Manipur High Court: A writ petition filed against the order of detention passed by the District Magistrate was allowed by the Division Bench comprising of N. Kotiswar Singh, ACJ and Kh. Nobin Singh. J.
The petition was filed against the detention order passed against appellant who was a member of Kuki National Front- President (KNF-P). The petitioner along with others, was charged for kidnapping and killing of members of another organisation. Detention Orders were passed against the appellants in furtherance of the said charges. The petitioner challenged the Detention Order contending that the provisions of Section 10 of the National Security Act, 1980 were not complied with.
The High Court perused the record as well as Section 10 of the National Security Act and found that the provisions and requirements of the said section need to be strictly complied with. Section 10 provides that the Government shall place the grounds of detention along with the representation presented by the detenu, if any, before the Advisory Board, within three weeks from the date of detention. However, in the present case, the Court found that the said provision was not complied with within three weeks of the date of detention of the petitioner. The Court held that violation of the provisions of Section 10 has prejudiced the right of the petitioner. Hence, the order of detention was liable to be quashed which was ordered accordingly. [Lalkhosem Kipgen v. District Magistrate, 2018 SCC OnLine Mani 38, dated 07-05-2018]
