CHONGTHAM JAPSON MEETEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) These petitions have been filed by the petitioners, who are father and son, under Sec. 438 Cr.P.C. seeking to enlarge them on bail in event of their arrest in connection with FIR No.212122020 registered under Sec. 326/34 IPC on the file of the Imphal Police Station.

(2.) Both the petitions are taken up together and disposed of by this common order.

(3.) Heard Mr. Ajoy Pebam, learned counsel for the petitioners and Mr. Y. Ashang, the learned Additional Public Prosecutor for the respondent State.