SOIBAM JAMINIKANTA SINGH Vs. OFFICER-IN-CHARGE

JUDGEMENT

(1.) Heard Ms. Th. Ranjita, learned counsel for the petitioner.

(2.) The 5 (five) petitioners and 2 (two) others are accused in FIR No. 161(8) 2023 TBL PS U/S 448/427/380/325/384/34 IPC. There is connected FIR i.e. FIR No. 84(04) 2023 TBL-PS U/S 326 and 302 IPC against the family of the complainant.

(3.) Vide order dtd. 13/10/2023 in Cril.Misc.(AB) Case No. 65 of 2023, the Ld. Sessions Judge, Thoubal rejected the anticipatory bail application preferred by the present 5 (five) petitioners and 2 (two) other petitioners on the ground that the petitioners and others were not co-operating with the investigation and they were concealing the facts of the case. Vide order dtd. 20/10/2023 in AB No. 39 of 2023, this Court issued notice and granted anticipatory bail to 2 (two) more accused and the remaining 5 (five) accused who are petitioners herein approached this Court by way of the present petition being AB No. 40 of 2023 praying for the similar relief.