AKOIJAM ROSHAN SINGH Vs. OFFICER-IN-CHARGE, HEINGANG POLICE STATION

JUDGEMENT

(1.) This petition has been filed by the petitioner under Sec. 439 read with Sec. 482 Cr.P.C. for releasing him on bail in connection with Special Trial Case No.1 of 2018 on the file of learned Sessions Judge, Imphal East with reference to FIR No.56(3)2017 under Sec. 302/34 IPC on the file of Heingang Police Station.

(2.) The case of the prosecution is that based on the reliable information that one unidentified male dead body having blood injury was found lying at near Heingang Awang Leikai Leikha Lampak suspected to be killed in the intervening night of 21/3/2017 and 22/3/217, the then Inspector of Police, Heingang Police Station suo motu registered an FIR No.56(3)2017 under Sec. 302/34 IPC against unknown persons.

(3.) Further case of the prosecution is that since the investigation reveals the involvement of the petitioner and two others, they have been arrayed as accused and charge sheet has also been filed against them and the jurisdictional Magistrate has taken cognizance of the offence and after committal, the case is now pending before the learned Sessions Judge, Imphal East, wherein almost 11 prosecution side witnesses have been examined and the case is now part-heard.