CHABUNGBAM SARAT SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This petition has been filed by the petitioner under Sec. 438 Cr.P.C. seeking to enlarge him on bail in event of arrest in connection with the FIR No.259(8)2019 on the file of the Porompat Police Station registered under Sec. 353, 354, 307 and 506 IPC.

(2.) Heard Mr. N. Ibotombi, learned senior counsel for the petitioner and Mr. Y. Ashang, the learned Additional Public Prosecutor for the State.

(3.) The case of the prosecution is that on 26/8/2019 the petitioner used criminal force to deter the complainant from discharging her duty, tried to outrage her modesty and also attempted to murder her. On the basis of the written complaint lodged by the complainant, the second respondent police registered an FIR Case No.259(8)2019 under Ss. 253/354/307 and 506 IPC against the petitioner. Apprehending arrest in the hands of the second respondent, the petitioner has filed the present petition for anticipatory bail.