Ningthoujam Tomcha Singh vs State Of Manipur & 2 Ors
2024 Latest Caselaw 99 Mani

Manipur High Court

Ningthoujam Tomcha Singh vs State Of Manipur & 2 Ors on 7 March, 2024

Author: A.Guneshwar Sharma

Bench: A.Guneshwar Sharma

                                                                          59
               IN THE HIGH COURT OF MANIPUR
                         AT IMPHAL


WP(C) No.888 of 2023


Ningthoujam Tomcha Singh                                   ... Petitioner

                                          -Versus-
State of Manipur & 2 Ors                                   ... Respondents

BEFORE HON'BLE MR. JUSTICE A.GUNESHWAR SHARMA 7.3.2024

Mr.K.Roshan, learned counsel for the petitioner submits that the present case is covered by a judgment of the Hon'ble Supreme Court reported in (2010) 2 SCC 222 to the point that when suspension order is not reviewed beyond the 90 days period, the same will be deemed to be lapsed.

Mr.Shyam Sharma, learned Government Advocate seeks some time for taking instruction with respect to the pending Sessions Trial Case No.5 of 2018 before the Learned Sessions Judge, Bishnupur.

List on 10.04.2024.

                                                                    JUDGE

Priyojit


 JOHN      Digitally signed
           by JOHN TELEN
 TELEN     KOM
           Date: 2024.03.08
 KOM       09:43:35 +05'30'