,,,
Dr. Dhananjaya Y Chandrachud, CJ",,,
1. The State of Manipur has been besieged by sectarian strife since the first week of May 2023.,,,
2. On 27 March 2023, the Acting Chief Justice of the High Court of Manipur issued directions in a writ petition under Article 226 of the Constitution",,,
[WP(C) No 229 of 2023] to the Government of Manipur directing it to respond to a communication dated 29 May 2013 of the Ministry of Tribal,,,
Affairs in the Union Government by recommending the inclusion of the Meitei community in the Presidential List of Scheduled Tribes. The,,,
recommendation for including the community in the list of Scheduled Tribes was directed to be considered expeditiously within a stipulated time frame.,,,
The jurisdiction of this Court under Article 136 of the Constitution was invoked to challenge the order of the High Court principally on the ground that,,,
while exercising jurisdiction under Article 226 of the Constitution the High Court cannot issue directions for the inclusion of a community in the list of,,,
Scheduled Tribes. The pleadings in the Special Leave Petition highlight that ‘Manipur is burning after the impugned order.’,,,
3. On 8 May 2023, the Union Government apprised this Court that the State of Manipur ‘is taking appropriate steps for recall of the order of the",,,
Single Judge of the High Court dated 27 March 2023 by moving the competent forum in that regard.’ The Union Government placed a statement,,,
on record indicating that the following steps were taken to ensure normalcy:,,,
“(a) 52 companies of Central Armed Police Forces and 105 columns of the Army/Assam Rifles have been deployed in Manipur;,,,
(b) Flag marches have been conducted in disturbed areas;,,,
(c) A senior level former police officer has been appointed as Security Adviser by the State Government and another senior officer has been,,,
repatriated yesterday from Central Deputation to serve as Chief Secretary to the Government of Manipur;,,,
(d) Peace meetings have been conducted and vigilance is being maintained;,,,
(e) Helicopters and drones are being used to monitor the situation in addition to the extensive deployment of security forces;,,,
(f) Relief camps have been opened for displaced persons where rations and medical help are being provided; and,,,
(g) Movement of persons who are stranded is being facilitated through security forces.â€,,,
A statement was made before this Court “that as a consequence of the measures which have been adopted, no violence had been recorded in the",,,
State during the course of the previous two days and the situation is gradually returning to normalcy.†Counsel for the contesting parties had voiced,,,
concerns over the need to preserve law and order and to provide relief and rehabilitation. This Court emphasised the need to maintain vigil and ensure,,,
that there is no recurrence of violence, bearing in mind the loss of human life and destruction of homes and places of worship that had taken place.",,,
This Court observed:,,,
“7. While expressing the concern of the court over the loss of human life and destruction of homesteads and places of worships, we emphasise the",,,
need for :,,,
(i) Ensuring that due arrangements are made in the relief camps by providing all basic amenities in terms of food and medical care;,,,
(ii) Taking all necessary precautions for the rehabilitation of displaced persons; and,,,
(iii) Protecting places of religious worship.â€,,,
This Court directed that where critical medical care is required for persons who are in relief camps, the authorities shall make arrangements for",,,
medical care at Army Hospitals or other medical establishments. An updated status report was called from the State of Manipur in regard to the steps,,,
taken to provide relief and rehabilitative measures.,,,
4. When the proceedings were next taken up on 17 May 2023, a status report was filed by the State of Manipur indicating:",,,
a. The steps taken to bring normalcy to the law and order situation in the State;,,,
b. Details of relief camps which have been opened;,,,
c. Compensation packages made available on account of death or, as the case may be, injury;",,,
d. Security measures taken for protecting religious places;,,,
e. Transportation of persons who were stranded due to the ongoing crisis; and,,,
f. Registration of FIRs and the recovery of arms.â€,,,
5. Besides the challenge to the direction issued by the Acting Chief Justice of the High Court, a batch of writ petitions under Article 32 of the",,,
Constitution was moved before this Court. In one of those petitions, [WP(C) No 540 of 2023] apprehensions were expressed by the petitioners about",,,
threats to safety. The petitioners sought directions for enhancing security in sensitive areas specifically with reference to certain vulnerable villages.,,,
