SHRI CHIROM HEROJIT MEITEI, 29 YEARS, S/O CH. SHYAM SINGH OF WAHENG KHUMAN MAMANG LEIKAI, PS WANGOI, BISHNUPUR DISTRICT, MANIPUR Vs. THE DISTRICT MAGISTRATE, IMPHAL EAST, GOVERNMENT OF MANIPUR,

JUDGEMENT

(1.) Heard Mr.Rajeetchandra, learned counsel for the petitioner and Mr.A.Modhuchandra, learned GA for the respondents.

(2.) THAT you joined the banned organization namely Kanglei Yaol Kanna Lup (KYKL in short) as a member in the first part of 2008 through his elder brother namely Shri Ch. Ranjit Singh @ Lanngamba S/S Publicity Secretary. After joining the organization you started to work in the finance section as directed by your brother in Bishnupur District. On 15.5.2008 at about 0100 hrs you were arrested by a team of 12th Maratha L.I from Leimapokpam Mamang Leikai and handed over to the OC, Nambol PS. Then you were re -arrested in connection with the FIR No.29(5)2008 NBL PS u/s 20 UA(P)A Act and remanded to Police custody till 19.5.2008 and on the same day you were produced before the Court for judicial remand but you were released on bail by the Court. That, after release on bail you contacted Shri Ch.Tiken Singh @ Prem @ Sunil of Waheng Khuman Mamang Leikai and started to work in the KCP (MTF) Sunil faction as a member. Red Army is its armed wing. After joining the organization you came to know KCP (MTF Sunil faction) members including K. Inaocha Singh @ J.K. of Wangkhei Tokpam Leikai, I. Bipin Singh of Oinam Awang Leikai and Smt Thoujaojam (N) Chirom (O) Geeta Devi @ Geetanjali of Waheng Khuman Mamang Leikai. Shri Ch.Tiken Singh @ Sunil S/S Commander of the faction directed the KCP (MTF -Sunil faction) members including his wife and above noted members to work in the finance section under his command and to extort money from the general public, government employees, shopkeepers, private firms etc as party fund. Since the last part of November, 2008 you and your above associates left their houses and took asylum at Aizawl, Mizoram as led by Ch.Tiken @ Prem @ Sunil as there was factional crisis in the KCP (MTF) such as Sunil faction and the rival faction. While you and your associates taking asylum, you directed the KCP (MTF Sunil Faction) members who were working in Manipur to extort money as usual. You and your associates collected about 50 lakhs in a month from the KCP members of finance section who were operating in Manipur. As per your direction, the KCP members of finance section carried out the following crimes in Manipur. i) Kidnapping of one pheiroijam Okenjit Singh s/o Ph.Parijat Singh of Nongada Makha Leikai on 3.12.2008 at about 8.00 p.m. for ransom. It refers to FIR No.150(12)2008 LLI PS u/s 365/34 IPC & 25(1 -B) A Act.

(3.) SUCH act of extortion of money and kidnapping for ransom carried out by you and your associates gave panic and terror wave to the general public which is prejudicial to the security of the State and maintenance of public order.