C.S. THANGA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This petition has been filed by the petitioner under Section 482 Cr.P.C. seeking to quash the order dated 27.9.2017 passed by the learned Additional Sessions Judge (FTC), Manipur East in Sessions Trial No.6 of 2017, thereby framing charges against the petitioner.

(2.) The case of the petitioner is that by the impugned order dated 27.9.2017, the learned Additional Sessions Judge (FTC) Manipur East though dropped the offences under Section 121/121A IPC, has framed charges against the petitioner and three others under Section 400/384 IPC without any basis. The learned Additional Sessions Judge erred in rejecting the prayer of the petitioner for discharge from the offences alleged by the prosecution.

(3.) Challenging the order impugned, the learned counsel for the petitioner submitted that the petitioner was an advisor to the Kuki Students' Organization and being interested in bringing a peaceful environment in the State and the petitioner was contacting various organizations who have gone underground for bringing them to the negotiating table and now many of such organizations has signed suspension of operation with the Government of India and the Government of Manipur. He would submit that on 7.1.2003, the petitioner was arrested at Hotel Bheigo, Imphal only on a suspicion because some persons alleged to be members of Kuki National Front (KNF) were arrested on the same day at the said hotel and the petitioner was later detained under National Security Act along with those alleged members of KNF, but the petitioner was released by the Board as he is not a member of any unlawful organization.