SAGOLSHEM CHAOREN SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The petitioners in AB No. 12 of 2020 and AB No. 14 of 2020 by namely, Sagolshem Chaoren Singh and Chingakham Shyamkishor Singh respectively were approached this Court for anticipatory bail in connection with FIR No. 30(05)2020 APS U/s 188/325/307/34 IPC and 25(1-C) Arms Act on the file of the Andro Police Station, Imphal East district for the offences under Section 188/325/307/34 IPC and Section 25(1-C) of the Arms Act.

(2.) It is further stated on the fateful day of 12.05.2020, the Informant in this case had lodged a report to the Officer-In- Charge, Andro Police Station alleging that he was assaulted by a group of people numbering around 10 to 12 persons led by one Lourembam Sanjoy Singh coming in two gypsy vehicles at a spot known as Andro Khunou Nungyungbi Leikai and hence, the complainant sustained heavy injuries.

(3.) It is the further case of the petitioners that the complaint was politically motivated since the petitioners' group and the complainant's group are contesting the forthcoming bye-election and because of the Ex-MLA/Minister bye-election in the Andro Constituency and these petitioners and this informant are all political workers of the Ex-MLA/Minister. Therefore, on the influence of the person this FIR has been registered without any iota of truth.