SOROKHAIBAM (N) JAMUNA DEVI Vs. OFFICER-IN-CHARGE CITY 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 event of arrest in connection with the FIR No.140(12)2018 registered under Sec. 120B/420 IPC on the file of the City Police Station.

(2.) Heard Mr. M. Ibotombi Sharma, learned counsel for the petitioners and Mr. Y. Ashang, the learned Additional Public Prosecutor for the State.

(3.) On 6/9/2018, the complainant Rupobati Devi made a complaint before the Learned Chief Judicial Magistrate, Imphal West and the CJM, Imphal West, took the complaint under Sec. 156(3) Cr.P.C. by directing the respondent for investigation and report and accordingly, the respondent registered an FIR being FIR Case No.140(12)2018 City PS under Sec. 120B/420 IPC.