MAIBAM SHARAT Vs. OFFICER-IN-CHARGE, IMPHAL POLICE STATION

JUDGEMENT

(1.) These applications have been filed by the petitioners accused under Section 439 Cr.P.C. seeking to enlarge them on bail in connection with FIR No.59(4)2021 on the file of the Imphal Police Station registered under Sections 307, 506 and 34 IPC; Section 4 of Explosive Substance Act and under Section 13 and 20 of the Unlawful Activities (Prevention) Act, 1967.

(2.) Since both the bail applications arise out of the same FIR, they are heard together and disposed of by this common order.

(3.) The case of the prosecution is that on 17.4.2021 at 5.50 pm, the respondent police received an information that, at about 5.20 pm on 17.4.2021, one unknown person who came with another person on a white colour scooter kept a hand grenade along with one sheet of paper with threatening message written on it from the banned UNLF organization inside the premises of an under-construction house of one Leimapokpam Somakanta Singh of Yaiskul Ngakraba Leirak to cause loss of human lives and damage to valuable properties. However, the hand grenade failed to explode and the unknown culprit fled away towards the western side after the commission of the crime. The respondent police registered a suo-motu case against the unknown cadres of the outlawed organization UNLF. Thereafter, the respondent police took up the case for investigation and during investigation the investigating officer arrested the petitioners and detained them in jail.