Ningthoujam Kumar Singh vs State Of Manipur
2022 Latest Caselaw 547 Mani

KABORA Digitally signed                                                               Item No. 48
MBAM by KABORAMBAM

SANDEE SANDEEP
                                    IN THE HIGH COURT OF MANIPUR
                  SINGH
        Date: 2022.12.06

P SINGH 09:37:40 +05'30'
                                              AT IMPHAL

                                         MC (Crl. A.) No. 23 of 2022
                                           [Ref: Crl. A. No. 16 of 2022]

                           Ningthoujam Kumar Singh
                                                                                     Applicant
                                                   Vs.

                           State of Manipur
                                                                                   Respondent

BEFORE HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

05.12.2022 Sanjay Kumar (C.J.):

We are not inclined to entertain a plea for stay of the judgment of

conviction and sentence at this stage as the case pertains to Section 302 IPC. It is

left open to the applicant/appellant to renew the request for stay after some time.

MC (Crl. A.) No. 23 of 2022 is accordingly dismissed.

                                     JUDGE                      CHIEF JUSTICE
      Sandeep




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