Toijam Thesuch @ Jamesbond @ Aboy vs State Of Manipur
2025 Latest Caselaw 196 Mani

Manipur High Court

Toijam Thesuch @ Jamesbond @ Aboy vs State Of Manipur on 7 August, 2025

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

KHOIROM Digitally  signed by
          KHOIROM
BIPINCHAN BIPINCHANDRA     SINGH                                                                 Serial No. 29 - 30
                                                 IN THE HIGH COURT OF MANIPUR
          Date: 2025.08.07
DRA SINGH 16:50:37 +05'30'
                                                           AT IMPHAL

                                                        CRL. A. No. 15 of 2024

                          Toijam Thesuch @ Jamesbond @ Aboy
                                                                                                   ... Applicant
                                                                - Versus -
                          State of Manipur
                                                                                                 ... Respondent
                                                             Clubbed with
                                                          CRL.A. No. 4 of 2021


                                                        B E F O R E
                                        HON'BLE THE CHIEF JUSTICE MR. K. SOMASHEKAR
                                         HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH


                                                             O R D E R

[K. Somashekar, CJ] 07.08.2025

Learned counsel for the applicant, Mr. B. Prem Sharma in the proceeding of CRL.A. No. 15 of 2024 and learned counsel for the applicant, Mr. S. Jibon in the proceeding of CRL. A. No. 4 of 2021 are present before this Court physically.

Whereas, learned Public Prosecutor for the State, Mr. Athouba Khaidem is present before this Court physically.

Learned counsel for the applicant, Mr. S. Jibon in the proceeding of CRL.A. No. 4 of 2021 is submitting that there is one more proceeding as initiated by the applicant under the provision of Section 389 (1) of CrPC challenging the judgment of conviction of order and sentence rendered by the Court below.

Keeping in view of the submission made by the aforesaid counsel for the applicant, it is deemed appropriate that Registry be directed to list these matters along with the pending proceeding on 27.08.2025.

However, the learned PP be directed to file, if any, objection to the application filed under Section 389 (1) of CrPC relating to proceeding in CRL.A. No. 4 of 2021.

                                                                  JUDGE                  CHIEF JUSTICE

                          Bipin



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