CHINGANGBAM DINESH SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Kh. Mani, learned Counsel appearing for the Petitioner and also Mr. Raghumani Singh, learned G.A. appearing for the Respondents 1 to 4.

(2.) The only prayer sought for in the present writ petition is for a direction to the Respondent No. 4, officer in-charge, Moirang P.S., Bishenpur District to register an FIR case on the complaint lodged by the present Petitioner and investigate the matter.

(3.) Short fact leading to the filing of the present writ petition is recapitulated. The Petitioner is the ex-employee (Cont.) of the National Hydro Electric Power Co-Operation, Loktak Project, Manipur (NHPC). Some of the employees of NHPC, Manipur entrusted upon the Petitioner by executing a power of attorney dated 3.6.2007, nominating him as their Attorney for the task of withdrawal and receipt of their income-tax return by approaching before the Income-tax Office and other Department concerned for the refund/return/withdrawal of their Income-tax Return for the assessment year, 2007-08. But, during the course of his endeavour to withdraw the said amount, the Petitioner came to know that a sum Rs. 9,20,161 (Rupees nine lakhs twenty thousand one hundred and sixty-one) was found to have withdrawn from Moirang Primary Co-operative Bank Ltd. Moirang by one Shri Shougrapkpam Ibungomacha Singh, s/o S. Dhananjoy Singh of Phubala Awang Leikai, P.S. Bishnupur in collusion with Smt. Salam Ongbi Ibemchaobi Devi, Manager of the Moirang Primary Co-operative Bank Ltd. Moirang by forging the signatures of the real account holders.