(1.) The State have filed these petitions under Section 439(2) of Cr.P.C., 1973 praying for cancellation of bail, quashing and setting aside the Ld.Special Judge (PC Act), Imphal-West order dated 15.12.2020 passed in Cril.Misc.(B) Case No.104 of 2020 (Ref: FIR Case No.19(05) 2020 WGI PS U/S 420/468/471/419/168/20-B/34 of I.P.C. and 13 (PC Act 1988).
(2.) The brief fact of the case is that complainant Haobam Bobby Singh, Civil Supply Inspector (CSI) OF CAF and PD along with Shri. L. lbotombi Singh, Area Officer, Consumer Affairs, Food and Public Distribution, Manipur (CAF and PD) were assigned to check and inspect illegal practices at the different oil pumps located at Imphal West and East area so as to regulate distribution of POL during the lockdown period in connection with the pandemic of COVID - 19. During the course of checking of one oil pump viz. M/S Heibok Filling KSK located at Naran Konjin, it was found that the pump was run by two brothers/Accused/Respondents namely (i) Laishram Suresh Singh and (ii) Laishram Surjit Singh, though the owner was in the name of one woman namely Smt. Khaidem (O) Shushila Devi W/o. (L) Khaidem Gojendro Singh of Lilong Chajing Chingkhong Leikal.
(3.) A discrete enquiry was conducted and it was established that the said Laishram Suresh Singh/Respondent is a Government employee, an UDC of - Medical Dept., Govt of Manipur, now posted at CHC, Yairipok and the pump is fraudulently owned by him and his younger brother namely Laishram Surjit Singh, who is a retired Rifleman of Manipur Police, now a pensioner, by corrupt and illegal means.