Manipur High Court Denies Bail To Man Accused

The Manipur High Court on Wednesday denied bail to bail to a man who has been accused of being a part of an organization formed allegedly with the sole objective of seceding from the Indian State to establish their so-called Kukiland comprising of different parts of Bangladesh, Myanmar, and India.
The bench of Justice M. V. Muralidaran denied bail to 39-year-old Mark Thangmang Haokip prima facie noting that he and his associates are working with a serious intention to bring into hatred or contempt against other communities and amplify it as an instrument to mobilize people against the State.