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Manipur High Court
Lourembam Abung Singh vs Officer-In-Charge on 2 February, 2026
Author: A. Guneshwar Sharma
Bench: A. Guneshwar Sharma
Item No. 1-2
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
AB No. 3 of 2026 with
Crl.M.C. No. 3 of 2026
Lourembam Abung Singh
.....Petitioner/s
- Versus -
Officer-in-Charge, Women Police Station, Lamphelpat
.... Respondent/s
BEFORE
HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA
Order
02.02.2026
[1] Heard Mr. M. Gunedhor, learned counsel for the petitioner.
[2] It is submitted that due to inadvertence in the cover page of
the petition, wrong FIR number and wrong offence have been quoted. It is
submitted that the correct FIR is FIR No. 32(12)2025 WPS/IW U/S
329(3)/74/115(2) BNS r/w 109 BNS. It is prayed that the petitioner may be
permitted to make necessary correction of inserting correct FIR details.
[3] Mr. H. Samarjit, learned PP, submits that corrected copy of
the front page may be supplied to the respondent.
[4] Oral prayer is allowed and necessary correction can be
made on the cover page.
[5] Mr. M. Gunedhor, learned counsel for the petitioner,
submits that the petitioner is an accused in FIR and it is alleged that on
19.12.2025 he allegedly assaulted his cousin and in the circumstances,
FIR was registered and later on Section 109 BNS was added.
[6] Vide order dated 08.01.2026 passed in Cri. Misc.
(Anticipatory Bail) Case No. 01 of 2026, the petitioner was given interim
protection by the Ld. Sessions Judge, Imphal West. However, by the
impugned order dated 17.01.2026, the anticipatory bail application was
rejected and the interim order was vacated on the ground that there are
materials under Section 74 BNS for outraging modesty of a women and
also under Section 109 of BNS for attempt to murder. However, it is
submitted that case diary and bail report may be called for. Till then, the
petitioner may be protected.
[7] Issue notice.
[8] Mr. Y. Robert, learned Dy. G.A. assisting Mr. H. Samarjit,
learned PP, accepts notice on behalf of the respondent.
[9] Learned PP prays for two weeks' time for filing objection.
[10] Learned PP opposes the prayer for interim relief as in the
impugned order, the Ld. Sessions Judge has recorded that the
petitioner/accused has violent behavior. In 2018 also, a case was lodged
against him and he has a habitual drunker and quarrelsome and
submitted that giving interim protection will make the complainant and her
family expose to further risk.
[11] This Court has perused the materials on record. Sections
74 and 109 of BNS are non-bailable offences. Since the petitioner was on
interim bail before the Court below, interim protection is granted to the
petitioner. Under the circumstances, considering that the apprehension
felt by the accused/petitioner has a reasonable basis, he is granted
interim anticipatory bail so that in the event he gets arrested by personnel
of Women P.S., Imphal in connection with the present FIR, he be
released on interim bail till the next date on his execution of a P.R. Bond
of Rs. 1,00,000/- (Rupees one lakh only) with one surety of the like
amount and on the conditions that:-
a) He shall co-operate with the investigation;
b) He shall not influence prosecution witness(es); and
c) He shall not leave the State without prior permission of
the Court.
He was appeared before the I.O. as and when called for.
[12] List this case on 18.02.2026.
KH. Digitally signed
by KH. JOSHUA
JUDGE
JOSHUA MARING
Date: 2026.02.03
MARING 15:35:10 +05'30' Kh. Joshua Maring
