WAHENGBAM JOYKUMAR SINGH Vs. OFFICER-IN-CHARGE, THOUBAL POLICE STATION

JUDGEMENT

(1.) Heard Mr. S. Chittaranjan, learned counsel along with Mr. Ch. Victor and Mr. A. Priyokumar, learned counsel for the petitioners and Mr. Y. Ashang, learned PP for the State respondent.

(2.) These two bail applications, being BA No. 11 of 2023 and BA No. 12 of 2023, are filed by the petitioners herein [accused Nos. 3 &1] under Sec. 439 of CrPC in connection with FIR No. 17(1)2023 TBL U/S 307/326/34 IPC and 25(1-B) Arms Act added 302 IPC. Since these bail applications pertain to the same FIR, they are considered together and being disposed of by this common order. Vide common order dtd. 21/4/2023 in Cril. Misc. (B) Case No. 108 of 2023 and 180 of 2023, the Ld. Sessions Judge, Thoubal rejected the bail applications, as there was prima facie case against the petitioners and considering the gravity of the offences.

(3.) As per the prosecution, the brief fact of the case is that on 24/1/2023 at 11:30 am, the Officer-in-Charge of Thoubal PS received an information that on the same day at about 11 am, one Laishram Rameshwor Singh aged about 58 years, S/o L. Nimai Singh of Thoubal Kshetri Leikai, Thoubal District was shot by fire arms by unknown person at Thoubal Kshetri Leikai Ningombam Leirak, Thoubal District. Laishram Rameshwor Singh received bullet injury on the right side of his chest and was evacuated to hospital for medical treatment. Based on the information, the Officer-In-Charge, Thoubal PS registered a suo moto case under FIR being FIR No. 17(1)2023 TBL-PS, U/S 307/326/34 IPC and 25 (1-B) Arms Act for investigation. Later on, the injured person succumbed to his injury at the Raj Medicity Hospital, Imphal. Subsequently, the offence under Sec. 302 IPC was also added in the FIR.