This Court directed that these apprehensions must be taken into account by the authorities entrusted to monitor law and order in the State. The Chief,,,
Secretary and the Security Adviser were directed to immediately attend to the grievances after due verification and take such measures as are,,,
required to foster confidence and to ensure peace and tranquillity. The apprehensions which were expressed by the petitioners in other petitions were,,,
also directed to be taken into account by the law enforcement authorities. The proceedings were listed before this Court on 20 June, 3 July and 10 July",,,
2023. Noting that the Chief Secretary had filed a status report, this Court permitted the contesting parties to make concrete suggestions to the State of",,,
Manipur and the Union of India for improving the situation. On 11 July 2023, the following submissions were formulated by the Petitioners in Zomi",,,
Students Federation v. Union of India WP (C) No 572 of 2023:,,,
“1. Several bodies are reported to be lying unidentified and unclaimed in several mortuaries in hospitals across Imphal including The Jawaharlal,,,
Nehru Institute of Medical Sciences Morgue, Imphal. Families of persons who are missing and feared dead are unable to reach these mortuaries. The",,,
State may designate an officer who can be contacted and who will facilitate visits by such families to mortuaries under escort/protection and enable,,,
the process of identification and handover of dead bodies for last rites.,,,
2. There is an acute shortage of doctors in the district hospitals in the hill districts. The doctors deputed by the health ministry (see para 22.4 of the,,,
status report â€" Annexure ‘A’) and those promised by the Hon’ble Home Minister (see PIB Notification dt. 01.06.2023 â€" Annexure,,,
‘B’) may be sent to the district hospitals in the hill districts to address this shortage.,,,
3. There is shortage of essential medicines, Dialysis Machines, CT Scan Machines in the district hospitals in the hill districts which must be addressed.",,,
4. Arrangement has been made for students of Churachandpur Medical College to attend classes in Jawaharlal Nehru Institute of Medical Sciences,",,,
Imphal (JNIMS) (see notification attached - Annexure ‘C’). Similar arrangement may be made for medical students of JNIMS, Regional",,,
Institute of Medical Sciences, Imphal (RIMS) and other medical colleges in Imphal to attend classes in other institutions of similar standing outside the",,,
state (for example see proposal sent by RIMS, Imphal to the Union of India - Annexure ‘D’).",,,
5. Manipur University has decided to conduct examinations in all its affiliated colleges (see para 14 of the Status Report). These examinations need to,,,
be deferred since schools and colleges in the hill districts have been converted into relief camps and a large number of students and university staff,,,
have been forced to flee their homes.,,,
6. Helicopter Services have been provided between Churachandpur, Kangpokpi and Tengnoupal and Imphal (see para 22.3 of the Status Report).",,,
Such services are in fact required between Churachandpur, Kangpokpi and Tengnoupal and Aizawl, Guwahati and Dimapur as tribals from the hill",,,
districts are still afraid to come to Imphal even to use the airport.,,,
7. Jio and Vodafone Cellular Services have not been functioning in the State for the last several weeks and need to be restored.,,,
8. The State Government has issued a circular on 26 th June 2023 (see Annexure ‘E’) asking all government employees to immediately report,,,
to work and threatening disciplinary action against employees who fail to do so. This circular may be withdrawn as a large number of persons have,,,
either fled the State or are living in relief camps.,,,
9. There are 105 relief camps in Churachandpur, 56 in Kangpokpi, 10 in Chandel and 15 in Tengnoupal being run by community self-help groups.",,,
There is acute shortage of drinking water, food, sanitation, shelter and bedding at these for the displaced persons staying at these relief camps. The",,,
Petitioner be allowed to submit a list of items urgently required at these camps and the Respondents State/Central Government be directed to supply,,,
these items at the earliest.,,,
10. Direction be issued by this Hon’ble Court that appropriate restraint be exercised by persons holding official positions from making inciting or,,,
provocative remarks directed at any particular community that may exacerbate the conflict as per the directions issued by this Hon’ble Court in,,,
the case of Kaushal Kishor v. State of U.P., (2023) 4 SCC 1.",,,
11. The Hon’ble Home Minister, after discussions with representatives of all communities had indicated that an inter-agency unified command",,,
