Smt. Soyam Ashang vs Ngangkham Mahendro Singh
2024 Latest Caselaw 44 Mani

Manipur High Court

Smt. Soyam Ashang vs Ngangkham Mahendro Singh on 9 February, 2024

         Digitally
LAIREN signed by
MAYUM LAIRENMAYU
       M INDRAJEET
                                                                                              Item No. 23

INDRAJ SINGH                           IN THE HIGH COURT OF MANIPUR
EET
       Date:
       2024.02.12
                                                 AT IMPHAL
SINGH 15:52:20
       +05'30'                              MC(Crl.A.) No. 30 of 2023

                         Smt. Soyam Ashang
                                                                                           Applicant
                                            Vs.
                         Ngangkham Mahendro Singh
                                                                                        Respondent

BEFORE HON'BLE THE CHIEF JUSTICE MR. SIDDHARTH MRIDUL

09.02.2024

Mr. Ph. Sanajaoba, learned counsel, appears on behalf of the applicant.

The present application has been instituted on behalf of the applicant,

Smt. Soyam Ashang, in sum and substance seeking Special Leave to Appeal against

the judgment of acquittal dated 30.06.2023 passed by the learned Chief Judicial

Magistrate, Imphal East, Manipur in Cril.(C) NI Case No. 5 of 2018.

Ms. N. Savitri, learned counsel appears on behalf of the respondent, and

fairly does not oppose the limited relief prayed for as aforesaid.

In view of the foregoing, as well as the stipulation in the proviso to Article

372, Cr.P.C, 1973, the limited relief prayed for is granted.

The miscellaneous application is allowed and disposed of accordingly.

Registry is directed to number the appeal, if it is otherwise found to be

in order, and list the same for admission.

CHIEF JUSTICE Indrajeet