Wahengbam Bimal Meitei @ Luwang @ Mani vs District Magistrate
2026 Latest Caselaw 1638 Mani

Citation : 2026 Latest Caselaw 1638 Mani
Judgement Date : 13 March, 2026

[Cites 0, Cited by 0]

Manipur High Court

Wahengbam Bimal Meitei @ Luwang @ Mani vs District Magistrate on 13 March, 2026

SHAMURAILATPAM              Digitally signed by
                            SHAMURAILATPAM SUSHIL SHARMA
SUSHIL SHARMA               Date: 2026.03.16 11:43:59 +05'30'

                                                                         Suppl.-1, Sl. No. 1

                           IN THE HIGH COURT OF MANIPUR
                                     AT IMPHAL
                                  W.P. (Crl.) No. 8 of 2026

               Wahengbam Bimal Meitei @ Luwang @ Mani
                                                                               Petitioner
                                        Vs.
              District Magistrate, Imphal West District and 3 others
                                                                           Respondents

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA (ORDER)

(Order of the Court was made by Mr. M. Sundar, CJ)

13.03.2026 [1] Captioned 'Writ Petition' ('WP' for the sake of brevity) has been filed

seeking issue of a writ of habeas corpus.

[2] A detention order dated 20.02.2026 bearing reference No.

Crl/NSA/No.1 of 2026 made by respondent No. 1 has been assailed.

[3] Mr. L. Shashibhushan, learned senior advocate instructed by Mr.

Md. Fakharuddin, learned counsel on record for writ petitioner is before this

Court. One of the grounds in the WP is, subjective satisfaction arrived at by

the detaining authority is flawed and according to writ petitioner, it vitiates the

impugned preventive detention order as it is not based on any material much

less material of probative value. To be noted, this point is pertaining to

subjective satisfaction is regarding imminent possibility of detenu being

enlarged on bail.

    [4]           Prima facie case made out.

    [5]           Issue notice.
 [6]          Mr. Phungyo Zingkhai, learned State Counsel accepts notice for

respondent Nos. 1, 2 and 4 and Mr. W. Darakeshwar, learned Sr.PCCG

(Senior Panel Counsel for Central Government) accepts notice for respondent

No. 3.

[7] Afore-referred both State Counsel request for time to get

instructions and revert to this Court either by way of affidavits-in-opposition or

by way of submissions.

[8] Be that as it may, several other points have been raised in the

captioned WP and the same will also be considered when the WP is taken up.

[9]          List 3 (three) weeks hence.

[10]         List on 04.04.2026.




                    JUDGE                              CHIEF JUSTICE
Sushil