K. MEGHACHANDRA SINGH Vs. OINAM (O) ITAMANI DEVI AND ORS.

JUDGEMENT

(1.) Heard Shri M. Devananda, learned counsel appearing for the Petitioner and Shri Kh. Mani, learned Senior Advocate appearing for the Respondent No. 1.

(2.) By this Criminal Revision Petition, the petitioner is questioning the irregularity of the proceedings in respect of the case being Cril. Misc. Case No. 44 of 2015 pending before the learned Sessions Judge, Bishnupur.

(3.) 1 According to the petitioner, he is now serving as Additional Superintendent of Police, Bishnupur District, Manipur. On a complaint lodged by one Ngangom (O) Chaobi Devi of Tronglaobi Makha Leikai, Bishnupur District, Manipur, an FIR No. 43(4)2015 BPR- PS u/s. 409/418/420/120-B IPC was registered on 25-04-2015 against 3 (three) persons including Shri Oinam Jawan Singh, the husband of the respondent No. 1. Before Shri Oinam Jawan Singh could be arrested in connection with the said FIR, he had obtained an anticipatory bail from the Sessions Judge, Bishnupur on 20-05-2015. It is the further case of the petitioner that on 03-06-2015, Shri Oinam Jawan Singh was arrested by the Police personnel, Lamphel Police Station in connection with the FIR No. 56(2)2015 LPS u/s. 409/418/420/468/471/120-B IPC. The said arrest was effected by the Lamphel Police personnel on the strength of a warrant of arrest issued by the Chief Judicial Magistrate, Imphal West in Cril. Misc. Case No. 97 of 2015.