Khundrakpam Warjit Singh vs State Of Manipur & Anr
2025 Latest Caselaw 228 Mani

Manipur High Court

Khundrakpam Warjit Singh vs State Of Manipur & Anr on 12 February, 2025

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

              Digitally signed by                                             IN. 23
SHOUGRAKPAM   SHOUGRAKPAM DEVANANDA
DEVANANDA     SINGH
              Date: 2025.02.12 14:02:05
SINGH         +05'30'


                                IN THE HIGH COURT OF MANIPUR
                                          AT IMPHAL
        WP(C) No. 602 of 2024
        Khundrakpam Warjit Singh                               ... Petitioner
              Vs.
        State of Manipur & anr.                                ... Respondents

                                  B E F O R E
                    HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

                                          O R D E R

12-02-2025 Mr. Rendy Maibam, learned counsel appeared for the petitioner and Mr. Th. Vashum, learned GA appeared for the respondents.

It has been submitted on behalf of the petitioner that the issue raised in the present writ petition is squarely covered by the judgment and order dated 07-02-2022 passed by this court in WP(C) No. 137 of 2018. On the other hand, Mr. Th. Vashum, learned GA appearing for the respondents submitted that the issue raised in the present writ petition and the judgment rendered earlier by this court are totally different.

In view of the submission made above and the exchange of pleading are complete, let this case be listed for final hearing on 24-03-2025.

JUDGE Devananda