Khulem Jiten Singh vs State Of Manipur
2025 Latest Caselaw 441 Mani

Manipur High Court

Khulem Jiten Singh vs State Of Manipur on 26 August, 2025

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

SHAMURAILATPAM SUSHIL                   Digitally signed by SHAMURAILATPAM SUSHIL
                                        SHARMA
SHARMA                                  Date: 2025.08.26 17:34:07 +05'30'

                                                                         Sl. No. 11
                            IN THE HIGH COURT OF MANIPUR
                                      AT IMPHAL

                                      Crl.J.A. No. 3 of 2018

                   Khulem Jiten Singh
                                                       Appellant
                                            Vs.
                   State of Manipur
                                                      Respondent

                                    BEFORE
            HON'BLE THE CHIEF JUSTICE MR. KEMPAIAH SOMASHEKAR
                 HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                                            ORDER

(K. Somashekar, CJ)

26.08.2025

Mr. M. Gunedhor, learned counsel for the appellant is on

record but represented by the counsel Mr. Jason. Whereas, the said counsel

in this matter is seeking some short accommodation on the premises that

the learned counsel who is on record is having some personal

inconveniences to persuade this matter.

Whereas in this matter, the learned senior GA Mr. RK

Umakanta is present before the Court physically and representing the State

of Manipur.

Whereas under this appeal, the appellant is challenging the

judgment of conviction order and sentence rendered by the learned court

below dated 18.09.2018 and 20.09.2018.

Page | 1 However, keeping in view the submission made by the learned

counsel for the appellant in this matter are concerned, it is deemed

appropriate that this matter would be listed on 25.09.2025.

In the meanwhile, it is deemed appropriate that learned

counsel appellant be directed to submit the synoptic notes in terms of

arguments by referring the exhibited documents inclusive of the documents

on record which have been facilitated to the Prosecutor and copy of the

same be furnished to the learned senior GA for the purpose of reference.

Accordingly, made an observation.

                    JUDGE                             CHIEF JUSTICE
Sushil




                                                                  Page | 2