KHANGEMBAM LOKEN SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This application has been filed by the petitioners apprehending arrest in connection with the FIR No.11(7) of 2019 registered under Ss. 406/417/419/420/34 IPC on the file of Mao Police Station.

(2.) The case of the prosecution is that on 13/7/2019, the complainant Ng. Karaiba of Lairouching Village for herself and on behalf of 62 complainants reported that a person claiming as Anamika of Nongmaiching Tampak has dishonestly and fraudulently cheated them by (a) falsely promising to provide employment under the Ministry of Textiles, Government of India and had collected a sum of Rs.3,01,50,000.00 from 62 individuals; (b) falsely promising to award housing loan and orphanage home construction project, an amount of Rs.1,00,58,000.00 was collected from the complainant; (c) falsely promising to give available work project amounting to Rs.20.00 crore under the Ministry of Textiles, she had collected an amount of 1.20 crore from Elias Howmai and Ng.Kamba Sword; (d) falsely promising to give contract work for construction of community hall under the Ministry of Textiles, she had collected a sum of Rs.68,00,000.00 from T.Moses and P.Karang and (e) falsely promising to award contract work for setting up cold storage under the Ministry of Textiles, she had collected a sum of Rs.48,00,000.00 from T.Benjamin initially and later total amount collected goes upto Rs.86,00,000.00. According to prosecution, during the entire period while she cheated the complainants, she claimed as the Additional Director, Ministry of Textiles, Government of India. Based on the complaint, an FIR under Ss. 406/417/419/420/34 IPC was registered by Mao Police Station and subsequently transferred to CID Crime Branch, Manipur under the orders of the Director General of Police vide order dtd. 16/8/2019.

(3.) Learned counsel for the petitioners submitted that while the petitioners were away from their respective homes for their day today activities on 13/10/2019, some policemen of Mao Police Station came at their residence and enquired about them and having found not available in the homes, left one xerox copy of FIR and asked the family members to come to Mao Police Station in connection with the investigation of FIR No.11(7).