Md. Zakir Ahmad vs State Of Manipur
2025 Latest Caselaw 416 Mani

Manipur High Court

Md. Zakir Ahmad vs State Of Manipur on 17 June, 2025

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

NINGOM Digitally  signed
         by NINGOMBAM
BAM      VICTORIA
         Date: 2025.06.18                                                         Suppl.-1 Item Nos. 1-2
VICTORIA 14:46:55 +05'30'
                                        IN THE HIGH COURT OF MANIPUR
                                                  AT IMPHAL

                                               Crl.Rev.P. No. 9 of 2025

                           Md. Zakir Ahmad.
                                                                                 ...Petitioner
                                                         - Versus -
                           State of Manipur.
                                                                              ...Respondent
                                                      With
                                           MC(Crl.Rev.P.) No. 11 of 2025

                                              B EF O R E
                               HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                                                      ORDER

17-06-2025

Heard Mr. L. Seityandra, learned counsel for the petitioner/applicant. By way of present criminal revision petition, the petitioner, who was accused No. 1, was convicted by an order dated 31-05-2025 passed by the learned Special Judge, NDPS, Manipur in Special Trial Case No. 46 of 2019. However, the accused was not present on the day of pronouncement of the judgment and the next date was fixed on 17-06-2025 for hearing of sentence.

By the present petition, the petitioner prays for stay of the proceedings before the Special Court.

Issue notice on the limited question of whether an absconder-convict can prefer a criminal revision petition against the order of conviction prior to passing of the order of sentence.

Mr. Th. Sukumar, learned PP, accepts notice on behalf of the State respondent and prays for two weeks' time for filing a short objection on this limited point.

List these cases on 11-07-2025.

JUDGE Victoria