would be set up under the chairmanship of the security adviser Shri Kuldeep Singh (see PIB Notification dt. 01.06.2023 â€" Annexure B). However,",,,
as per the updated status report, the meetings of the unified command center are being chaired by the Chief Minister (see paragraph 6 of the Status",,,
Report â€" Annexure A) which is contrary to the stated position of the Central Government. This needs to be corrected to generate confidence in the,,,
neutrality of measures being undertaken.,,,
12. A status report be called for on the number of arms looted from the police armories, the number of such arms recovered and the measures being",,,
undertaken for recovery of the remaining arms.,,,
13. To make the task of this Hon’ble Court easier, a committee having representatives of both the affected communities and chaired by a retired",,,
judge of this Hon’ble Court be appointed to oversee rescue, relief and rehabilitation measures and to address grievances concerning the same.",,,
This will ensure neutrality and build confidence in the impartiality of the relief and rehabilitation measures. At present the teams comprising ministers,,,
and MLAs appointed by the Government to oversee relief and rehabilitation measures comprise of 35 MLAs (from a legislative assembly comprising,,,
60 MLAs) across seven teams in-charge of seven (7) districts pointedly do not include even a single MLA from the ZoKuki tribes which damages,,,
public confidence in the neutrality of the measures being undertaken (see circular dated 5th July, 2023 â€" Annexure ‘F’).â€",,,
6. While issuing directions for implementing most of the above suggestions (save and except those at Serials 5, 6, 7 and 13 above), this Court directed",,,
positive action by 14 July 2023. As regards suggestion at Serial number 13, the court noted that a notification was issued on 5 July 2023 by the",,,
Government of Manipur constituting Committees in seven districts for overseeing the supervision and management of relief camps set up for housing,,,
persons who have been displaced by the situation in Manipur. On the aspect of providing compensation to the victims of the sectarian strife, this Court",,,
observed:,,,
“4 In the suggestions which have been made before this Court in Manipur Tribal Forum Delhi vs The State of Manipur and Another, at this stage,",,,
we are of the view that following suggestion would merit consideration by the State administration, namely:",,,
“Direct the State to immediately begin and complete within 3 months (a) the interim payment of 10 lakhs for every tribal killed as assured by the,,,
Home Minister, (See list of 118 killed tribals (Add Aff. 8.7.23), (b) the reconstruction by the State of the 141 tribal villages destroyed (pg.41 I.A.",,,
115711), and the 227 churches destroyed (pg.26) and further to provide security so that the tribals can return.â€",,,
5 The State administration shall take a considered view for disbursal of compensation to the affected families and for reconstruction of villages and,,,
places of religious worship which have suffered destruction in the recent incidents of violence in the State.â€,,,
7. On the arrangements for preserving security, the Chief Secretary of the State of Manipur filed an affidavit indicating the steps taken. This Court",,,
directed the Union Government and the State of Manipur to make sufficient arrangements to ensure the protection of lives and properties of all the,,,
citizens and residents of the State of Manipur.,,,
8. On 20 July 2023, the proceedings were taken on board by this Court in response to visuals which had appeared in the media on the previous day",,,
depicting the perpetration of sexual assault and violence on women in Manipur. While noting that it was ‘deeply disturbed by the visuals,’ this",,,
Court noted that what was portrayed in the media indicated gross constitutional violations and infractions of human rights. This Court observed that,,,
“using women as instruments for perpetrating violence is simply unacceptable in a constitutional democracy.†The Court called for reports,,,
Sl No,Crime,Section of Law (IPC),No of cases
(i),Murder,302/304 â€" Murder,72
(ii),Rape,376/376D â€" Rape/Gang rape,3
(iii),"Murder and
Rape",302/304 â€" Murder and 376 - Rape,1
(iv),"Outraging of
modesty","354 â€" Assault or criminal force to
woman with intent to outrage her
modesty",6
“1,"Total number of FIR registered originally as regular FIRs in
the PS of original jurisdiction",4766,
2,Total number of FIRs registered originally as ZERO FIRs,11414,
3,"Total number of such ZERO FIRs transferred to PS of
respective jurisdiction",10382,
4,"Total number of ZERO FIRs converted to regular FIRs by PS
of respective jurisdictions",6621â€,
