LAISHRAM SACHIDANANDA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. B. Prem Sharma, learned counsel for the petitioners and Mr. Y. Ashang, learned Public Prosecutor.

(2.) The petitioner was an accused in FIR No.35 (11) 2017-WPS Thoubal Police before this Court.

(3.) The case of the petitioners is that they were falsely implicated in the case and based on that the respondent police are searching these petitioners for arrest. Therefore, without any iota of truth in the complaint alleged by the complainant, the respondent police searching these petitioners for arrest. Therefore, they prayed for anticipatory bail before this Court.