L.HEMINGTHANG KHONGSAI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. N. Mahendra, learned counsel for the petitioner; heard also Mr.Samarjit H., learned Government Advocate for the State.

(2.) The present petition has been filed under Section 397 Cr.P.C. praying for setting aside the order dated 10.07.2017 passed by the Learned Sessions Judge, Imphal West, Manipur in Sessions Trial Case No. 35 of 2017 being aggrieved by the framing of charge against the petitioner under Section 400 IPC on the ground that no case has been made out for framing charge under the aforesaid Section.

(3.) The allegation against the petitioner is that he is a member of Kuki Revolutionary Army (KRA), who was arrested on 14.12.2012 from the residence of one Dr. Chandramani Singh of Thangmeiband Hijam Leikai, Imphal while he came to his house to extort a sum of Rs. 1 Lakh on behalf of KRA. The petitioner was also alleged to have delivered to the doctor a small chit in which the name of said Michael of KRA, a Self Styled Commander, Imphal Finance Division and a mobile number was written, which was seized from his possession.