LAWS(MANIP)-2017-4-4

MR. JOSE THOMAS Vs. STATE OF MANIPUR

Decided On April 24, 2017
Mr. Jose Thomas Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) Heard Mr. S. Rupachandra Singh, learned ASG appearing on behalf of the petitioner, Mr. Y. Ashang, learned GA for the State respondents and Mr. L. Seityandra, learned counsel appearing for the private respondent No. 4.

(2.) This application has been filed for quashing of the first information report bearing FIR No. 465(8)2011, Imphal P.S. registered under section 468/471/420 of the IPC.

(3.) Before adverting to the submissions advanced on behalf of the parties the case of the prosecution as has been made out in the FIR needs to be taken notice.