ABONMAI CHARANGBOU Vs. OFFICER-IN-CHARGE, SEKMAI POLICE STATION

JUDGEMENT

(1.) These petitions have been filed by the petitioners under Sec. 438 Cr.P.C. seeking to enlarge them on bail in event of arrest in connection with the FIR No.15(3)2021 under Ss. 457/506/427/120-B/34 IPC on the file of Sekmai Police Station.

(2.) Heard Ms. Ayangleima, learned counsel for the petitioners and Mr. H. Samarjit, the learned Additional Public Prosecutor for the respondents.

(3.) The case of the prosecution is that on 19/3/2021 at 3.00 P.M., Rarry Mangsatabam of Thangmeiband reported to the Officer-in-charge of Sekmai Police Station that in the intervening night from 7.00 P.M. of 18/3/2021 and morning of 19/3/2021, the petitioners entered at the complainant's homestead land located at Potshangbam Khunou, Manipur of Tingri-Mapao Thangal Lambi and threatened the men, agents, workers of the complainant and directed to leave the house located at the said homestead land and in the event of not leaving the house warned that they would face dire consequences of assault, hurt and even losing their lives. On 19/3/2021 at about 10.00 A.M., when the workers of the complainant reached the said homestead land, Andy Mangsatabam and Annie Mangsatabam found that the pucca concrete pillar with iron mess wiring were vandalized and destroyed the fencing and the gate has also been found dismantled. On receipt of the complaint, the Officer-in-charge registered a case in FIR No.15(3)2021 under Ss. 457/506/427/120-B/34 IPC and took up the case for investigation.