ANGOM IBOTON SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M. Bishamvor, learned counsel appearing for the petitioner and Mr. RK. Umakanta, learned G.A. appearing for the respondents.

(2.) Prayer in the writ petition reads as follows :

(3.) A case has been registered U/S 405/415/420 IPC in FIR No. 128(4) 2014 IPS, for investigation. The accused always absconded and never co-operate with the police in the investigation and the accused filed bail (anticipatory) in the Court which has been granted by the Court. Since the registration of the FIR case, there is no progress the investigation and after the accused is granted pre-arrest bail, the police has no, made no progress in the investigation despite all possible request. Hence, mandamus has been filed to direct the respondents for proper investigation in FIR No. 128(4) 2014 IPS and submit report in a reasonable time.