LAWS(MANIP)-2022-11-14

SOIBAM REYNOLD MEETEI Vs. OFFICER-IN-CHARGE, POROMPAT POLICE STATION

Decided On November 14, 2022
Soibam Reynold Meetei Appellant
V/S
Officer-In-Charge, Porompat Police Station Respondents

JUDGEMENT

(1.) This petition has been filed by the petitioner under Sec. 439 Cr.P.C. praying to enlarge him on bail in connection with FIR No.155(06)2022 under Sec. 17/20 of Unlawful Activities (Prevention) Act and 489-C IPC on the file of Porompat Police Station.

(2.) The case of the prosecution is that the complainant, namely S.I. of Police Mr. S.Suraj Singh of Senapati District, now attached to CDO/IW reported Porompat Police Station that on 4/6/2022 at about 7.00 a.m., he received reliable information from 30 AR and further from his own sources about the presence of some active cadres of RPF/PLA organization, an outlawed banned organization in and around Khurai Soibam Leikai area. Acting on the information, teams of CDO-IW led by P.Achouba Meetei, OC-CDO-IW and the complainant himself under the supervision of the Additional Superintendent of Police (Ops.) rushed to the said area and conducted search operation at some suspected houses. While searching the house of one (L) Soibam Sailesh Meetei of Khurai Soibam Leikai, one unknown person was found in a very suspicious manner. Due to his suspicious nature, he was detained for identification and verification. On verification, he identified himself as Soibam Reynold Meetei of Khurai Soibam Leikaiand on spot search, one Redmi 9A mobile handset along with two sim cards, 95 numbers of fake Rs.500.00 currency notes and one voter ID card were found from his possession.

(3.) Further case of the prosecution is that on preliminary questioning, he disclosed that he is an active member of RFP/PLA organization and started working for the said organization since 3/4 months back and presently he is working under the command of one R.K.Chinglen @ Aggu of Finance of Sec. of RPF/PLA organization and one Rocky of Finance Sec. of RPF/PLA organization who was staying at Myanmar. He further disclosed that under the instruction of his commander, he collected huge amount of money from shop owners located at Imphal area and handed over the extorted money to his commander for their party fund. He has also disclosed that he used one Yamaha Fascino blue in colour bearing registration No.MN01AJ-0753 for extortion purpose. The said vehicle was also recovered from his house and was arrested at 9.00 a.m. and recovered items were seized from his possession by observing formalities.