Toijam Thesuch @ Jamesbond @ Aboy vs State Of Manipur
2025 Latest Caselaw 372 Mani

Manipur High Court

Toijam Thesuch @ Jamesbond @ Aboy vs State Of Manipur on 29 May, 2025

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

SHAMURAILATPAM SUSHIL         Digitally signed by SHAMURAILATPAM
                              SUSHIL SHARMA
SHARMA                        Date: 2025.05.30 17:00:27 +05'30'

                                                                                  Clubbed with
                                                                          Crl. A. No. 4 of 2021

                                 IN THE HIGH COURT OF MANIPUR
                                           AT IMPHAL

                                          Crl.A. No. 15 of 2024

                     Toijam Thesuch @ Jamesbond @ Aboy

                                                                                Appellant
                                                  Vs.
                     State of Manipur

                                                                             Respondent
                                      BEFORE
              HON'BLE THE CHIEF JUSTICE MR. KEMPAIAH SOMASHEKAR
                   HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                                                ORDER

(K. Somashekar, C.J.) 29.05.2025

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

in Crl. A. No. 15 of 2024 is present before the Court through video

conferencing and the said counsel is seeking some short accommodation

but the aforesaid counsel is submitting initially that the aforesaid proceeding

in Crl.A. No. 15 of 2024 should be listed as part heard even though no

argument was started in the previous hearings. The said submission of

learned counsel appearing for the appellant through video conferencing in

Crl.A. No. 15 of 2024 is taken on record, but it cannot be considered as

heard in part.

Mr. Athouba Khaidem, learned senior counsel for the State

respondent is present before the Court physically and submits that the

proceeding in Crl. A. No. 15 of 2024 is connected with Crl. A. No. 4 of 2021.

1|Page However, Mr. S. Jibon, learned counsel for the appellant in Crl.A. No. 4 of

2021 is present physically and submits he is ready to address his arguments,

whereby challenging the judgment and order of sentence respectively. Even

though he is ready for arguments, but seeking early hearing, keeping in

view the submission of Mr. B. Prem Sharma, learned counsel appearing for

the appellant through video conferencing in Crl.A. No. 15 of 2024, it is

deemed appropriate that the matters would be listed on 12th June, 2025.

             JUDGE                              CHIEF JUSTICE

Sushil




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