- (1.) The writ petition has been filed by the petitioner North Eastern Children's Home, represented by its Secretary Rody Lalmingmoi Hmar, seeking a writ of mandamus for defreezing the FRCA saving account bearing No. 1134 3706 468of the petitioner in the second respondent bank in the name and style of North Eastern Children's Home, Churachandpur.
(2.) The Criminal Revision Petition has been filed by the same North Eastern Children's Home, Churachandpur under Sections 397, 401 read with Section 482 of CrP.C. for setting aside the order dated 30.3.2019 passed by the Special Judge (POCSO), Imphal West in Special Trial (POCSO) Case No.2of2017.
(3.) The writ petition has been filed by the North Eastern Children's Home, Churachandpur, (hereinafter referred to as "NECH") stating that the NECH is running a children home in Churachandpur District and funds for running the said home are fully funded from the foreign country and as such the NECH opened a FCRA Saving Account in the branch of the second respondent in the name and style of NECH bearing FCRA Saving Account No. 11343706468 and the said account is operated by the Administrator and the Secretary of NECH. One Timothy L Changsan was the founder member of NECH and he was involved in the function of the NECH in various capacities as Administrator, Director etc. However, the said Changsan had applied to the Chairman/ Secretary of the NECH for resignation from the said post of Director along with a prayer to leave the board. The application of Changsan was taken up on 23.7.2017 along with the case of Jane Nancy Marian and the resignation of Changsan was accepted by the Board of Trustees and Nancy was also removed from the member of the Board of Trustees and Society. The change of the Administrator and Secretary of the NECH was duly informed to the second respondent and the present Secretary and the new Administrator had been operating the said account of the NECH since July, 2017.;