NG. GAMBHIR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. A. Mohendro, learned counsel appearing for the petitioners; and Mr. Athouba Khaidem, learned P.P. for the respondents.

(2.) This petition has been filed seeking for the following reliefs.

(3.) The accused/petitioners have been called for enquiry by the Jurisdictional police officer in relation with FIR No. 256(11)015 TBL-P.S. U/s 454/461/380/34 IPC dated 4.11.2015 filed by the Officer-in-charge, Thoubal Police in respect of a complaint filed Khumanthem Noren Singh dated 4.11.2015. The case of the complainant is that when he along with the family members went to his brick field [KNS] located at Wangjing Sabal Leikai, the house was closed, but when they came back at around 5:30 p.m., they found the room lock was broken, and the door of the two iron godrej safe was broken and a sum of Rs. 23,00,00/- (Twenty Three Lakhs only) out of Rs. 24,60,000/- (Twenty four lakhs sixty thousand only) was stolen away by unknown person.