MARK THANGMANG HAOKIP Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This petition has been filed by the petitioner under Sec. 439 Cr.P.C. seeking bail in connection with FIR Case No.129(05)2022 under Ss. 120-B/121/121-A/123/400 IPC and Ss. 17/18 of UA(P) Act on the file of Imphal Police Station.

(2.) Brief facts are that on 30/5/2022, the complainant Sanjeeva Singh, Sub-Inspector of Police, Imphal Police Station, submitted a written report to the Officer-in-Charge of Imphal Police Station stating that as per reliable information, the petitioner, the President of an outfit organisation called 'Government of the People's Democratic Republic of Kukiland' was involved in a conspiracy for secession from India and to wage war or attempting to wage war or abetting wage war against the Government of India along with three other officer bearers, namely (i) KS Kipgen-Secretary (Admn); (ii) Lunkhohao Haokip-Sectary (Political Affairs) and (iii) CSK Mate (Press Secretary). The petitioner was also involved in spreading propaganda in social media platform so as to create instability, communal hatred, animosity, inciting violence, false propaganda etc., so as to achieve the organisational goal of Government of Kukiland. The petitioner also owns a website domain to propagate their ideas and hatch conspiracy against the Government. Based on the complaint, the Imphal Police Station registered an FIR No129(5)2022 under Ss. 120- B/121/121-A/123/400 IPC and Ss. 17/18 of UA(P) Act against the petitioner and took up the case for investigation by the investigating officer.

(3.) The case of the petitioner is that he has been wrongly implicated in this case and illegally detained in the custody by the arresting authority. All the allegations are based on bogus and cooked up story of investigating authority, including the allegations that he is the President of an outfit organisation called 'Government of the People's Democratic Republic of Kukiland', which hatched conspiracy to wage war and conspired to secede from India. Sans the ingredients nor the facts of attracting invocation of Ss. in the FIR are prima facie established further detention of the petitioner. Hence, the petitioner has to be released on bail.