MAYANGLAMBAM PRABHA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This petition has been filed by the petitioner under Sec. 438 Cr.P.C. seeking to enlarge her on bail in the event of arrest by the personnel of Kakching Police Station in connection with FIR No.101(11)2021 under Ss. 413/420/471 IPC.

(2.) The case of the prosecution is that a complaint was filed by the younger brother of the petitioner before the learned Chief Judicial Magistrate, Thoubal under Sec. 190 read with Sec. 156(3) of Cr.P.C. for investigation by stating that the name of the petitioner was recorded in the patta of the agricultural land having patta No.994(N), C.S. Dag No.242 measuring an area of 1.40 acre at Village No.59, KakchingKhullen, Kakching Tehsil, Kakching District by using the forged signature of the complainant. Pursuant to the direction of the learned Chief Judicial Magistrate, an FIR No.101(11)2021 was registered under Sec. 413/420/471 IPC by Kakching Police Station against the petitioner and the case was taken up for investigation.

(3.) The case of the petitioner is that the complainant has made allegations against the petitioner, according to his choice and pursuant to the direction of the learned Chief Judicial Magistrate, Thoubal, the respondent police registered the instant FIR. Apprehending arrest in the hands of the personnel of Kakching Police Station, the petitioner earlier approached the learned Sessions Judge, Thoubal for anticipatory bail. Though the learned Sessions Judge granted interim pre-arrest bail to the petitioner initially, subsequently, the petition was dismissed on 21/6/2022. After the dismissal of the anticipatory bail petition, the petitioner apprehending arrest filed the present petition.