SHRI THOKCHOM ROMESCHANDRA SINGH Vs. DISTRICT MAGISTRATE, IMPHAL EAST

JUDGEMENT

(1.) Heard Mr. Ch. Ngongo, learned senior counsel assisted by Ms. S. Gangarani, learned counsel appearing on behalf of the petitioner, Mr. Th. Vashum, learned G.A. appearing on behalf of the respondents No. 1, 2 & 3 and Mr. BR Sharma, learned CGSC appearing on behalf of the respondent No. 4.

(2.) The present petition has been instituted on behalf of Shri Thokchom Romeschadra Singh @ Ayangba @ Nanao with the following prayer:

(3.) The petitioner was arrested on 5/1/2024 in connection with FIR No. 02(01)2024 HNG-PS U/S 17/20 UA(P) Act and detained under the NSA by the District Magistrate, Imphal East (respondent No. 1 herein) vide order No. Cril/NSA No. 1 of 2024 dtd. 30/1/2024 and lodged in the Manipur Central Jail, Sajiwa on the allegation that he is an active member of the banned unlawful organization, KCP (Noyon) KCP(N) and a notoriously clever, hardened criminal/habitual offender who had carried out various prejudicial activities. The detention order dtd. 30/1/2024 (Annexure - A/1), is extracted herein below: