LEGEM TAKALIANG Vs. LT L HALAI

JUDGEMENT

(1.) Heard Mr. C. W. Mantaw, the learned counsel for the petitioner/applicants. Also heard Mr. N. Lowang, the learned Sr. Govt. appearing for the State of Arunachal Pradesh.

(2.) Since the matters are all related, they are taken up together for final disposal.

(3.) Criminal Revision Petition No. 10(AP)2018 is filed by 5 (five) accused persons namely Shri. Legem Takaliang, Shri. Charanso Halai, Shri. Asadso Ngadong, Shri. Chowkhia Tayang and Shri. Behenso Pul, being aggrieved by the impugned order dated 06.07.2018, passed by the learned Executive Magistrate, Office of the Deputy Commissioner at Yupia, whereby, non-bailable warrant of arrest (NBWA) was issued by him directing the arrest of the petitioners/ accused persons.