TS. BETON ANAL Vs. STATE OF MANIPUR

JUDGEMENT

(1.) I heard Mr. M. Hemchandra, Ld. Senior counsel for the petitioner and Mr. Y. Ashang who takes notice for Respondent Nos.2 to 4 and perused the records.

(2.) Mr. M. Hemchandra, Ld. Senior counsel for the petitioner argued in length and in his argument, he raised his mainpoint that he is not belonging to two Villages alleged in the FIR No. 7(5)2020 and 8 (5) 2020 whereas he belongs to Kanankhu Village. Therefore, his involvement is not at all true one and he was falsely implicated in this case as one of the accused.

(3.) When this Court posed a question to Mr. M. Hemchandra, Ld. Sr. Counsel for the petitioner that whether he has produced any document to show petitioner's residence, but he prayed this Court that at present, he is unable to produce any document whereas he undertakes to produce the document to show the residence of the petitioner on the next hearing.