MUTUM SHYAMSUNDER Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard Mr. Ajoy Pebam, learned counsel for the petitioner.

(2.) It is submitted that the petitioner is a Sec. Officer in the Office of the ADC, Senapati. On the basis of Complaint Case No.5 of 2020 initiated by Manipur Lokadalat, FIR No.5(09)2023 CB-PS U/S 7(b)/13 PC Act and Sec. 120-B/34 IPC was registered in which the petitioner is accused No.8. The FIR is regarding financial mismanagement in the ADC, Senapati. It is stated that the petitioner has no role and he was performing duty as per rule and as directed by the higher authority.

(3.) Issue notice to the petition as well as to the Misc.Case.