Kaikhohao Kipgen @ John vs Officer-In-Charge
2026 Latest Caselaw 2519 Mani

Manipur High Court

Kaikhohao Kipgen @ John vs Officer-In-Charge on 6 April, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHOUGRAKPAM Digitally signed by
            SHOUGRAKPAM                                                     IN. 34
DEVANANDA DEVANANDA SINGH
            Date: 2026.04.07 13:34:29
SINGH       +05'30'

                         IN THE HIGH COURT OF MANIPUR
                                   AT IMPHAL
        Bail Appln. No. 9 of 2025
        Kaikhohao Kipgen @ John                            ... Petitioner
              Vs.
        Officer-in-Charge, Kangpokpi PS & anr.             ... Respondents

                              B E F O R E
                HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

                                     O R D E R

06-04-2026

None appeared for the petitioner. Mr. Y. Ashang, learned senior counsel and PP assisted by Mr. Phungyo Zingkhai, learned Deputy GA appeared on behalf of the respondents.

The present bail application has been filed by the present petitioner for releasing him on bail in connection with FIR No. 12(03)2025 KPI-PS u/s 21(c)/29/60(3) of the ND&PS Act, 1985.

Mr. Y. Ashang, learned PP submitted that he has received instruction from the Officer-in-Charge, Kangpokpi Police Station, Manipur, vide letter 16-03-2026 that the present petitioner has been released on default bail by the learned Court of Special Judge, ND & PS, Senapati on 26-09-2025 and as such, no cause survives for adjudication in this bail application since the petitioner has already been released on bail. The learned PP, accordingly, submitted that the present application may be closed as infructuous. A scanned copy of the said letter from the Officer-in-Charge addressed to the Public Prosecutor cum Deputy Government Advocate (HC) dated 16-03-2026 along with enclosed document are reproduced hereunder for ready reference:-

         Bail Appln. No. 9 of 2025                                      Contd.../-





Bail Appln. No. 9 of 2025         Contd.../-

In view of the submission made by the learned PP, the present bail application is hereby closed as infructuous.

                                                       JUDGE
Devananda




 Bail Appln. No. 9 of 2025                                     Contd.../-