KHUMANTHEM NAGOR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The petitioner is the father of Khundrakpam Ajitkumar Singh @ Naoba Singh, a young man of just 20 years of age, who met with an untimely death on the intervening night of 14th and 15/3/2004. By way of this writ petition, he seeks a direction to the Central Bureau of Investigation (CBI) to investigate into the killing of his son by armed forces personnel. In furtherance thereof, he seeks a direction to the State authorities to hand over to the CBI the records pertaining to FIR No. 9(3)04 on the file of Patsoi Police Station, registered under Ss. 302 and 34 IPC along with Sec. 25 (I-)C of the Arms Act, 1959.

(2.) Heard Mr. M. Rakesh, learned counsel for the petitioner; Mr. RK Umakanta, learned Government Advocate, appearing for the State authorities; and Mr. W. Darakishwor, learned Sr. PCCG, appearing for the CBI.

(3.) FIR No. 19(3)04 Sekmai P.S. was registered under Ss. 121, 121-A and 307 IPC read with Ss. 10 and 13 of the Unlawful Activities (Prevention) Act, 1967, and Sec. 25 (1-B) of the Arms Act, 1959, against the petitioner's son upon the complaint made by the armed forces. However, a final/closure report was submitted leading to the closure of this case on 24/4/2006. Upon the complaint made by the petitioner to the Officer-in-Charge of Patsoi Police Station, FIR No. 9(3)2004 was registered under Ss. 302 and 34 IPC read with Sec. 25 (1-C) of the Arms Act, 1959. The complaint of the petitioner, presently, is that no action has been taken till date to arrest the culprits who were responsible for the wrongful death of his son and to hold them accountable.