NAOROIBAM JOYSHANKAR SINGH @ BUNGOCHOU @ KHOUGANG @ LOYUMBA Vs. DISTRICT MAGISTRATE, IMPHAL WEST DISTRICT

JUDGEMENT

(1.) The petitioner in this writ application challenges this detention under sub-section (3) of Section 3 of the National Security Act, 1980 in pursuance of an order passed by the District Magistrate, Imphal West on 03.10.2013.

(2.) From the grounds of detention, it apppears petitioner is a member of peoples' Revolutionary Party of Kangleipak for short 'PREPAK') and after obtaining military training along with his associates, committed offence of explosion of a bomb on 10.08.2013 and explosion of another bomb on 17.08.2013.

(3.) Shri S. Rajeetchandra Singh, learned counsel appearing for the petitioner drew the attention of the Court to the order of detention and submitted that the subjective satisfaction recorded by the District Magistrate to the effect that the petitioner may be released on bail in the near future by the normal criminal court as bails are granted in similar cases is based on no material specially when no application for bail has been filed by the petitioner for being released in connection with the case for which he had been arrested on 22.08.2013. It was further submitted that in view of the above, the order of detention is invalid.