SHRI OINAM MANI SINGH Vs. THE STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Ph. Sanajaoba, learned counsel appearing for the petitioner and Ms. Monomala, learned Government Advocate appearing for the State respondents. FR/NFR

(2.) The petitioner is the father of the detenu, Shri Oinam Mani Singh and by the instant writ petition, he has questioned the validity and legality of the order of detention dated 26-06-2015 issued by the respondent No. 2, District Magistrate, Imphal West, Manipur.

(3.) As per the grounds of detention, the petitioner's son/detenu joined the banned organisation namely, Kangleipak Communist Party, Military Task Force (KCP - MTF) as a member in the month of March, 2015 through Shri Irengbam Brojen Singh. After joining the said banned organisation, the petitioner's son/detenu started working for the organisation along with other members and in due course he came to know the leader of the said organisation, Shri Salam Nabachandra Singh. Under the command of Shri Irengbam Brojen Singh, the petitioner's son/detenu extorted huge amount of money from the general public, proprietor of private firms, businessmen, Government employees, etc. Sometime in the month of May, 2015, the petitioner's son extorted a sum of Rs. 50,000/- from the proprietor of furniture works located at Tera Bazar and on 23-05-2015, he extorted Rs. 2 lakhs from one Mr. Luis Tangkhul, Director of Agriculture Department, Government of Manipur and handed over the same to Shri Irengbam Brojen Singh.