C. Jagannadhacharyulu, J. - (1.)THIS is a petition in revision filed by the Government of Manipur against the Order of Shri Y. Ibotombi Singh, Magistrate First Class, Manipur dated 25.8.1967 in refusing to obtain the finger impressions and specimen signatures of the accused in F.I.R. Case No. 195(8)67 M.I.P. Section under Section 409, I.P.C.
(2.)THE circumstances leading to the filing of this revision petition are as follows:
On 18.7.1967 one Khumukwam Toyaima Singh, a village Pradhan, collected 15 quintals of rice and 15 quintals of atta from the Civil Supply Office for distribution to the villagers. But, the Pradhan, along with others, is alleged to have misappropriated the food grains by maintaining a register with fictitious names of some villagers, who did not receive any quantity of food grains. A case being F.I.R. Case No. 195 (8) 67 M.I.P.C. Under Section 409, I.P.C. was registered.

The Investigating Officer seized a register containing thumb impressions and signatures. He arrested all the accused persons. He moved the Magistrate - Shri H. Jugeswar Singh on 17.8.1967 and also on 13.8.1967 by filing petitions to make the accused put their thumb impressions and signatures for comparison by a handwriting, expert and finger print expert. The Magistrate forwarded the accused to Shri Y. Ibotombi Singh. But, as the accused refused* to put their thumb impressions and sign. before the Magistrate, the latter sent back, the accused without making them give their thumb impressions and specimen handwritings.

(3.)HENCE the revision petition.
;