IRENGBAM KELEN DEVI, W/O KHWAIRAKPAM GOBA SINGH OF IRENGBAM MAYAI LEIKAI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Ph.Sanajaoba, learned counsel appearing for the petitioner and Mr. Y.Ashang, learned Addl.Govt.Advocate appearing for the State respondents .

(2.) In this petition, the petitioner is challenging the detention order dated 24 August, 2017 by which the petitioner's husband has been detained under section 3 (2) of the National Security Act, 1980.

(3.) It has been submitted by Mr.Sanajaoba, learned counsel for the petitioner that since the petitioner's husband had not filed any application for bail, the question of release on bail in connection with FIR Case No.62(8)2017 Nambol PS u /s 17 /20 UA (P) A.Act & 5 Expl. Subs. Act in connection with which he was already detained at the time of passing the preventive detention order does not arise.