NEIZOSETUO KIRE Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. S. Borgohain, the learned counsel appearing on behalf of the petitioner and Mr. E. Thiba Phom, the learned Pubic Prosecutor, Nagaland as well as Mr. A. Sophie, the learned counsel who represents the complainant.

(2.) Both the proceedings relate to the legality and validity of the arrest of the petitioner, and as such, they are taken up together for disposal by this common order.

(3.) The materials on record reveals that on 19/5/2024, an FIR was filed by one Thejavizo B. Misalhou before the Officer-In- Charge of the North Police Station, Kohima alleging inter-alia that an untoward incident happened on 18/5/2024 at Phoolbari Bus Stand/Taxi Stand opposite to Oking Hospital at around 4.40 PM. It was also alleged that the incident involved the petitioner and one Khrietsonyu Whuorie of Kohima Village which led to the hospitalization of the father of the complainant at ICU, Oking Hospital, and subsequently, he succumbed to his injuries on 19/5/2024 at around 3.25 AM. It was also alleged that the complainant was also assaulted by the said two persons.