SOUGRAKPAM TAMBA SINGH Vs. DISTRICT MAGISTRATE, THOUBAL DISTRICT, MANIPUR

JUDGEMENT

(1.) Petitioner has filed the instant petition under Articles 226/227 of the Constitution of India, challenging his detention order dated 21.12.2012 (Annexure A/1) passed by the District Magistrate, Thouble (Detaining Authority). Vide order dated 29.12.2012 (Annexure A/3), the detention order has been confirmed by the State under provisions of National Security Act (for short "the Act"), which also is under challenge.

(2.) The impugned order of preventive detention reads as under:

(3.) Facts necessary for the disposal of the writ petition need mention herein below. The writ petitioner (hereinafter referred to as "Detenu"), a resident of Singjamei Sougrakpam Leikai, P.S. Singjamei, District- Imphal West, Manipur was arrested on 21.10.2012 by the CDO/IW from Singjamei Thongam Leikai in connection with a criminal case registered against him bearing FIR no 643(10)2012 SJM P.S. for the offences punishable under Section 17/20 UA(P)A Act. He was then sent to police custody till 31.10.2012.