State Of Manipur vs Irungbam Nati Singh; & Anr
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Manipur High Court

State Of Manipur vs Irungbam Nati Singh; & Anr on 3 September, 2024

KABORAMBA   Digitally signed by
            KABORAMBAM
M SANDEEP   SANDEEP SINGH
            Date: 2024.09.05
SINGH       18:37:44 +05'30'

                                                                                              Item No. 37
                                          IN THE HIGH COURT OF MANIPUR
                                                    AT IMPHAL
                                                 MC (GCA) No. 5 of 2024
                            State of Manipur
                                                                                            Applicant
                                                    Vs.
                            Irungbam Nati Singh; & Anr.
                                                                                        Respondents

                                        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. S. Jhalajit, learned counsel, appears on

behalf of the respondents.

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 10.01.2022, whereby the respondents were

acquitted of charges framed against them for the commission of offence

under Sections 447/326/302/34 IPC.

Mr. S. Jhalajit, learned counsel appearing on behalf of the

respondents, fairly does not oppose the present application.

MC (GCA) No. 5 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 10.01.2022, acquitting the respondents.

The present miscellaneous application is allowed and disposed

of accordingly.

                     JUDGE                           CHIEF JUSTICE
Sandeep




MC (GCA) No. 5 of 2024                                               Page 2