LONGJAM DINESH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri T. Rajendra, learned counsel appearing for the petitioner and Shri Y. Ashang, learned PP for the respondents.

(2.) On a complaint application being Cril. Misc. (Investigation) Case No. 30 of 2019 filed by Smt. Ashem Ongbi Ibecha Devi before the learned CJM, Imphal East who forwarded the same to the Police Station, Irilbung for causing appropriate investigation in the matter.

(3.) The apprehension of the petitioner is that after receipt of the said complaint, the police personnel of the Police Station, Irilbung visited the house of the petitioner in his absence and informed the members of the family that the petitioner would be required to be arrested in connection with the said case. Accordingly, an anticipatory bail application was filed before the learned Sessions Judge, Imphal East which was rejected on 18/7/2019 on the inter-alia ground that the question of misappropriations of money from the illiterate village women might arise.