STATE OF MANIPUR Vs. CHANAMBAM BINOY SINGH

JUDGEMENT

(1.) THIS revision application has been filed challenging the legality and propriety of the order passed by the learned Judicial Magistrate First Class, Imphal on 16.10.2008 releasing the present respondent, hereinafter referred as the accused, on bail in connection with FIR Case No. 109 (10) 2008 City Police Station, wherein the accused was alleged to have committed offences under Section 366A and 376 IPC.

(2.) HEARD Md. Jalal Uddin, learned Addl. Government Advocate appearing on behalf of the applicant and Mr. I. Lalitkumar, learned senior counsel appearing on behalf of the respondent-accused.

(3.) ON the very day of production of the accused before the Learned Judicial Magistrate for judicial remand, the accused filed an application for allowing him to go on bail by rejecting the prayer for judicial remand. In the said application, the accused stated, inter-alia, that he was having love affairs with victim girl as evident from various love messages having been sent to him by her through mobiles that after having been eloped on 28.03.2008, they had been separated and that since he was suffering from illness in the nature of "Prolaps of the Inter verteeral Disc 13-14 right side" and he was in need of rest for one month as per medical advice given to him.