SANTOSH CHANDRA LUWANG Vs. STATE OF MANIPUR REPRESENTED BY THE PRINCIPAL SECRETARY/COMMISSIONER

JUDGEMENT

(1.) BY filing this writ petition under Article 226/227 of the Constitution of India, the writ petitioner ­ an employee of the State Government undertaking seeks to challenge the lodging of FIR bearing no 8 ( 10 ) 2007 against him for the offenses punishable under Section 120 -B ,406,420 of IPC read with Section 13 ( C) (D) ( II ) of the P.C.Act.

(2.) THE relief clause of the writ petition reads as under :

(3.) IT is with this admitted back ground or we may say subsequent events/development which have come into existence during pendency of the writ petition, the question arises for consideration is whether this court should now examine the legality and correctness of the FIR lodged against the writ petitioner under Article 227 of the Constitution of India which is impugned in this writ petition?