Moirangthem Arnold Singh vs Officer In Charge Sekmai Police Station ...
2026 Latest Caselaw 2212 Mani

Manipur High Court

Moirangthem Arnold Singh vs Officer In Charge Sekmai Police Station ... on 30 March, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                       Item no. 7 & 8
OINAM Digitally
       signed by

THOIB OINAM
       THOIBA MEITEI   IN THE HIGH COURT OF MANIPUR
A      Date:
       2026.03.30
                                 AT IMPHAL
MEITEI 16:23:17
       +05'30'            AB No. 11 of 2026 with
                          Crl. M.C. No. 12 of 2026
 Moirangthem Arnold Singh
                                                                      .... Petitioner
                                     - Versus -

 Officer in Charge Sekmai Police Station and Anr.
                                                                   .... Respondents

                              B E F O R E
               HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                                      ORDER

30.03.2026

[1] Heard Mr. L. Sevananda Sharma, learned counsel for the petitioner.

[2] The petitioner approaches this Court by way of this present bail application under Section 482 of BNSS, 2023 for pre-arrest bail in FIR No. 70(11) 2025 Sekmai-PS U/s 274/275/336(2)/347(1)/318(4)/3(5) of BNS, 2023 and Section 43(b)(f) of Manipur Liquor Prohibition Act, 1991. Earlier, the petitioner approached the Court of Ld. Sessions Judge, Imphal West by way of Cril. Misc. (AB) Case No. 95 of 2025 and vide order dated 30.12.2025, the bail application has been rejected mainly on the ground that conspiracy for committing cheating and larger involvement of the petitioner and other parties in the manufacturer of Indian Made Foreign Liquor and misbranding the same.

[3] The learned counsel for the petitioner submits that most of offences mentioned in the FIR are bailable and the provisions of Section 318(4) of BNS of cheating is not made out. The learned counsel for the petitioner further submits that interim protection may be granted to the petitioner during the pendency of the present bail application.

[4] Issue notice to the main petition and prayer for interim relief. [5] Mr. O. Ratankumar, learned Dy. GA assisting Mr. H. Samarjit, learned PP accept notice on behalf of respondent no. 1.

[6] Petitioner is directed to take steps on the respondent no. 2 by speed post within 1(one) week and file affidavit of proof of service.

[7] Mr. H. Samarjit, learned PP submits that persons involved in the same FIR who operate the godown from the land of the petitioner has not been granted any interim protection by this Court and the matter is fixed on 02.05.2026.

[8] It is submitted that the accused involved in the connected FIR of Lamshang Police Station and present FIR are not given any interim protection by this Court and till date, they are not arrested by police. It is also pointed out that petitioner is not an accused person in the FIR at the moment.

[9] This Court is of the opinion that since the petitioner has not been arrested till date, after the rejection of the bail application vide impugned order dated 30.12.2025 passed by Ld. Sessions Judge, Imphal West, this Court does not see any imminent apprehension of arrest of the petitioner. Prayer for interim relief will be considered on the next date.

[10]            List these cases on 02.05.2026.

[11]            Furnish a copy of this order to the learned counsel appearing for

the parties in the course of the day by whatsapp or any other available mode.

JUDGE

Thoiba