UNION OF INDIA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. N. Ibotombi Singh, learned CGSC appearing for the appellants/writ petitioners as well as Mr. Th. Ibohal Singh, learned GA appearing for the respondents.

(2.) BY this Writ Appeal, the appellants/ writ petitioners are assailing the impugned judgment and order of the learned single judge passed on 23-6-2003 in C. R. No. 1131 of 1997 whereby the learned single judge dismissed the Writ Petition, wherein the appellants/writ petitioners sought for quashing the entire proceedings of FIR Case no. 37 (3) 97 of Lamphel P. S. (Annexure-A/ 7 to the writ petition ).

(3.) THE short fact which would be sufficient for dealing with the present appeal is that one Kangujam Ojit Singh was arrested by the security personnel of the Assam rifles, led by one Nb. /sub. N. B. Thakuri on 19-2-1997 at about 04. 30 hrs. On the same day, the arrested person Kangujam ojit Singh was handed over to the Officer-in-charge, Singjamei Police Station by the personnel of Assam Rifles along with an FIR and a medical certificate. On receipt of the same, the Officer-in-charge, Singjamei Police Station had registered a Criminal Case being FIR Case No. 52 (2)97 Singjamei P. S. immediately. On 20-2-1997 the said kangujam Ojit Singh was taken to the J. N. Hospital, Porompat for treatment but he died on the same day, i. e. on 20-2-1997, at about 4. 30 A. M.