LAIRENLAKPAM BOBO SINGH Vs. OFFICER-IN-CHARGE, SINGJAMEI POLICE STATION

JUDGEMENT

(1.) Heard Mr. Th. Mahira, learned counsel appearing for the petitioner and Mr. S. Nepolean, learned PP appearing for the respondent.

(2.) The present petition has been filed under Sec. 482 of Code of Criminal Procedure, 1973 praying for quashing the impugned order dtd. 9/2/2022 passed by the Ld. Chief Judicial Magistrate, Imphal West in Cril. Misc. (B) Case No. 259 of 2021 rejecting the prayer for bail with a direction to the Accused/petitioner to surrender himself before the Superintendent of Police, Manipur Central Jail, Sajiwa on 8/3/2022 before 12:00 noon with the following prayers :

(3.) The petitioner/accused was arrested in connection with FIR No. 164(11)2021 SJM PS, U/s 354 IPC on 9/11/2021. On 10/11/20211, the I.O of the case produced the petitioner/accused before the Ld. CJM, Imphal West with a prayer for remanding the petitioner/accused into police custody for interrogation accordingly the prayer was allowed and remanded him into police custody till 15/11/2021.