STATE OF MANIPUR Vs. LH WOLRING

JUDGEMENT

(1.) The present Criminal Petition has been filed by the State of Manipur represented by the Chief Secretary, in-charge of Home challenging the order dated 17/12/2020 vide Ref. No. FIR No. 25(11)2020 CDL- P.S. U/S 153A/504/505/506/500/34 IPC and 4 Explosive Substance Act, thereby releasing the accused person on bail without availing ample opportunity to the police to investigate the terrorist activities of the accused persons against whom many incriminating things including documents, Laptop, computer hard drives involved in terrorist activities were recovered by the Police.

(2.) Brief facts of the Case:

(3.) Challenging the impugned Order, this Revision is filed by the State amongst the following other GROUNDS;