980.

(3.) The facts of the present case in a nutshell is that the detenu was arrested on 15.01.2020 by the police in connection with F.I.R No.8(01)2020 KCG-PS, u/s 13/17/20 UA(P) Act. While the detenu was under judicial custody, the District Magistrate, Kakching District, passed the impugned detention order dated 03.02.2020 detaining the aforesaid son of the petitioner under section 3(2) of the National Security Act, 1980. The grounds of detention dated 06.02.2020 along with supporting documents was served to the detenu on 07.02.2020. Thereafter by an order dated 12.02.2020, impugned herein, the Secretariat (Home Department), Government of Manipur approved the order of detention passed by the District Magistrate, Kakching.