Manipur High Court
Elangbam Ibohal Singh vs Sanjay Mitra on 30 July, 2025
Author: A. Guneshwar Sharma
Bench: A. Guneshwar Sharma
KHOIROM Digitally
KHOIROM
signed by
BIPINCHAN BIPINCHANDRA
Date: 2025.07.30
SINGH
DRA SINGH 06:13:51 +05'30' Serial No. 30
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
CONT. CAS(C) No. 1 of 2019
Elangbam Ibohal Singh
... Petitioner
- Versus -
Sanjay Mitra, IAS & 3 Ors.
... Respondents
B E F O R E
HON'BLE THE CHIEF JUSTICE MR. K. SOMASHEKAR
HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA
O R D E R
(K. Somashekar, CJ)
30.07.2025
Learned counsel for the petitioner, Mr. A. Golly is present in the
proceeding which has been initiated by the complainant/petitioner seeking for
intervention of the order rendered by the Co-ordinate Bench in W.P.(Cril) No. 113
of 2009.
Whereas, in this matter, learned senior PCCG for the respondents
No. 1, 2 & 3, Mr. S. Vijayanand is present before this Court physically and similarly,
learned counsel for the respondents No. 5, 6, 10 & 11, Mr. P. Tamphamani and
learned counsel for the respondent No. 4, Mr. U. Augusta are present before this
Court physically.
Learned senior PCCG, Mr. S. Vijayanand has produced a proceeding
initiated before the Hon'ble Supreme Court of India in SLP(Criminal) Diary No(s).
34336 of 2018 relating to the judgment and order rendered in W.P.(Crl) No. 113
of 2009 dated 11.01.2018. But, the Supreme Court of India in the proceeding
indicates that -
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"At the commencement of hearing, learned Additional
Solicitor General appearing on behalf of the petitioners submitted
that the issue raised in the instant petition is similar to the one
raised in W.P.(Crl) No. 129 of 2012.
In view of the statement of the learned Additional Solicitor
General, we direct the Registry to list this matter along with Writ
Petition (Crl.) No. 129 of 2012."
This order has been facilitated by the learned senior PCCG, Mr. S.
Vijayanand representing the Union of India.
In view of the submission made by the learned Advocate General,
it is deemed appropriate that this matter would be listed along with the W.P.(Crl)
No. 129 of 2012.
However, this contempt petition has been initiated by the
complainant seeking for implementation of order rendered by the Co-ordinate
Bench in W.P.(Crl) No. 113 of 2009 dated 11.01.2018.
The learned senior PCCG, Mr. S. Vijayanand representing Union of
India be directed to submit a specific report form the competent authority who is
arranged as respondents No. 7 & 8. If there is no specific report from the
respondents No. 7 & 8 in this contempt petition, the respondents are to keep
present physically on the next date of hearing and the matter would be viewed
seriously.
Consequently, this matter would be listed on 11.08.2025.
However, in this matter, it is relevant to refer that part of the State
of Manipur has already been complied with. This submission which is made by the
complainant/petition is taken on record.
JUDGE CHIEF JUSTICE
Bipin
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