KHAIDEM HEMJIT SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri B. Prem Sharma, learned counsel appearing for the petitioner and Shri R.K. Umakanta, learned Government Advocate appearing for the State respondent.

(2.) This is an application filed by the petitioner under Sec. 439 Cr.P.C , 1973praying for his release on bail in respect of the case under FIR No. 212(10)2017 Thoubal pS under section 17/18-B/20 UA(P) Act.