Usham Roben Singh vs State Of Manipur
2024 Latest Caselaw 92 Mani

Manipur High Court

Usham Roben Singh vs State Of Manipur on 1 March, 2024

KABORAMBAM SANDEEP Digitally signed by KABORAMBAM
                   SANDEEP SINGH
SINGH              Date: 2024.03.05 11:58:54 +05'30'                                           1


                                                                                      Item No. 34
                                IN THE HIGH COURT OF MANIPUR
                                          AT IMPHAL

                                     MC(Crl.A.) No. 25 of 2022
                                      Ref:- Crl. A. No. 17 of 2022

                 Usham Roben Singh
                                                                       Appellant/Petitioner
                                            Vs.
                 State of Manipur
                                                                                Respondent

BEFORE HON'BLE THE CHIEF JUSTICE MR. SIDDHARTH MRIDUL

01.03.2024

Heard Mr. T. Rajendra, learned senior counsel, appearing on behalf of

the petitioner and Mr. RK Umakanta, learned PP, appearing on behalf of the State

of Manipur.

This application has been instituted on behalf of the appellant praying

as follows :-

"It is, therefore, prayed that Your Lordships may graciously be pleased to suspend the execution of the Judgment dated 31.10.2022 and Sentence dated 14.11.2022 (at Annexure A/2 and A/3 respectively in the Memo of Appeal) and release the Petitioner/Appellant on bail pending the present Cril Jail Appeal upon such terms and conditions as the Hon'ble High Court deems fit and proper for the ends of justice."

Mr. T. Rajendra, learned counsel, appearing on behalf of the appellant,

on instruction, seeks leave to withdraw the application, without prejudice to their

rights and contentions that may be articulated in the accompanying appeal at this

stage.

Accordingly, this application is dismissed as withdrawn and disposed

of.

CHIEF JUSTICE Sushil