MRS. NENGBOI LHOUVUM HAOKIP Vs. DISTRICT MAGISTRATE, SENAPATI, DISTRICT, MANIPUR

JUDGEMENT

(1.) This application has been filed for quashing the order dated 19.11.2016 passed by the District Magistrate, Senapati, respondent No.1, whereby and where under the respondent No.1, in exercise of power conferred under sub section (3) of section 3 of the National Security Act, 1980, passed the order of detention in Cril/NSA/C/25/16 against the detenu namely Lunminlen Haokip of Keithelmanbi village.

(2.) The grounds on which the order of detention was passed are that the detenu joined the armed organization namely Thadou Peoples' Liberation Army (TPLA in short) as a member in the second week of Aug., 2015. The aims and objectives of the said organization is to create an independent autonomous State within or outside Manipur by amalgamating all the Thadou inhabitants of Manipur and outside of the State. For the said purpose the said organization started procuring arms and ammunitions through foreign country and recruited youngsters from Kuki communities. To achieve the said objective the members of the organization committed series of heinous crimes such as murder, dacoity, robbery, extortion and kidnapping for ransom etc. in different parts of Manipur.

(3.) On such grounds the respondent No.1, after recording that the detenu would be indulging himself in the activities prejudicial to the maintenance of public order, passed the order of detention on 19.11.2016 which was approved on 29.11.2016. The aforesaid order of detention and its approval have been challenged on several grounds.