VINOD KUMAR SETHI, S/O LATE MOTILAL SETHI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri L. Shashibhushan, the learned counsel appearing for the petitioner; Shri R.K.Umakanta, the learned Government Advocate and Shri H. Kenajit, the learned counsel appearing for the private respondent No. 3.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of certiorari or any other appropriate writ or direction to quash the FIR No.42(7)2016 Women PS, Imphal west .

(3.) The instant writ petition has been filed by the petitioner under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 and it appears that since the petition cannot be registered both under the said provisions of law, it has been registered as a writ petition under Article 226 of the Constitution of India.