ACHOIBAM DEBEN SINGH Vs. OFFICER IN CHARGE, CITY POLICE STATION

JUDGEMENT

(1.) Heard Mr. N. Jotendro, learned senior counsel assisted by Md. Abdul Baqee Khan, learned counsel appearing for the petitioner and Mr. M. Devenanda, learned Addl. AG assisted by Ms. N. Jyotsana, learned counsel appearing for the State respondent.

(2.) The present petition is filed by the petitioner u/s 438 of the Cr.P.C, 1973 praying for releasing the accused/petitioner on bail in the event of his arrest made by the Police personnel of City Police Station, Imphal West in connection with FIR No. 62(10)2023 City P.S. u/s 147/149/188/353/325 IPC later added Sec. 307/332/511 IPC on the ground that the petitioner shall co-operate with the investigation carried out by the Police personnel of the City Police Station, Manipur and shall abide by the condition/conditions imposed by the Hon''ble Court under relevant provisions of the Sec. 438 Cr.P.C, 1973.

(3.) In the course of hearing, it is admitted by both the learned counsel for the parties that the accused/petitioner is co-operating with the I.O of the case and appears before the I.O of the FIR case and his statement was already taken and recorded.