Laishram Nehru @ Harubi vs State Of Manipur And 3 Ors
2024 Latest Caselaw 226 Mani

Manipur High Court

Laishram Nehru @ Harubi vs State Of Manipur And 3 Ors on 14 June, 2024

OINAM                                                                Item no. 143
THOIBA MEITEI
                      IN THE HIGH COURT OF MANIPUR
Digitally signed by             AT IMPHAL
OINAM THOIBA MEITEI
Date: 2024.06.18
12:36:53 +05'30'          Cril. Petn. No. 25 of 2022

Laishram Nehru @ Harubi
                                                                   .... Petitioner
                                     - Versus -

State of Manipur and 3 Ors.
                                                                .... Respondents

BEFORE HON'BLE MRS. JUSTICE GOLMEI GAIPHULSHILLU

14.06.2024

Mr. N. Umakanta, learned counsel appearing for the petitioner handed down the judgment and order dated 29.02.2024 rendered by the Ld. Session Judge, Thoubal in Session Trial Case No. 4 of 2021 wherein, the present petitioner is the accused.

Accordingly, the learned counsel for the petitioner prays for allowing to close the present petition.

Mr. Y. Ashang, learned PP appearing for the State respondent has not objected to the closing of the present case.

Accordingly, the present Cril. Petn. No. 25 of 2022 is closed.

JUDGE

Thoiba