NAMEIRAKPAM KIRAN MEITEI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard Mr. J. Rahman, learned Counsel appearing for the petitioner. Also heard Ms. M. Kumari, learned Retainer Counsel, CBI for the sole respondent.

(2.) This application is filed under Sec. 483 BNSS 2023 seeking grant of regular bail to the accused/petitioner i.e. Nameirakpam Kiran Meitei, who was arrested on 24/7/2023 in connection with CBI FIR No. RC05-62023S0012/CBI/SCB/Kolkata, re-registered and renumbered by the CBI by taking over the case from Nongpok Sekmai Police Station being FIR No. 110(06)2023 NSK-PS, registered under Sec. 153A/398/427/436/448/302/354/364/326/376/34 of the IPC, read with Sec. 25(1-C) of Arms Act, added Sec. 376-D of the IPC and Sec. 3(1)d, 3(1)e, 3(1)g, 3(1)(w(i)), 3(1)z, 3(2) (iii), 3(2)(iv) and 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The brief facts of the case are that pursuant to a notification No. 12/1(4)/2023-H(CBI) dtd. 26/7/2023 issued by the Government of Manipur u/s 6 of the Delhi Special Police Establishment Act, 1946 (hereinafter referred to as DSPE Act), and notification F. No. 228/47/2023-AVDII dtd. 28/7/2023 issued by the Government of India, Ministry of Personnel, Public Grievances and Pension, New Delhi, under Sec. 5(1) of the DSPE Act, CBI/SCB/Kolkata has re-registered RC0562023S0012 on 28/7/2023 by taking over the said FIR No. 110(06)2023 NSK-PS dtd. 21/6/2023 of Nongpok Sekmai P.S., Thoubal District, Manipur, and its corresponding FIR No. ZERO (91)(5) 2023 SKL-PS dtd. 18/5/2023 of Saikul P.S.District- Kangpokpai registered u/s- 153 A/398/427/436/448/302/354/364/326/376/34 IPC, read with Sec. 25(1-C) of the Arms Act, registered against unknown miscreants numbering about 900-1000 persons.