Lourembam Shyamkesho Singh vs State Of Manipur & Anr on 15 June, 2020

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Manipur High Court

Lourembam Shyamkesho Singh vs State Of Manipur & Anr on 15 June, 2020

Bench: Mv Muralidaran

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             IN THE HIGH COURT OF MANIPUR
                       AT IMPHAL

                         A.B. No.15 of 2020
                     (Through Video Conference)



      Lourembam Shyamkesho Singh
                                                  ... Petitioner
                              - Versus -


      State of Manipur & Anr.
                                               ... Respondent

B E F O R E HON'BLE MR. JUSTICE MV MURALIDARAN 15.06.2020 This Court elaborately heard the arguments of both sides, i.e., Mr. L. Sevananda Sharma, Ld. Counsel for the petitioner; and Mr. Y. Ashang, Ld. PP and perused the FIR and other documents filed by the petitioner. [2] Mr. Y. Ashang, Ld. PP reported that all the offences in respect of Sections 188, 427 and 34 of IPC are bailable and the provision Under Section 25(1-C) of Arms Act has not been described whether it is bailable or non-bailable in the Act.

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[3]    Therefore, Mr. Y. Ashang, Ld. PP reported before this

Court that this Court may consider about the provision Under Section 25(1-C) of the Arms Act whether it is bailable or non-bailable to enable the Court concerned to decide the provision Under Section 25(1-C) of the Arms Act. [4] On the other hand, Mr. L. Sevananda Sharma, Ld. Counsel for the petitioner informed this Court that the provision Under Section 25(1-C) of the Arms Act is non- bailable and this Court may consider the case of the petitioner for anticipatory bail.

[5] Therefore, it is made clear that unless Mr. Y. Ashang, Ld. PP has filed his objection affidavit for this anticipatory bail, this Court is not in a position to consider in respect of the provision Under Section 25(1-C) of the Arms Act and also the Anticipatory Bail Application on merit. [6] In the above circumstances, Mr. Y. Ashang, Ld. PP is directed to file his objection affidavit for the Anticipatory Bail Application on the next hearing and on his filing, this Court may be able to decide the Anticipatory Bail Application as well as the provision Under Section 25(1-C) of the Arms Act.

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[7]        Hence, the Registry is directed to post this matter on

19.06.2020 at 10.30 a.m.


[8]        In the meantime, Mr. Y. Ashang, Ld. PP is directed to

inform the Respondent Police orally not to arrest the petitioner till 19.06.2020.





                                           JUDGE

- Larson



      WAIKH Digitally
             signed by

      OM     WAIKHOM
             TONEN MEITEI

      TONEN Date:
             2020.06.15
             14:01:54
      MEITEI +05'30'




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