State Of Manipur vs Laishram Ibomcha Meitei
2024 Latest Caselaw 405 Mani

Manipur High Court

State Of Manipur vs Laishram Ibomcha Meitei on 3 September, 2024

KABORAMBA Digitally
          KABORAMBAM
                    signed by

M SANDEEP SANDEEP SINGH
          Date: 2024.09.05
SINGH     18:35:33 +05'30'
                                                                                  Item No. 34
                                IN THE HIGH COURT OF MANIPUR
                                          AT IMPHAL
                                       MC (GCA) No. 1 of 2024
                    State of Manipur
                                                                                Applicant
                                              Vs.
                    Laishram Ibomcha Meitei
                                                                             Respondent

                                     BEFORE
               HON'BLE THE CHIEF JUSTICE MR. SIDDHARTH MRIDUL
               HON'BLE MRS. JUSTICE GOLMEI GAIPHULSHILLU KABUI
                                              ORDER

03.09.2024 Siddharth Mridul, C.J.:

Mr. Athouba Khaidem, learned Government Advocate, appears

on behalf of the applicant; and Mr. Ch. Bimolchandra, learned counsel,

appears on behalf of the respondent.

The present application has been instituted on behalf of the State

of Manipur, the applicant, praying as follows:

"In the premises stated above, your Lordship may graciously be pleased to grant leave for entertaining the Govt. Criminal Appeal for the ends of justice."

At the outset, it is observed that the present appeal assails the

judgment and order dated 20.01.2023, whereby the respondent was

acquitted of charges framed against him for the commission of offence under

Sections 376 IPC & 302 IPC.

Despite opportunities, no affidavit-in-objection has been filed by

the respondent.

MC (GCA) No. 1 of 2024 Page 1 Having heard the learned counsel appearing on behalf of the

parties, we are of the view that the State of Manipur has been able to make

out a good case for grant of leave to appeal against the impugned judgment

and order dated 20.01.2023, acquitting the sole respondent.

The present miscellaneous application is allowed and disposed

of accordingly.

                     JUDGE                           CHIEF JUSTICE
Sandeep




MC (GCA) No. 1 of 2024                                               Page 2