G. LUWANGJAO KABUI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The writ petition has been filed by the petitioner seeking direction on the respondents to take up the complaints submitted by him and to register the First Information Report against the accused persons.

(2.) The case of the petitioner is that the land measuring an extent of 0.7480 hectare situated at No.17, Chaobok Village, Thoubal District in Dag No.2115 was inherited from his father and the revenue records were mutated in his name. After inheriting, the petitioner and his family members were physically possessed of the said land peacefully. While so, on 27.07.2016, some persons who are from the majority Muslim community came with deadly weapons and was trying to enter into the said land and they have also threatened by saying that the whole family of the petitioner would be killed, if they enter into the said agricultural land. Fearing the threat, the petitioner has lodged a complaint before the Officer-in-Charge, Lilong Police Station. Since, the Officer-in-charge, Lilong Police Station failed to consider the complaint, the petitioner has submitted complaint to the Superintendent of Police on 05.10.2016 requesting to take action. Despite receipt of the complaints, the respondent police failed to register the FIR, nor taken action against the persons who threatened him and his family members and also prevented them from entering in the said land.

(3.) Further case of the petitioner is that taking advantage of the non-registration of the FIR, the accused persons again entered into the land and destroyed the paddy field and they have also entered into the fish farm and caught fish by using fish nets. Again on 25.03.2020, when the petitioner and his family members were clearing the weeds in the fishing farm, the said persons along with some unknown persons with mask and cap came with deadly weapons started shooting with double barrel rifles. Being afraid, the petitioner and his family members ran out from the fish farm to save their lives. Immediately, on the same day, the petitioner made another complaint to the Officer-in-charge, Lilong Police Station against the said persons. Despite the receipt of the said complaint, the respondent police have not registered the FIR against the said persons. Hence, the petitioner has filed the present petition to direct the respondents to register the FIR.