A LOSO Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard learned counsel Mr. Ashok Potsangbam on behalf of the accused A. Puni Mao of F.I.R. Case No.617(9) of 1984, Imphal Police Station under S.392 I.P.C. and 25(1)(a) Arms Act, now detained in Imphal Central Jail. Also heard learned Addl. Public Prosecutor Mr. Irabot Singh.

(2.) The petitioner has filed this application for issuance of a direction to the Inspector General of Police to disclose particulars of all pending criminal cases against the accused, if any, so that he may not be arrested in connection with such pending cases after being released on bail in F.I.R. Case No.617(9) of 1984, Imphal Police Station.

(3.) The accused was previously arrested in connection with F.I.R. Case No.3(2) of 1986 of Sanapati Police Station under Ss.121, 121A, 302, 307, 395, 397 of the I.P.C., and in which he was released on bail on 26th Mar. 1987. While the bail petition of that case was under consideration, Police did not disclose about the fact of any pending criminal cases against the accused nor was there any prayer from Police to the Chief Judicial Magistrate for allowing them (Police) or their agencies to arrest the accused in such pending cases. But as soon as the accused came out on bail, he was arrested in connection with the instant case which was pending before his release on bail in case No.3(2) of 1986.