PETER SALAM, S/O SALAM DILIPKUMAR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri N. Ibotombi, the learned Senior Advocate appearing for the applicant/ petitioner; Shri R.S. Reisang, the learned Senior Government Advocate (PP) and Shri Kh. Mani, the learned Senior Advocate appearing for the victim.

(2.) This is an application filed by the petitioner under Section 438 of the Code of Criminal Procedure, 1973 praying for issuing a direction to the Investigating Officer for releasing him on bail in the event of his being arrested in connection with FIR Case No. 7(5)2017 WPS u/s 376/493/494/34 IPC & 66E I.T. Act.

(3.) The facts of the case as narrated in the application, are that on 12-05-2017 one Khumukcham Nickita Devi (referred to hereinafter as "the Victim") of Khagempalli Panthak, Bon, Imphal West filed a complaint petition against the petitioner and two others before the Chief Judicial Magistrate, Imphal West on the allegation that the petitioner committed certain sexual acts against her in the year 2015 and 2016 and on receipt thereof, the Chief Judicial Magistrate, Imphal West forwarded the same to the Officer-inCharge, Women P.S., Imphal West for investigation under Section 156(3) Cr.P.C. for which a case under FIR No. 7(5)2017 WPS u/s 376/493/494/34 IPC & 66E I.T. Act. was registered by them.