THGOKCHOM SAMBI SINGH @ KHAMBA Vs. DISTRICT MAGISTRATE, THOUBAL, MANIPUR

JUDGEMENT

(1.) Heard Mr. O. Kiranjit Singh, learned counsel appearing for the petitioner, Mr. R.S. Reisang, learned Sr.State Counsel appearing for the State respondents as well as Mr. Amarjit Naorem, learned CGSC appearing for the respondent Union of India.

(2.) In the present writ petition, the petitioner/detenu has challenged the detention order passed on 6.11.2012 (Annexure-A/1) detaining him u/S. 3(2) of the National Security Act, 1980.

(3.) The main contention of the petitioner/ detenu is that the said detention order is vitiated on the ground that there was no legally permissible material before the detaining authority for coming to the conclusion at the time of passing the detention order that the petitioner was likely to be released on bail and that the petitioner was likely to continue to act in the manner prejudicial to the security of the State and maintenance of public and it was merely the ipse dixit of the detaining authority, in terms of the decisions of the Hon'ble Supreme Court in Rekha v. State of Tamil Nadu through Secretary to Government and another, 2011 5 SCC 244 as well as in Huidrom Konungjao Singh v. State of Manipur & Ors, 2012 AIR(SC) 2002.