Shri Lourembam Dhiren Singh vs State Of Manipur
2022 Latest Caselaw 471 Mani

SHAMURAILATPAM Digitally signed by
               SHAMURAILATPAM SUSHIL SHARMA
SUSHIL SHARMA  Date: 2022.10.24 11:49:27 +05'30'
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                                                                Items No. 129-130
                          IN THE HIGH COURT OF MANIPUR
                                    AT IMPHAL

                                  Crl. A. No. 5 of 2018

              Shri Lourembam Dhiren Singh

                                        .... Appellant
                           -Versus-

              State of Manipur
                          ... Respondents

With MC(Crl.A.) No. 19 of 2022

BEFORE HON'BLE MR. JUSTICE MV MURALIDARAN 19.10.2022

[1] Heard Mr. Th. Jugindro, learned counsel for the

appellant/applicant and Mr. Y. Ashang, learned PP for the State

respondents.

[2] Crl. A. No. 5 of 2018 has been filed against the judgment

and order dated 29.06.2018 and Order of Sentence dated 04.07.2018

passed by the Ld. Sessions Judge, Imphal West, in Sessions Trial

Case No. 2/2012/65/2013/55 of 2015 and MC(Crl.A.) No. 19 of 2022

has been filed for releasing the petitioner on bail by suspending the

impugned Judgment and Order (Conviction order) dated 29.06.2018

and Order of Sentence dated 04.07.2018 awarded against the

petitioner in Sessions Trial Case No. 2/2012/65/2013/55 of 2015 of the

Ld. Sessions Judge, Imphal West pending the above referred Criminal

Appeal No. 5 of 2018.

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[3] Therefore, Mr. Y. Ashang, learned PP seeks time to file

objection.

[4] Therefore, post the matters on 29.11.2022 finally for filing

counter affidavit in MC(Cril.A.) No. 19 of 2022 and for disposal.

JUDGE

Sushil