LAWS(MANIP)-2024-7-4

SUNIL KUMAR SETHI Vs. STATE OF MANIPUR

Decided On July 18, 2024
Sunil Kumar Sethi Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) Heard Mr. L. Shashibhushan, learned senior counsel appearing for the petitioner; Mr. Samarjit Hawaibam, learned PP appearing for the State and Mr. H. Kenajit, learned counsel appearing for the respondent No. 3 at length.

(2.) The present petition has been filed by the petitioner challenging the legality, correctness and propriety in registration of the FIR with a prayer for quashing and setting aside of FIR No. 97(7)2016 of City Police Station, Imphal, Manipur dtd. 6/7/2016 registered by respondent No. 2 against the petitioner under Ss. 34 r/w 406, 420 and 506 of IPC even though no offence was made out.

(3.) The case of the petitioner is that he was running a retail medicine shop namely, "M/S Kanchan Medical Store" at Thangal Bazar. But, his father was diagnosed to be suffering from Parkinson aliment. Due to his father's illness, his family has shifted to Jaipur and the petitioner has been settling between Imphal and Jaipur and decided to wound up all his business interest at Imphal and shift base to Jaipur except the share portion of the property including the residential building jointly recorded in the name of his father and his 2 (two) brothers exclusively belonging to them. Further due to his father's illness, the petitioner was managing the affairs of the family.