SANJENBAM RAMANANDA SINGH Vs. THE DISTRICT MAGISTRATE AND ORS.

JUDGEMENT

(1.) Heard Shri Ch. Ngongo, learned counsel appearing on behalf of the petitioner and Shri Y. Ashang, learned Government Advocate appearing on behalf of the State respondents as well as Shri S. Rupachandra, learned ASG appearing on behalf of the Union of India.

(2.) The validity and the correctness of the impugned detention order dated 18-11-2014 and the approval order dated 29-11-2014 are being challenged by the petitioner in the present writ petition.

(3.) It is alleged in the grounds of detention that the petitioner was born and brought up at Awang Jiri under the jurisdiction of Nambol P.S., Imphal West District. While the petitioner was in the school and before the completion of the academic session of Class - X, he gave up his further studies due to poverty. The petitioner joined the banned organisation namely, United National Liberation Front (UNLF, in short) as a member in the month of February, 2009 through Shri Longjam Sanajaoba Meitei @ Boy @ Sana @ Batri @ Romi @ Sanahal of Pukhao Leitanpokpi. After joining the said banned organisation, the petitioner started working for UNLF organisation under the said Shri L. Sanajaoba who utilized the petitioner's service as a courier amongst the UNLF members in the valley districts of Manipur. As per the direction of Shri L. Sanajaoba, he along with other members of the UNLF carried out mobilisation works in Imphal West and Bishnupur Districts. The petitioner contacted Secretaries of different Clubs, Organisations, Meira Paibis and convinced the general public particularly, youngsters to wage war against the Government of India. On 21-10-2014 Shri L. Sanajaoba handed over one 7.65 mm pistol with three live rounds to him for carrying out the said mobilisation works. On 05-11-2014 at 11:00 a.m. the petitioner was arrested by the police team of CDO, Bishnupur led by Hav. Md. Islamuddin from Oinam Bazar with the recovery of 7.65 mm pistol made in U.S. and three live rounds and ammunitions from his possession and seized the same by observing formalities. The petitioner was handed over to O.C., Nambol P.S. with a written report and seized articles, on the strength of which the O.C., Nambol P.S. registered a regular case under F.I.R No. 137(11)2014 Nambol-PS u/s 20 UA(P) Act & 25(1-C)A. Act and the petitioner was remanded to police custody till 18-11-2014. While the petitioner was in police custody, the respondent No. 1 issued the detention order dated 18-11-2014 under section 3(2) of the National Security Act which was approved by the State Government on 29-11-2014.