LAISHRAM HARIDAS SINGH AND ORS. Vs. STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) HEARD Mr. T. Rajendra Singh, learned counsel for the petitioners and Mr. S. Nepoleon, learned PP for the State.

(2.) THESE two applications filed under Section 438 of the Cr.P.C., 1973 for grant of pre -arrest bail arise out of the same incident occurring on 25.10.2014 resulting in the filing of two FIRs being 248(10)2014 SJM P.S. under Section 326/307/34 IPC and 25(1 -A) Arms Act and 249(10)2014 SJM P.S. under Section 326/307/34 IPC and 25(1 -A) Arms Act against the two petitioners and whose applications before the learned Sessions Judge, Manipur East were dismissed by a common order dated 10.12.2014. Accordingly, these two applications were taken up and heard together and are disposed of by this common judgment and order.

(3.) IT is the case of the 1st petitioner that to his utter surprise on next day a team of Singjamei Police Station came to his house and made inquiries of his whereabouts. Accordingly, being apprehensive of being arrested, he approached the learned Sessions Judge, Manipur East by filing Criminal Misc. Case No. 231 of 2014 and the learned Sessions Judge passed an interim anticipatory bail order on 28.10.2014 to release him on an execution of PR bond in the event of arrest.