Toijam Thesuch @ Jamesbond @ Aboy vs State Of Manipur
2025 Latest Caselaw 402 Mani

Manipur High Court

Toijam Thesuch @ Jamesbond @ Aboy vs State Of Manipur on 12 June, 2025

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

KHOIROM Digitally  signed by
                                                                                           Clubbed with
          KHOIROM                                                                    Crl. A. No. 4 of 2021
BIPINCHAN BIPINCHANDRA
          Date: 2025.06.12
                           SINGH

DRA SINGH 16:48:07 +05'30'
                                               IN THE HIGH COURT OF MANIPUR
                                                         AT IMPHAL

                                                      CRL. A. No. 15 of 2024

                             Toijam Thesuch @ Jamesbond @ Aboy
                                                                                           ... Appellant
                                                               - Versus -

                             State of Manipur
                                                                                       ... Respondent

                                                     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] 12.06.2025

Learned counsel for the appellant, Mr. B. Prem Sharma

appears before this Court physically in the proceeding of Crl. A. No. 15

of 2024. However, there is no representation on the part of the appellant

in the proceeding of Crl. A. No. 4 of 2021 either through video

conferencing or physically.

In both cases, learned Public Prosecutor for the

respondent, Mr. Athouba Khaidem appears before this Court physically.

These two appeal proceedings have been arisen out of

the judgment of conviction order of sentence rendered by the Court

below in Sessions Trial Case No. 2 of 2019 and the same has also been

indicated in the affidavit.

Keeping in view of the absence the learned counsel for

the appellant in the proceeding of Crl. A. No. 4 of 2021, it is deemed

appropriate that this matter would be listed on 07.07.2025.

                                                               JUDGE              CHIEF JUSTICE
                             Bipin
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