SOIBAM JAMINIKANTA SINGH AND 4 OTHERS vs OFFICER IN CHARGE, THOUBAL POLICE STATION AND 4 OTHERS
- Court
- Manipur High Court
Digitally signed
by LAISHRAM
DHAKESHORI
DEVI
Date:
2026.06.02
10:46:26 +05'30'
LAISHRA
M
DHAKESH
ORI DEVI
Item No . 15-17
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
1. AB No. 40 of 2023
1. Shri Soibam Jaminikanta Singh , aged about 52 years, S/o
Soibam Sudam Singh, a resident of Wangjing Heitup Pokpi , P.O.
Wangjing & P.S. Thoubal , Thoubal District, Manipur, 795148.
2. Shri Soibam Ashokumar Singh , aged about 50 years, S/o Soibam
Sudam Singh, a resident of Wangjing Heitup Pokpi , P.O. Wangjing
& P.S. Thoubal , Thoubal District, Manipur, 795148.
3. Shri Soibam Rajen Singh, aged about 65 years, S/o (L) Soibam
Mangi Singh, a resident of Wangjing Heitup Pokpi , P.O. Wangjing
& P.S. Thoubal , Thoubal District, Manipur, 795148.
4. Shri Soibam Sarat Singh , aged about 60 years, S/o (L) Soibam
Phulla Singh, a resident of Wangjing Heitup Pokpi , P.O. Wangjing
& P.S. Thoubal , Thoubal District, Manipur, 795148.
5. Shri Soibam Seilen Singh , aged about 59 years. S/o (L) Soibam
Tompok Singh, a resident of Wangjing Heitup Pokpi , P.O. Wangjing
& P.S. Thoubal , Thoubal District, Manipur, 795148.
… Petitioner /s
-Versus-
1. The Officer In-charge, Thoubal Police Station , P.O. & P.S.
Thoubal , Thoubal District, Manipur-795138.
2. Shri S. Bhubon Singh, S.I.( being the I.O. in the above referred
FIR Case), Thoubal Police Station , P.O. & P.S. Thoubal , Thoubal
District, Manipur-795138.
3. I. O. of FIR No. 84(4)2023 Thoubal P/S U/S 326 and 302 IPC.
4. Shri S oibam Indrakumar Singh, aged about 55 years, S/o Soibam
Sudam Singh, a permanent resident of Wangjing Purna Heitup
Pokpi , P.O. Wangjing & P.S. Thoubal , Thoubal District, Manipur,
795148 (complainant/informant) .
AB No. 40 of 2023 &
AB No. 39 of 2023 Page 1
5. Shri Soibam Shyamsundar Singh, aged about 22 years, S/o Soibam
Indrakumar Singh, a permanent resident of Wangjing Purna
Heitup Pokpi , P.O. Wangjing & P.S. Thoubal , Thoubal District,
Manipur, 795148.
… Respondent/s
2. AB No. 39 of 2023
1. Smt. Soibam (O) Thaba Devi , aged about 45 years, W/o (L)
Soibam Ashokumar Singh, a resident of Wangjing Heitup Pokpi ,
P.O. Wangjing & P.S. Thoubal , Thoubal District, Manipur, 795148.
2 . Shri Soibam Nepolian Singh , aged about 22 years, S/o (L)
Soibam Jaminikanta Singh, a resident of Wangjing Heitup Pokpi ,
P.O. Wangjing & P.S. Thoubal , Thoubal District, Manipur, 795148.
… Petitioner /s
-Versus-
1. The Officer In-charge, Thoubal Police Station , P.O. & P.S.
Thoubal , Thoubal District, Manipur-795138.
2. Shri S. Bhubon Singh, S.I.( being the I.O. in the above referred
FIR Case), Thoubal Police Station , P.O. & P.S. Thoubal , Thoubal
District, Manipur-795138.
3. I.O. of FIR No. 84(4)2023 Thoubal P/S U/S 326 and 302 IPC.
4. Shri S oibam Indrakumar Singh, aged about 55 years, S/o Soibam
Sudam Singh, a permanent resident of Wangjing Purna Heitup
Pokpi , P.O. Wangjing & P.S. Thoubal , Thoubal District, Manipur,
795148 (complainant/informant) .
5. Shri Soibam Shyamsundar Singh, aged about 22 years, S/o Soibam
Indrakumar Singh, a permanent resident of Wangjing Purna
Heitup Pokpi , P.O. Wangjing & P.S. Thoubal , Thoubal District,
Manipur, 795148.
… Respondent/s
AB No. 40 of 2023 &
AB No. 39 of 2023 Page 2
-B E F O R E-
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
For the Petitioners :: M s. G. Pushpa, Advocate
M s . Th . Ranj eeta , Advocate
For the Respondents :: Mr. H. Samarjit, Sr. Adv ocate & PP
Mr. W. Niranjit , Deputy G . A .
Date of Hearing :: 01 -0 6 -2026
Date of Order :: 01 -0 6 -2026
O R D E R ( O R A L)
Heard Ms. Th. Ranjita, learned counsel appearing on behalf
of the petitioners and Mr. H. Samarjit, learned senior counsel and
PP assisted by Mr. W. Niranjit , learned Dy. GA appearing on behalf
of the respondents.
