HUIDROM BUSH SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M. Gunedhor, learned counsel assisted by Ms. L. Ashapriya, learned counsel on behalf of the petitioner and Mr. Y. Ashang, learned PP assisted by Mrs. RK. Emily, learned Dy. GA for the respondents.

(2.) The petitioner has filed the present bail application under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita (BNSS) 2023 for granting anticipatory bail to the petitioner with Crl. M.C. No. 21 of 2025 for granting interim bail during the pendency of the bail application in respect to FIR No. 38(6)2025, Wangoi PS under Ss. 140(3)/127(3)/142/3(5)/109/61(2) of the BNS 2023.

(3.) On earlier occasion, the petitioner approached the Court of learned Addl. Sessions Judge (FTC), Manipur East by way of Cril. Misc. (AB) Case No. 85 of 2025 under Sec. 482 of BNSS praying for anticipatory bail. Vide order dtd. 24/6/2025, the Ld. Addl. Sessions Judge (FTC), Manipur East rejected the bail application in view of the gravity of the offence, the specific and evidence against the petitioner and the sensitivity of the case and the need of custodial interrogation as revealed in the case diary and produce report. Thereafter, the petitioner approached this Court for releasing him on interim bail.