c. Protection of victims and witnesses;,,,
d. Provision of legal aid;,,,
e. Enforcing the right to a speedy trial;,,,
f. Provision of free and comprehensive medical aid to survivors or victims;,,,
g. Transformative and reparative justice for the victims of ethnic violence, including by:",,,
i. Ensuring conditions of dignity in the relief camps;,,,
ii. Providing compensation and restitution to the victims of violence; and,,,
iii. Taking preventive measures;,,,
h. Facilitating the right to information by appointing nodal officers at relief camps and other places to bridge the informational vacuum;,,,
i. Providing dignity in the disposal of dead bodies; and,,,
j. Appointment of a Commission of Inquiry to enquire into dereliction of duty by public servants.,,,
15. The circumstances which justify the intervention of this Court in the exercise of its jurisdiction under Article 32 of the Constitution, clearly emerge",,,
from the sequence narrated earlier in this judgment. The sectarian violence and strife in Manipur has received extensive coverage in the media. The,,,
affidavit which has been filed by the Union Home Secretary in these proceedings states that:,,,
“4. … large- scale violence broke out in the State of Manipur on 03.05.2023 after a Tribal Solidarity March undertaken by All Tribal Students,,,
Union Manipur (ATSUM) in opposition to the demand for inclusion of the Meitei community in the list of Scheduled Tribes. The call for this march led,,,
to a counter response by Meiteis. Thereafter large-scale violence broke out in the State of Manipur, and as a result of the violence, many residents of",,,
Manipur lost their lives and several other got seriously injured, their houses and properties were burnt down as a result of arson and many of them",,,
were rendered homeless. Moreover, incidents of violence and heinous crimes against women have come to light.â€",,,
The Union Home Secretary has also noted that on 26 July 2023, the Government of Manipur recommended the entrustment of two FIRs to the CBI",,,
for investigation which was then recommended by the Union Ministry of Home Affairs on 27 July 2023. The Union Government has also informed the,,,
Court of its position that not only should the investigation be completed at the earliest but the trial should also be conducted in a time bound manner,,,
outside the State of Manipur.,,,
The tardy pace of investigation by the investigating machinery in the State of Manipur has emerged from the material which was placed before this,,,
Court which is indicative of:,,,
a. Significant delays between the occurrence of incidents involving heinous crimes including murder, rape and arson and the recording of zero FIRs;",,,
b. Significant delays in forwarding the zero FIRs to the police stations which have jurisdiction over the incidents;,,,
c. Delays in converting the zero FIRs into regular FIRs by the jurisdictional police stations;,,,
d. Delays in recording witness statements;,,,
e. Lack of diligence in recording the statements under Section 161 and Section 164 CrPC;,,,
f. The tardy pace of effecting arrests in cases involving heinous offences; and,,,
g. The lack of alacrity in ensuring medical examination of victims.,,,
16. These lapses in the investigative process do not bode well for the State of Manipur. The importance of a speedy and fair justice system should,,,
need no reiteration but the magnitude of the offences that we are dealing with prompts this Court to reiterate their importance:,,,
a. When a bodily or sexual offence is complained of, it is necessary to conduct a medical examination of the victim immediately after the FIR is",,,
registered, without any delay (subject to the victim consenting to such examination). This is because one of the crucial pieces of evidence which has",,,
great probative value in a trial is the nature and severity of the injuries sustained by the victim. The existence of that injury has to be proved to the,,,
satisfaction of the court. A medical examination by a registered medical practitioner appropriately authorised in this regard is necessary to prove that,,,
an injury was sustained. As time passes, some injuries heal and it is difficult (and in some cases, not possible) for a registered medical practitioner to",,,
accurately assess the severity of the injury. It is also difficult for the registered medical practitioner to develop an opinion on the nature of the weapon,,,
or the type of trauma which caused the injury. These aspects attain importance during the trial when a weapon recovered from the accused may be,,,
found to be connected to the injury sustained by the victim. If the prosecution fails to prove that the injury sustained by the victim / survivor was a,,,
