YUMNAM SHYAM SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Ms. A. Noutuneshwari, learned counsel appears for the petitioner and Mr. Y. Ashang, learned PP appears for the respondents.

(2.) The petitioners filed the instant bail application under Sec. 438 of the Code of Criminal Procedure, 1973 with the following prayer:

(3.) The petitioners have been residing at Thoubal Leishangthem Awang Leikai, P.O., P.S. and District Thoubal, Manipur by constructing their dwelling houses and residing therein. A number of false charges have been made against the petitioners as well as the wife of the petitioner No. 1. Being apprehension of arrest, the petitioners as well as the wife of the petitioner No. 1 have approached the Ld. Additional Sessions Judge (FTC), Manipur East by filing separate anticipatory bail applications for granting pre-arrest bail. The Ld. Sessions Judge (FTC) Manipur East granted interim pre-arrest bail in favour of the petitioners and the wife of the petitioner No. 1 by registering of Cril. Misc. (AB) No. 24 of 2022, 25 of 2022 and 26 of 2022 and the same have been extended from time to time and the matters are fixed for 14/8/2022. One, Thounaojam Nepolean Meitei, S/o Th. Nimai Meitei of Moirang Purel made a complaint dtd. 18/4/2022 (Annexure ' A/2) to the S.P. Thoubal, Manipur against one, Wakongthem Kirankumar Singh for non-payment of huge amount of money in which the petitioners are the witnesses.