State Of Manipur vs Kapangkhui Shimrah
2024 Latest Caselaw 485 Mani

Manipur High Court

State Of Manipur vs Kapangkhui Shimrah on 8 November, 2024

SHAMURAILATPAM SUSHIL SHARMA Digitally signed by SHAMURAILATPAM SUSHIL SHARMA
                             Date: 2024.11.15 15:43:29 +05'30'
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                                                                                   Item No. 97

                                 IN THE HIGH COURT OF MANIPUR
                                           AT IMPHAL

                                         GCA No. 1 of 2021


                    State of Manipur
                                                                                 Appellant
                                           Vs.

                    Kapangkhui Shimrah
                                                                              Respondent

                                        BEFORE
                  HON'BLE THE CHIEF JUSTICE MR. SIDDHARTH MRIDUL

                                              ORDER

08.11.2024

Mr. RK Umakanta, learned senior counsel assisted by Mr. W. Niranjit,

learned Deputy GA, appears on behalf of the State of Manipur and Mr. Romendro

Sharma, learned counsel, appears on behalf of the respondent.

The present leave to appeal application has been instituted on behalf

of the State of Manipur under Section 378(3) of the Cr.P.C., 1974.

The State seeks leave to appeal against the judgment and order dated

29.10.2020 passed by the Ld. Special Judge (PC), Ukhrul in Spl. T(PC) Case No. 1

of 2010 (Ref.: FIR Case No. 28(10)2005 UKL PS u/s 406/409/420/120-B IPC &

13(1)(c)/(2) PC Act) whereby the respondent Shri Kapangkhui Shimrah was

acquitted of all charges.

Having heard learned counsel appearing on behalf of the parties and

perused the records, in my view, the State has made out a good case for grant of

leave to appeal.

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The leave is accordingly granted.

The appeal is admitted.

The respondent accepts notice of admission of the appeal.

The appeal is directed to be listed for hearing on 03.12.2024.

CHIEF JUSTICE Sushil