NONGMAITHEM (O) ROMI DEVI Vs. THE UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Heard Shri S. Serto T. Kom, learned counsel appearing for the petitioner and Ms. L. Monomala, learned Govt. Advocate appearing for the State respondents as well as Shri S. Rupachandra, learned ASG appearing for the Union of India.

(2.) The present writ petition has been filed by the petitioner challenging the detention order dated 16-06-2014, issued by the District Magistrate, detaining her husband under Section 3(2) of the National Security Act, 1980.

(3.) In the grounds of detention, it is alleged that the petitioner's husband was born and brought up at Wangoo Sabal Mamang Leikai, Bishnupur District. As he failed in his class - X examination in the year 2011, he gave up his further studies. In the month of March, 2012, the petitioner's husband joined the banned organisation namely, Peoples' Revolutionary Party of Kangleipak, Progressive faction (PREPAK - Pro) as a member through Shri Sagolshem Ibomcha Singh @ Rakesh @ Thawailemba of Kakwa Laishram Selungba Leikai, an important leader of PREPAK - Pro and started working in the Finance section of the said banned organisation. In the middle part of 2013, Shri S. Ibomcha Singh @ Rakesh directed the petitioner's husband to extort money from the general public, government employees, businessmen, contractors, etc. located at Bishnupur District by delivering demand letters and for that purpose, he issued one 9 mm Pistol made in Italy with 2 rounds to the petitioner's husband. Accordingly, the petitioner's husband started extorting money from the general public, government employees, businessmen, contractors, etc. by delivering demand letters and the extorted money was handed over to Shri S. Ibomcha Singh. Thereafter, the petitioner's husband started delivering demand letters to the contractors located at Wangoo also and on one occasion, the petitioner's husband fired 2 rounds from the said 9 mm Pistol towards the house of Shri Chaoba Singh, PRO of Shri S. Bira Singh, Hon'ble MLA of Kumbi Assembly Constituency on18-05-2014 at 11:00 p.m. for ignoring the payment of the demand money for which an FIR No. 5(5)2014 KUB-PS u/s. 307/34 IPC & 25(1-C)A. Act was registered.