NAOREM PRIYOBARTA SINGH Vs. OFFICER IN CHARGE, KAKCHING POLICE STATION

JUDGEMENT

(1.) Heard Mr. Hemchandra, learned Sr. counsel appearing for the petitioner and Mr. M. Rarry, learned Sr. counsel appearing for the respondent at length.

(2.) The present case has been filed under Sec. 482 of the Bharatiya Nagarik Suraksh Sanhita, 2023 with the following prayer:

(3.) The case of petitioner is that on 16/11/2024 at around 6:30 pm All Kakching Clubs Coordinating Committee along with Bazar Board; Joint Non-Government Voluntary Organisation; Keithel Ema Lup, Kakching and Langshai Thouna organized a joint candle lighting at the main Road of Kakching Bazar to condemn the inhuman killing of 6(six) innocent civilians of Jiribam District by some unknown militants. After the candle lightening, some of the people who had gathered at the Main Road of Kakching Bazar attacked/storm the residence of the local MLA of Kakching AC thereby causing damage to the property. In connection with the said incident, the Kakching Police Station registered FIR No. 81(11)2024 KCG U/s 132/133/3(5) BNS added Sec: 109/351/(3) BNS, 2023 against a large group of people numbering more than 1000 numbers. However, the name of the petitioner is not mentioned anywhere in the said FIR as he was not at all involved in the said incident.