KHUNUNGMAYUM DHANA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. L. Sevananda Sharma, learned counsel appearing for the petitioner and Mr. R.S. Reisang, learned P.P. appearing for the State. The present petition has been filed u/S. 438, Cr.P.C. for grant of anticipatory bail.

(2.) The genesis of the present legal entanglement of the petitioner lies in the FIR case registered against the petitioner arising out of a complaint filed by one Irom Kesho Singh on 4.6.2013 before the Court of Chief Judicial Magistrate, Thoubal alleging that the petitioner had taken a sum of Rs. 6,75,000/- for selling a piece of agricultural land and the petitioner had subsequently refused to refund the money. According to the petitioner, the said complaint was totally false and fabricated with an intention to harass the petitioner. Since the said complaint is short and forms the core of the dispute which set the criminal process set into motion against the petitioner, this Court considered it appropriate to reproduce the same as it is. The said complaint reads as follows.

(3.) The said complaint was filed before the learned Chief Judicial Magistrate, Thoubal on 04.6.2013. On the same day, the learned Chief Judicial Magistrate, Thoubal, directed the Officer-in-Charge, Yairipok P.S. for investigation of the case, with the cryptic remark on the side column of the 1st page of the complaint petition as follows: