(1.) Heard Mr. D. Julius Raimei, learned counsel appearing for the petitioner assisted by Ms. Kabamdailiu Pamei; Mr. Y. Ashang, learned senior counsel appearing for the respondent No. 1; Mr. I. Denning, learned counsel appearing for the respondent No. 2 and BR Sharma, learned CGSC appearing for the respondent No. 3 at length.
(2.) The petitioner has filed the present petition under Sec. 482 of the Cr.P.C, 1973 praying for quashing and setting aside of order dtd. 31/1/2022 passed in Cril. Revision No. 2 of 2021 Ref: Cril. Revn. No. 16 of 2020 by Additional Sessions Judge (FTC), Manipur West with the following prayers;
(3.) The petitioner has filed the present petition being aggrieved by the order dtd. 31/1/2022 passed by the Court of Additional Sessions Judge (FTC), Manipur West in Criminal Revision No. 2 of 2021 ref: Cril. Revn. No. 16 of 2020 wherein the learned Additional Sessions Judge (FTC), Manipur West upheld the order dtd. 2/12/2020 passed by the Court of Judicial Magistrate, First Class, Moreh which erroneously handed over the case records to FIR No. 12 (1) 2020 MRH-Ps U/s 341/ 353/ 354/ 354A/ 355/ 506 IPC lodged by the Petitioner against the Respondent No. 2.
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