STATE OF MANIPUR Vs. P. THAOVEI

JUDGEMENT

(1.) Heard Mr. Y. Ashang, learned Sr. counsel assisted by Mrs. R.K. Emily, learned Dy. GA appearing for the State petitioner and Mr. M. Rakesh, learned counsel appearing for the respondent at length.

(2.) Perused the application with the counter affidavit filed by the respondent.

(3.) The State petitioner filed the present petition for quashing/ setting aside the impugned order dtd. 4/11/2020 passed by the Ld. Special Judge (ND and PS), Senapati in Cril. Misc. (B) Case No. 13 of 2020 (Ref:- FIR No. 13(8) 2020 Senapati P.S. u/s 21(c)/60(3) ND and PS Act releasing the accused on bail.