result of the weapon recovered from the accused, a person who is guilty of an offence may be unjustly acquitted. Conversely, if the injury sustained",,,
by the victim / survivor is incorrectly found to be linked to the weapon recovered from the accused, an innocent person may be wrongfully convicted.",,,
Time is especially of the essence when a sexual offence is complained of. A medical examination may result in the recovery of the DNA of the,,,
accused from the clothing or body of the victim / survivor. It may also result in the identification and recording of the nature and severity injuries,,,
sustained by the victim / survivor. This is one of the reasons that Section 164-A CrPC requires the medical examination of rape victims to take place,,,
within twenty-four hours from the time that information about the commission of the offence is received (subject to the victim / survivor consenting to,,,
such examination). Undoubtedly, the absence of such evidence ought not to lead to an acquittal as a matter of course. However, there is no reason to",,,
deprive the prosecution of evidence which has significant probative value or to deviate from the investigative procedures prescribed by law;,,,
b. The statements under Sections 161 and 164 CrPC must be recorded as soon as possible. Such statements often lead to the recovery of evidence or,,,
the identification of accused persons or witnesses. The statement under Section 161 CrPC may attain relevance during the trial, where the defence",,,
may rely on it to contradict a witness in terms of Section 145 of the Indian Evidence Act 1872;,,,
c. The statements under Sections 161 and 164 CrPC coupled with the medical examination of the victim may lead to the recovery of evidence and the,,,
discovery of relevant facts, which will enable the prosecution to correctly identify the accused person(s) and arrest them. This, in turn, will enable the",,,
trial to commence as soon as possible and for justice to be done. Justice delayed is indeed justice denied;,,,
d. It is crucial for the police to identify and arrest the accused person expeditiously because the accused person may be required for the completion of,,,
investigation. Further, the accused may attempt to tamper with or destroy the evidence, intimidate witnesses, and flee from the place of the crime.",,,
Whether or not a person who is arrested in a particular case is likely to do this is a matter left to be determined by the court seized of the matter,,,
(during proceedings for bail, if any) but a significant delay in the identification and arrest of the accused for no reason at all cannot be countenanced",,,
by this Court;,,,
e. The importance of identifying, arresting, prosecuting, and convicting the person who is actually responsible for the commission of an offence cannot",,,
be overstated. If the police arrests a person who is not actually responsible for the offence complained of, it results in injustice which is two-fold: the",,,
actual perpetrator is not brought to justice and an innocent person is unjustly prosecuted; and,,,
f. A speedy investigation is necessary to secure a just and proper outcome in a trial and to instil and maintain confidence in the administration of,,,
criminal justice in our country. A speedy investigation also serves a preventive function in that the persons who witness the swiftness and accuracy,,,
with which the criminal justice system punishes the perpetrator, will be deterred from committing similar crimes. Last but not least, an expeditious",,,
investigation and trial ensures that the trauma of victims / survivors is not prolonged because of the length of the proceedings.,,,
17. This Court must express its anguish of the manner in which women have been subjected to grave acts of sexual violence in the course of the,,,
sectarian strife in Manipur. Subjecting women to sexual crimes and violence is completely unacceptable and constitutes a grave violation of the,,,
constitutional values of dignity, personal liberty and autonomy all of which are protected as core fundamental rights under Part III of the Constitution.",,,
Mobs commonly resort to violence against women for multiple reasons, including the fact that they may escape punishment for their crimes if they are",,,
a member of a larger group. In time of sectarian violence, mobs use sexual violence to send a message of subordination to the community that the",,,
victims or survivors hail from. Such visceral violence against women during conflict is nothing but an atrocity. It is the bounden duty of the state â€" its,,,
foremost duty, even â€" to prevent people from committing such reprehensible violence and to protect those whom the violence targets.",,,
18. The sectarian strife has also led to large scale destruction of residential property and places of religious worship. In this backdrop, this Court is",,,
