PIPA YAIMA DANGSHAWA MARING Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking to quash the dismissal order dated 23.1.2018 issued by the Under Secretary (Home), Government of Manipur and the order of the Superintendent of Police, Imphal East dated 29.1.2018 striking off the petitioner from the strength of the District Police, Imphal East District.

(2.) The case of the petitioner is that he was recruited to the post of Police Constable, Male/Civil, Government of Manipur in the year 2006 and he underwent the basic training which he successfully completed within the stipulated period. Thereafter, the petitioner was promoted to the post of Head Constable on 23.11.2016. It is stated that the petitioner along with two other persons were arrested by CDO-IW in connection to the alleged explosion of one IED near electric transformer located at Naorem Leikai along the road side of NH-2 occurred on 13.8.2017. According to the petitioner, on that day, he was at his home after returning from his night duty at 6 a.m. and was arrested on the way to the Imphal East CDO, Porompat when he was to report for his evening duty. The petitioner alleged that he was not involved in the said incident, nor had any knowledge about it.

(3.) Further case of the petitioner is that on 14.8.2017, the petitioner along with other persons were produced before the Court and were remanded to police custody till 19.8.2017 and further remanded till 24.8.2017. Pursuant to the letter submitted by the Sub-Divisional Police Officer, Singjamei, the Chief Judicial Magistrate, Imphal West remanded the petitioner and two others for another period of 15 days in connection with FIR No.252(8)2017.