PAUMINTHANG Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Thangchunghnung Leivon, learned counsel appearing for the petitioners and Mr. Niranjan Sanasam, learned GA appearing for the respondents.

(2.) The facts of the present case are not in dispute. The petitioner No. 1 filed a complaint dtd. 13/7/2019 to the Officer-in-Charge of Churachandpur Police Station. In the said complaint, it is stated that on 13/7/2019 at around 10 a.m., the petitioner No. 3 came to the house of the petitioner No. 4 and warned him that the newly constructed Manipur Presbyterian Church Synod (MPCS) building located at their village should not be inaugurated at any cost and if the same is inaugurated, they will face dire consequences. In the said complaint, it is also stated that on the same day at around 05:00 p.m., some unknown persons numbering about 30 led by petitioners No. 5 to 16 dismantled the said newly constructed Church by using axe, hammer, knife and sticks thereby disturbing the peace and tranquility of the locality, creating fear in the hearts and minds of the women and children residing in the locality. On the basis of the said compliant, the O.C., Churachandpur Police Station registered an FIR No. 87(07)2019 CCP-PS u/s 506/447/153-A/427/147 IPC against some unknown persons numbering about 30 led by petitioners No. 5 to 16.

(3.) The complainant and the accused persons, who are the petitioners herein, being residents of the same village i.e., Neihsiel Veng village were summoned by the Kuki Inpi (Kuki Supreme House), Churachandpur and the petitioners and most of the leading villagers of Neihsial Veng village organized and convened a General Body Meeting of the said village on 16/7/2019 for settling the dispute and to bring mutual and harmonious relationship, peaceful co-existence and for maintenance of peace and tranquility among the members of all the communities of the said village. In the said meeting, the petitioners have mutually settled their disputes or differences under the Kuki customary law and practices by rendering their agreement into writing as a deed of "Compromise Agreement". Accordingly, the petitioners, who are the complainant and the accused persons, out of their own free will and without any fraud, coercion or influence from anybody and in full possession of their senses have settled their disputes/ differences in terms of the following agreements:-