duty bound to step in while performing its plain constitutional obligation. This Court is also of the opinion that its intervention will be a step towards the,,,
guarantee of non-repetition that victims of such crimes are entitled to. [United Nations, General Assembly, Resolution 60/147, ‘Basic Principles and",,,
Guidelines on the Right to a Remedy and Reparation for Victims of Gross Violations of International Human Rights Law and Serious Violations of,,,
International Humanitarian Law.’] The remedies which have been granted are those which the Court feels will be even handed across all,,,
communities and do justice to all those who have been injured (in any manner) by the sectarian violence. The victims of violence must receive,,,
remedial measures irrespective of their community. Likewise, the perpetrators of violence must be held accountable irrespective of the source of",,,
violence. There are serious allegations including witness statements indicating that the law-enforcing machinery has been inept in controlling the,,,
violence and, in certain situations, colluded with the perpetrators. Absent a proper investigation, this Court will not enter a finding of fact on these",,,
allegations. But, at the very least, such allegations require an objective fact-finding to be conducted. Those who are responsible for a breach of public",,,
duty must equally be brought to account, regardless of their rank, position, or post. Every officer of the state or other employee of the state who is",,,
guilty not only of the dereliction of their constitutional and official duties but of colluding with perpetrators to become offenders themselves, must be",,,
held accountable without fail. This is the promise of justice that the Constitution demands from this Court and from all branches of the state.,,,
19. In this backdrop, there are two broad objects which the directions of this Court must subserve. Firstly, there is a need to ensure that the violence",,,
ceases, the perpetrators of violence are punished according to the procedure established by law, and that consequently, the faith and confidence of the",,,
community in the justice system is restored. Secondly, there is a pressing need to ensure that the rule of law is restored and public confidence in the",,,
investigative and prosecutorial process is sustained.,,,
20. In order to subserve the two objectives which have been highlighted above, we issue the following directions:",,,
a. A Committee consisting of the following three members is constituted:,,,
i. Justice Gita Mittal, former Chief Justice of the High Court of Jammu and Kashmir;",,,
ii. Justice Shalini Phansalkar Joshi, former Judge of the High Court of Judicature at Bombay; and",,,
iii. Justice Asha Menon, former Judge of the High Court of Delhi.",,,
b. The mandate of the Committee shall be to:,,,
i. Enquire into the nature of violence against women that occurred in the State of Manipur from 4 May 2023 from all available sources including,,,
personal meetings with survivors, members of the families of survivors, local/community representatives, authorities in charge of relief camps and the",,,
FIRs lodged as well as media reports; and,,,
ii. Submit a report to this Court on the steps required to meet the needs of the survivors including measures for dealing with rape trauma, providing",,,
social, economic, and psychological support, relief and rehabilitation in a time bound manner;",,,
iii. Ensure that free and comprehensive medical aid and psychological care to victims of survivors is provided;,,,
iv. Ensure conditions of dignity in relief camps set up for displaced persons including suggestions for additional camps. This would include, illustratively,",,,
ensuring that the following requirements are met:,,,
A. Clean rations which are adequate in quantity;,,,
B. Adequate supplies of essential products such as soap, water, toothpaste, other toiletries, and clothes;",,,
C. Taking care of the needs of infants and lactating mothers;,,,
D. Meeting the requirement of basic medical care;,,,
“Sl.
No.",FIR No. & Section,Police station,District
1,FIR No. 94(5)2023 PRT-PS u/s 147/ 148/149/302 IPC.,Porompat PS,Imphal East
2,"FIR No. 541(6)2023 PRT-PS u/s
326/354/366/375/302/34 IPC Corresponding to FIR No.
ZERO (65)(5)2023 SKL PS u/s 326/ 354/ 366/ 375/ 302/
34 IPC",Porompat PS,Imphal East
3,"FIR No. 110 (06) 2023 NSK PS u/s
153A/398/427/436/448/302/354/364/32 6/34 IPC
Corresponding to FIR No. ZERO (91) (5)23 SKL PS u/s
153A/398/427/436/448/302/354/364/32 6/376/34 IPC &
25 (1-C) A. Act.",Nongpok,Thoub
4,"FIR No. 815(7)2023 PRT-PS u/s
354/307/364/376/376D/506/34 IPC & Sec 3 SC/ST
(PoA) Act 1989 Corresponding to ZERO FIR No.
