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Khwairakpam Maipaksana Singh vs Officer In Charge
2026 Latest Caselaw 2221 Mani

Citation : 2026 Latest Caselaw 2221 Mani
Judgement Date : 30 March, 2026

[Cites 1, Cited by 0]

Manipur High Court

Khwairakpam Maipaksana Singh vs Officer In Charge on 30 March, 2026

Author: A.Guneshwar Sharma
Bench: A.Guneshwar Sharma
                                                                   9-10
              IN THE HIGH COURT OF MANIPUR
                        AT IMPHAL


AB No.12 of 2026 with
Cril MC No.13 of 2026


Khwairakpam Maipaksana Singh                     ... Petitioner

                                -Versus-
Officer in Charge, Sekmai
Police Station                                   ... Respondents

BEFORE HON'BLE MR. JUSTICE A.GUNESHWAR SHARMA 30.03.2026 Heard Mr.H.Chandrakumar Singh, learned counsel for the petitioner.

Petitioner approached this Court for granting pre-arrest bail under Section 482 of BNSS, 2023 in connection with FIR No.3(1) 2026 SEK- PS U/s 115(1)/118(1)/131/74 BNS, Section 8 POCSO Act & 25 (1-C) Arms Act.

Earlier, petitioner approached the learned Sessions Judge, Imphal West by way of Cril Misc (AB) Case No.8 of 2026 and same was rejected vide order dated 23.3.2026 on the ground that the petitioner is not cooperating with the investigation and failed to appear before the Investigating Officer in response to notice for appearance.

Mr.H.Chandrakumar, learned counsel for the petitioner prays for interim protection during pendency of the present petition.

Issue Notice to application as well as prayer for interim relief.

Mr.Y.Ashang, learned PP submits that Bail Application is not maintainable in the present form as the victims or their guardians are not impleaded and also the grounds taken in the bail application are general and vague and no case is made out for interim relief.

In the circumstance, application for interim relief will be considered on the next date.

List on 16.4.2026.

Petitioner is permitted to bring on record the victims or their parents as party in the application.

JUDGE

Priyojit

RAJKUMA Digitally signed by RAJKUMAR R PRIYOJIT PRIYOJIT SINGH Date: 2026.03.31 SINGH 14:18:35 +05'30'

 
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