T. RAJEN AYANGBA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Th. Babloo, learned counsel appearing for the petitioner and Shri Y. Ashang, learned Government Advocate for the State.

(2.) The instant application has been filed by the petitioner under Sec. 438 Cr. P.C. praying for his release on bail in the event of his being arrested by the police in connection with a case under FIR No.179(5)/2017 PRT-PS U/s 307 IPC.

(3.) The case of the police as stated in its report, is that the petitioner borrowed a sum of Rs.22,00,000.00 (twenty two lakhs) from the complainant, Shri Th. Surjit Singh for his personal use with the promise that the same would be returned/repaid in a short period. But he failed to return the same and accordingly, on 20/5/2017 the complainant along with two of his friends, went to the house of the petitioner to ask for return of the said amount of money. When they reached the house of the petitioner, the petitioner's son suddenly made an attempt to assault them by holding a Rambo knife. On 24/5/2017 at about 4:00 p.m., the complainant reported the matter with the OC/PRT-PS and a case under FIR No.179(5)/2017 PRT-PS U/S 307 IPC was registered against the petitioner and his son.