Smt. Pheiroijam Ningol Karam ... vs Central Bureau Of Investigation ...
2022 Latest Caselaw 217 Mani

LAISHRAM     Digitally signed by
             LAISHRAM
DHAKESHORI   DHAKESHORI DEVI                                                      S-Item No. 1
             Date: 2022.05.19
DEVI         14:38:54 +05'30'
                                       IN THE HIGH COURT OF MANIPUR
                                                   AT IMPHAL

                Cril.M.Appln. No. 1 of 2022
                Smt. Pheiroijam Ningol Karam Ongbi Romita Devi             ...Applicant/s
                          Vs.
                Central Bureau of Investigation (CBI)                     ...Respondent/s

B E F O R E HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 19-05-2022 Heard Mr. M. Gunedhor, learned counsel appearing for

the applicant and Mr. W. Darakishwor, learned Senior Penal Counsel

for the respondents.

It is submitted by the learned counsel appearing for the

applicant that the applicant was granted bail by this Court by the

judgment and order dated 06-11-2019 passed in Bail Application No.

36 of 2019 and Bail Application No. 37 of 2019 with certain conditions

including the condition that the petitioner should not leave or move

anywhere from her present abode without leave of this Court.

The case of the applicant/petitioner is that her minor son,

namely, Mr. Karam Raunak Singh is studying in the Miles Bronson

residential School, Guwahati in Class-X and after finishing the 2nd Term

Examination, her minor son is returning back home. In order to bring

back her minor son, the petitioner is required to travel to Guwahati from

21-05-2022 and that she will returning back on 28-05-2022.

Cril.M.Appln. No. 1 of 2022 Page 1

In view of the above, the present application has been

filed by the petitioner seeking leave from this Court to allow her to

travel Guwahati w.e.f. 21-05-2022 to 28-05-2022.

After hearing the learned counsel appearing for the

applicant and on perusal of the present case, this Court is satisfied that

there is reasonable ground for allowing the present application.

Accordingly, the applicant is allowed to leave Manipur and travel to

Guwahati w.e.f. 21-05-2022 and to return back in Manipur on 28-05-

2022.

It is made clear that after the applicant return back from

Guwahati, she should submit a report about her return to Mr. W.

Darakishwor, learned Senior Penal Counsel for the respondents.

With the aforesaid directions, the present application is

allowed.

                                                   JUDGE

Dhakeshori




Cril.M.Appln. No. 1 of 2022                                         Page 2