0(930) (7)2023 KPI-PS u/s 354/307/364/376 /
376D/506/34 IPC & Sec 3 SC/ST (PoA) Act 1989",Porompat PS,Imphal East
5,"FIR No. 93(5)2023 PRT-PS U/S 147/ 148/ 149/ 326/354
IPC Corresponding to ZERO FIR No. 00(5)2023 WPS-
CCP u/s 143/148/307 /326/ 354/397/34 IPC, 25(1-B)
Arms Act & 3(2)(iii) of SC/ST (POA) Act",Porompat PS,Imphal East
6,"FIR No. 79(5)2023 LPS u/s 148/ 149/ 302 IPC
Corresponding to FIR No. 00(5)2023 CCP-PS u/s 143/
148/ 427/ 436/ 354/ 34 IPC registered and then
transferred to Lamphel -PS on18/07/2023.",Lamphel PS,Imphal West
7,"FIR No. 245(5)2023 SJM-PS u/s 147/149/354/427 IPC
& 3(i)(ix) SC & ST (Prevention of Atrocities) Act.",Singjamei PS,Imphal est
8,"FIR No. 81(5)2023 SJM-PS u/s 354/34 IPC & 27 Arms
Act.",Singjamei PS,Imphal West
9,"FIR No. 499(7)2023 SJM-PS u/s 143/ 148/ 506/124-A/
307/ 354/ 436/ 397/ 34 IPC & Sec 3(2) (iii) of SC & ST
(Prevention of Atrocities Act). (Transferred from WPS-
CCP)",Singjamei PS,Imphal West
10,"i) FIR No. 584(7)2023 IPS U/s 366/ 368/ 34 IPC &
ii) FIR No. 1009(7)2023 LPS U/S 365/34 1PC.",Imphal PS,Imphal West
11,"FIR No. 117(6)2023 YPI/PS U/S
147/148/149/325/354/307/427/400/34 IPC.","Yaingangpok pi
PS",Imphal Eastâ€
S.No.,Section,Description,
1.,117,"Abetting commission of offence by the public or
by more than ten persons.",
2.,121,"Waging or attempting to wage war or
abetting waging of war against the
Government of India",
3.,121A,"Conspiracy to commit offences punishable by
section 121",
4.,122,"Collecting arms, etc, with intention of waging
war against the Government of India.",
5.,124A,Sedition,
6.,145,"Joining or continuing in unlawful assembly,
knowing it has been commanded to disperse.",
7.,147,Punishment for rioting,
8.,149,"Every member of unlawful assembly guilty of
offence committed in prosecution of common
object.",
9.,151,"Knowingly joining or continuing in assembly
of five or more persons after it has been
commanded to disperse.",
10.,153A,"Promoting enmity between different groups
on grounds of religion, race, place of birth,
residence, language, etc, and doing acts
prejudicial to maintenance of harmony.",
11.,186,"Obstructing public servant in discharge of
public functions.",
12.,302,Punishment for murder.,
13.,324,"Voluntarily causing hurt by dangerous
weapons or means.",
14.,326,"Voluntarily causing grievous hurt by
dangerous weapons or means.",
15.,332,"Voluntarily causing hurt to deter public
servant from his duty.",
16.,353,"Assault or criminal force to deter public
servant from discharge of his duty.",
17.,354,"Assault or criminal force to woman with
intent to outrage her modesty.",
18.,354A,"Sexual harassment and punishment for sexual
harassment.",
19.,354B,"Assault or use of criminal force to woman
with intent to disrobe.",
20.,376,Punishment for rape.,
,376(2)(g),"Punishment for rape committed during
communal or sectarian violence.",
,376-A,"Punishment for causing death or resulting in
persistent vegetative state
of victim.",
,376-C,Sexual intercourse by a person in authority.,
,376-D,Gang rape.,
21.,392,Punishment for robbery.,
22.,395,Punishment for dacoity.,
23.,436,"Mischief by fire or explosive substance with
intent to destroy house, etc.",
24.,447,Punishment for criminal trespass.,
25.,456,"Punishment for lurking house-trespass or
house-breaking by night.",
26.,457,"Lurking house-trespass or house- breaking by
night in order to commit offence punishable with
imprisonment.",
27.,458,"Lurking house-trespass or house- breaking by
night after preparation of hurt, assault, or
wrongful restraint.",
28.,505,Statements conducing to public mischief.,
29.,120B,Punishment of criminal conspiracy.,
1.,3,Punishment for offences of atrocities.,