LOITONGBAM PREMANDA SINGH Vs. DISTRICT MAGISTRATE, IMPHAL WEST AND ORS.

JUDGEMENT

(1.) THE subject matter of challenge in this writ petition is the order dated 4.11.2014 passed by the District Magistrate, Imphal West directing detention of the petitioner in exercise of powers, under sub -section 3 of Section of the National Security Act, 1980.

(2.) IT is alleged in the grounds detention that the petitioner joined a banned organization namely Peoples' Revolutionary Party of Kangleipak, Progressive(PREPAK -Pro) as a member in the first part of 2014 through one of its important Member. After joining the said organization, the petitioner is alleged to have associated himself in extortion of huge amount of money from shop keepers, businessmen, proprietor of private firms, government employees etc. located at Moreh and Thoubal area. It appears from the grounds of detention that the petitioner was arrested on 24.7.2014 from Paona International Market and one mobile phone was recovered from him and on the same day at about 3.45 p.m. 3 hand grenades with detonators and 2 curved wooden logs were also seized at his instance from the house of one K. Gandhi Singh. Thereafter, he was handed over to the Officer in -charge, City P.S. with a written report. An FIR No. 118(7)/2014 City P.S. was registered for commission of offence u/s. 20/17 UA(P)Act & 5 Expl. Subs. Act. The District Magistrate, Imphal West passed the order of detention while the petitioner was in judicial custody solely on the ground that he should be prevented from committing further prejudicial activities.

(3.) HOWEVER , at the time of hearing of the writ petition, the learned counsel for the petitioner did not press the second ground of challenge as the said question of law is now the subject matter in a Review Petition pending before this Court and he challenged the order of detention only on the first ground as stated above.