HENKHOKHAI SINGSIT Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M. Gunedhor and Mr. Ch. Victor, learned counsel, appearing for the petitioner; and Mr. R.K. Umakanta, learned Public Prosecutor, appearing for the respondents.

(2.) This writ petition was taken up suo motu on the strength of the letter petition received from one Henkhokhai Singsit. The issue raised by him was that a minor named Seigoulun Singsit, son of late Paokhomang Singsit of District Kangpokpi, was arrested on 24/10/2021 and FIR No. 29(10)2021 PSI-PS was registered against him under Ss. 18 and 20 of the Unlawful Activities (Prevention) Act, 1967 and Sec. 25 (1-C) of the Arms Act, 1959.

(3.) The core issue raised by him was the alleged minority status of the accused. The writ petition was taken on file by arraying the State of Manipur, represented by the Chief Secretary, Government of Manipur; the Superintendent of Police, Imphal West, Manipur; the Superintendent of Police, Imphal East, Manipur; the Officer-in-charge, Patsoi P.S., Imphal West District, Manipur; and the Office-in-charge, Thoubal Dam P.S., Imphal East, Manipur, as the respondents.