(Cbi) vs Golmei Achung Rongmei
2022 Latest Caselaw 161 Mani

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JOHN    Digitally signed
        by JOHN TELEN
TELEN   KOM
        Date: 2022.04.29
                                                                              Item -44

KOM     13:29:04 +05'30'
                                IN THE HIGH COURT OF MANIPUR
                                          AT IMPHAL
                                      MC(Cril.A) No.4 of 2022

        Central Bureau of Investigation

        (CBI)

                                                                     .... Applicant/s
              - Versus -

        Golmei Achung Rongmei.
                                                                   .... Respondent/s


                                         BEFORE
                           HON'BLE MR. JUSTICE MV MURALIDARAN
                                          ORDER

25.04.2022

[1] Heard Mr. W. Darakishwor, learned Sr. PCCG for the

applicant.

[2] This MC(Cril.A.)No.4 of 2022 has been filed by the

applicant CBI seeking leave to file appeal against the acquittal of the

accused order passed by the learned Special Judge.

[3] The learned counsel for the applicant, Mr. W. Darakishwor,

learned Sr. PCCG submitted that the learned Special Judge(PC Act),

Imphal West, Manipur has acquitted the accused in case in Spl. Trial

No.5 of 2016 dated 22.12.2021 for alleged offences of cheating and

misappropriation of funds in criminal conspiracy total amounting to Page - 2

Rs.11,19,346/-(Eleven Lakh nineteen thousand three hundred and forty

six). Therefore, against the acquittal the prosecution has preferred this

appeal seeking leave of this Court for against the judgment and order

dated 22.12.2021 passed by Spl. Judge (PC Act), Imphal West,

Manipur in Spl. Trial No. 5 of 2016.

[4] Considering the nature of the arguments advanced by the

learned counsel for the applicant and the averment made in the petition,

this Court is inclined to allow this application and accordingly, without

issuing any notice to the respondent/accused on the ground of gravity

of the offence, this application is allowed.

[5] Registry is directed to number the appeal and post the

same in the motion.

JUDGE

John Kom