LALBIAKHLUNA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. D. Julius Riamei, learned counsel appearing for the petitioners; Mr. Shyam Sharma, learned GA appearing for the respondent No. 1, Mr. Serto T. Kom, learned counsel appearing for the respondent No. 2 and Mr. Kh. Samarjit, learned DSGI appearing for the respondent No. 3.

(2.) The present writ petition has been filed with the prayer for issuing a direction to close/ drop or for quashing the criminal proceeding being Cril.(P) Case No. 9 of 1986 under FIR No. 103(6)1984 of Churachandpur Police Station u/s 395/397/307/326/34 IPC and 27 I.A. Act pending in the Court of the Chief Judicial Magistrate, Churachandpur, in respect of the petitioners only.

(3.) The facts of the case, in a nutshell, are that both the petitioners were members of the Mizo National Army under the Mizo National Front (MNF) when it was engaged in the armed struggle for several years against the Government of India fighting for independence of the Mizo inhabited areas in the North Eastern region of India. While the petitioners were in the underground movement as members of the Mizo National Army, the petitioners were arrested in the year 1984 along with some others in Churachandpur District, Manipur, in connection with a case of armed robbery of the State Bank of India, Churach-andpur and the Churachandpur Police registered a case being FIR No. 103/(6)/84 Churachandpur Police Station u/s 305/397/121/221(A)/307/121(B)IPC 25 Arms Act and 13 UAP Act. Subsequently, the petitioners were released on bail from their judicial custody.