[2] AB No. 40 of 2023 had been field by five petitioners and
AB No. 39 of 2023 had been filed by two petitioners. The names of
the particulars of the said seven petitioners are as under:-
“ 1. Shri Soibam Jaminikanta Singh , aged about 52
years , S/o Soibam Sudam Singh, a resident of Wangjing
Heitup Pokpi , P.O. Wangjing & P.S. Thoubal , Thoubal
District, Manipur, 795148.
2. Shri Soibam Ashokumar Singh , aged about 50 years ,
S/o Soibam Sudam Singh, a resident of Wangjing Heitup
Pokpi , P.O. Wangjing & P.S. Thoubal , Thoubal District,
Manipur, 795148.
AB No. 40 of 2023 &
AB No. 39 of 2023 Page 3
3. Shri Soibam Rajen Singh , aged about 65 years , S/o
(L) Soibam Mangi Singh, a resident of Wangjing Heitup
Pokpi , P.O. Wangjing & P.S. Thoubal , Thoubal District,
Manipur, 795148.
4. Shri Soibam Sarat Singh , aged about 60 years , S/o (L)
Soibam Phulla Singh, a resident of Wangjing Heitup Pokpi ,
P.O. Wangjing & P.S. Thoubal , Thoubal District, Manipur,
795148.
5. Shri Soibam Seilen Singh , aged about 59 years. S/o
(L) Soibam Tompok Singh, a resident of Wangjing Heitup
Pokpi , P.O. Wangjing & P.S. Thoubal , Thoubal District,
Manipur, 795148.
6. Smt. Soibam (O) Thaba Devi, aged about 45 years,
W/o (L) Soibam Ashokumar Singh, a resident of Wangjing
Heitup Pokpi , P.O. Wangjing & P.S. Thoubal , Thoubal
District, Manipur, 795148.
7. Shri Soibam Nepolian Singh , aged about 22 years, S/o
(L) Soibam Jaminikanta Singh, a resident of Wangjing
Heitup Pokpi , P.O. Wangjing & P.S. Thoubal , Thoubal
District, Manipur, 795148.
[ 3 ] It may be noted that all the above named seven p etitioners
are accused persons in the FIR No. 161(8)2023 TBL PS U/S
448/427/380/325/384/34 IPC.
[ 4 ] In AB No. 39 of 2023, an interim order was passed by this
Court on 20-10-2023 granting interim bail to the effect that if the
AB No. 40 of 2023 &
AB No. 39 of 2023 Page 4
present petitioners are arrested in connection with the aforesaid FIR,
before the next date of hearing, they shall be released on bail on
their furnishing a bail bond of Rs. 50,000/- (Rupees fifty thousand)
only with one surety of the like amount to the satisfaction of the
arresting authority. It was also directed that the petitioners should
cooperate fully with the investigation in connection with the said FIR
and that they should not leave the State without prior permission of
the arresting authority. It has been submitted that the said interim
order is still continuing till today.
[ 5 ] In AB No. 40 of 2023, an interim order was passed by this
Court on 25-10-2023 granting similar interim bail in favour of the
said five petitioners and the said interim order is also still continuing
till today.
[ 6 ] As directed earlier by this Court, Mr. H. Samarjit, learned
senior counsel & PP placed before this Court an upto date report in
connection with the said FIR case from the Officer In-charge,
Thoubal Police Station dated 16-05-2026. At paragraph No. 6 and 8
of the said report, it is inter alia , stated that all the accused
persons/petitioners after obtaining the interim pre-arrest bail
appeared before the IO of the case on 23-11-2023 and all the
accused persons were interrogated and their statements on
AB No. 40 of 2023 &
AB No. 39 of 2023 Page 5
interrogation were recor d ed by the IO of the case. It has also been
stated that all the accused persons are now cooperating with the
investigation of the said FIR and no custodial interrogation is
needed.
[ 7 ] The learned counsel appearing for the petitioners
submitted that as the IO of the case has already interrogated all the
accused persons in connection with the said FIR and as all the
accused persons/petitioners are fully cooperating with the
investigation , which is clearly reflected in the report submitted by
the O .C. , Thoubal Police Station, the present Pre-arrest bail
application can be disposed of by m aking absolute the earlier interim
order passed by this Court on 20-10-2023 and 25-10-2023.
[ 8 ] Mr. H. Samarjit, learned senior counsel & PP fairly
submitted that as a report have been submitted by the OC, Thoubal
PS to the effect that the petitioners are fully cooperating with the
investigation and as their custodial interrogation is not required, the
present bail application s can be disposed of as prayed for by the
learned counsel appearing on behalf of the petitioners.
[ 9 ] In view of the submission made above, both the AB No. 39
of 2023 and AB No. 40 of 2023 are disposed of by making absolute
AB No. 40 of 2023 &
AB No. 39 of 2023 Page 6
the earlier interim order passed by this Court on 20-10-2023 and
25-10-2023. The connected misc. case also stands closed.
JUDGE
Dhakeshori
AB No. 40 of 2023 &
AB No. 39 of 2023 Page 7