PHURITSABAM MUKHRA DEVI Vs. OFFICER-IN-CHARGE, SEKMAI POLICE STATION

JUDGEMENT

(1.) This petition has been filed by the petitioners under Sec. 438 Cr.P.C. seeking to enlarge them on bail in the event of their arrest in connection with the criminal case under FIR No.47(11)2021 on the file of Sekmai Police Station registered under Sec. 302/34 IPC.

(2.) Heard Mr. M. Rakesh, learned counsel for the petitioners and the learned H. Samarjit, learned Additional Public Prosecutor for the respondent.

(3.) The case of the prosecution is that on 21/11/2021 at 7.20 a.m., one Sagolsem Bidyasagar Singh of Awang Wabagai Makha reported that on 19/11/2021, his mother Sagolsem (O) Mukhara Devi had lodged a complaint about the missing of his father Sagolsem Nilakanta Singh, who was missing since 3.30 p.m. on 18/11/2021. But, on 21/11/2021 at around 7.00 a.m. the dead body of his father was recovered from the river bed of Imphal river near Awang Wabagai Awang Leikai with multiple injury marks on his forehead. It is suspected that, his father might have been killed and absconded at the place by some unknown miscreants.