T. Ibochouba & 2 Ors vs State Of Manipur & 2 Ors
2022 Latest Caselaw 517 Mani

                                                                                           Item No. 21
                          IN THE HIGH COURT OF MANIPUR
                                    AT IMPHAL

                                                     WP(C) No. 528 of 2008

   T. Ibochouba & 2 Ors.
                                                                         .....Petitioner/s
                                                            - Versus -

   State of Manipur & 2 Ors.
                                                                         .... Respondent/s

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

17.11.2022

Mr. Juno Rahman, learned counsel appeared for the petitioners and Mr. A. Vashum, learned G.A. appeared for the respondents.

The counsel for the petitioner submitted that the issue raised in the present writ petition is squarely covered by the judgment rendered by the Apex Court in the case of State of Punjab & Ors. -vs- Rafique Masih & Ors. reported in (2015) 4 SCC page 334.

The learned G.A. submitted that he may be given 3 (three) days time to go through the said judgment and to verify the matter.

As prayed for by the learned G.A., list this case again on 23.11.2022.

JUDGE joshua

Digitally signed by KH. JOSHUA KH. JOSHUA MARING MARING Date: 2022.11.17 11:57:59 +05'30'