RUHIDA BEGUM D/O MD HABI OF MAYANG IMPHAL Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M.I Sharma, learned counsel for the petitioner as well as Mr. Vashum, learned GA for the State.

(2.) In this petition, the petitioner has challenged the detention of her brother, namely, Md. Junet under the National Security Act vide order dated 6-2-2017. Though several grounds have been raised in challenging the illegality and validity of the detention order dated 6-2-2017, the petitioner has submitted that it may not be necessary to refer to all the grounds except the ground that though the detention order states that the detaining authority was satisfied with the police report, the detenu is likely to be released on bail in the near future under Section 3 (2) of the National Security Act, 1980, no material or evidences have been mentioned on the ground of detention or otherwise to show that the detenu was likely to be released on bail in the near future.

(3.) Mr. M.I Sharma, learned counsel for the petitioner submits that the law is well settled in this regard as held in Union of India Vs Paul Manickam, 2003 8 SCC 342, Rekha Vs State of Tamil Nadu & Ors, 2011 5 SCC 244, Huidrom Konungjao Vs State of Manipur & Ors, 2012 7 SCC 181.