KEISHAM MEGHACHANDRA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Criminal Petition No.36 of 2019 has been filed by the petitioner under Sec. 482 Cr.P.C. to quash the entire criminal proceedings initiated under FIR Case No.3(4) 2019 of TBL DAM Police Station registered under Sec. 353/509/34 IPC, non-existent and superseded Sec. 3(i)(x) of SC & ST Prevention of Atrocities Act, 1989 and Sec. 131(1)(b)(2) of RP Act, 1951, as the same is unconstitutional and unwarranted and is gross misuse and miscarriage of justice.

(2.) Anticipatory Bail Application No.9 of 2019 has been filed by the petitioner under Sec. 438 Cr.P.C. to grant him anticipatory bail in FIR Case No.3(4) 2019 of TBL DAM Police Station.

(3.) Since the First Information Report involved in these petitions is one and the same, both the petitions were heard together and disposed of by this common order.