KSHETRIMAYUM ROOSEVELT Vs. OFFICER-IN-CHARGE, PATSOI POLICE STATION

JUDGEMENT

(1.) This is an application filed under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 praying for granting appropriate order/direction to the respondents for enlarging the applicant on bail in the event of his arrest under FIR No. 27(11)2024 Patsoi P.S. U/S191(3)/223/324(4)(5)/326(g)/329(3)/ 351(2)/3(5) BNS and 25(1-C) Arms Act. Vide order dtd. 30/1/2025, this Court grnated interim protection to the petitioner.

(2.) On 16/11/2024, in the afternoon, while the petitioner was at his poultry farm, he heard a loudspeaker from his nearby locality thereby announcing the public to gather at the public field of Tharoijam Mamang Leikai so as to know the stand taken by its local MLA, namely; Shri Sorokhaibanm Rajen Singh in connection with the kidnapping and killing of 6 (six) innocent women and children at Jiribam District by Kuki militants. As such, he went to the residence of the said MLA and while the petitioner was at the residence of the said MLA many people from all the directions approached the spot and the mob could not be controlled by the security personnel then and there as the mob grew up in thousands. Out of blue the mob started ransacking the house of the said MLA like a wild fire. Having no option and daring his life the petitioner rushed towards his residence without any delay.

(3.) On 6/12/2024, while the petitioner was busy at his poultry farm, a police summon in connection with the above referred police case was served against him by the personnel of Patsoi police station thereby informing him to appear before the said station on the very next day, i.e. 7/12/2024 at 10:00 a.m.