State Of Manipur vs Khaote Thangneimang Vaiphei & 2
2025 Latest Caselaw 363 Mani

Manipur High Court

State Of Manipur vs Khaote Thangneimang Vaiphei & 2 on 28 May, 2025

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

KHOIROM     Digitally signed by
            KHOIROM
BIPINCHANDR BIPINCHANDRA SINGH
                                                 IN THE HIGH COURT OF MANIPUR
            Date: 2025.05.28
A SINGH     16:42:51 +05'30'


                                                           AT IMPHAL
                                                      MC(CRL. A.) No. 26 of 2024
                                  State of Manipur
                                                                                                   ... Applicant
                                                                   - Versus -
                                  Khaote Thangneimang Vaiphei & 2
                                  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] 28.05.2025

The learned State Public Prosecutor namely, Mr. RK

Umakanta, appears before this Court physically for the applicant and the

learned counsel namely, Mr. D. Julius Riamei appears for the respondents

before this Court physically.

This application has been filed for condonation of delay of

234 days in filing accompanying appeal.

Keeping in view of the provision of Section 21(5) of the

National Investigation Agency Act, 2008, appeal shall be preferred within

a period of thirty days from the date of the judgment, sentence or order

appealed from.

Accordingly, the learned State Public Prosecutor

appearing for the applicant and the counsel for the respondents be

directed to clarify the aforesaid provision of Section to consider the

application filed for condonation of delay.

Consequently, this matter would be listed on 11.06.2025.

                                                         JUDGE                    CHIEF JUSTICE
                                  Bipin
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