Laishram Bhopen Singh vs National Investigation Agency
2026 Latest Caselaw 2570 Mani

Manipur High Court

Laishram Bhopen Singh vs National Investigation Agency on 7 April, 2026

             Digitally signed by
JOHN      JOHN TELEN KOM
TELEN KOM Date: 2026.04.08
          15:16:26 +05'30'
                                                                                            Sl. No. 35

                                         IN THE HIGH COURT OF MANIPUR
                                                   AT IMPHAL
                                                  Cril.A. No.6 of 2026
                             Laishram Bhopen Singh
                                                                                          Appellant
                                                       Vs.
                             National Investigation Agency.
                                                                                        Respondent

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH (ORDER) (Order of the Court was made by Mr. M. Sundar, CJ)

07.04.2026.

[1] Mr. Th. Khagemba, learned counsel representing counsel on

record for appellant and Mr. N. Nongdamba, learned counsel for National

Investigation Agency ('NIA' for the sake of convenience and brevity) are

before this Court (in the physical Court).

[2] Mr. Kh. Samarjit, learned senior advocate and learned Deputy

Solicitor General of India (DSGI) appearing on behalf of Mr. N. Nongdamba,

learned counsel for NIA is before this Court on the Video Conferencing (VC)

platform.

[3] Learned counsel representing counsel on record for appellant

requests for an adjournment citing counsel inconvenience/difficulty.

[4] Be that as it may, learned DSGI who is before this Court on

the VC platform very fairly submits that captioned appeal is directed against

a bail rejection order but pending appeal charge sheet (final report) has been filed, there is no charge against appellant and the appellant is no

longer in custody. Captioned statutory criminal appeal has since become

infructuous, is the further submission of learned DSGI.

[5] However, as Mr. Th. Khagemba, learned counsel representing

the counsel on record for appellant cites difficulty for counsel on record for

appellant and seeks a short accommodation, let this matter be listed again

tomorrow.

[6]          List on 08.04.2026.




                    JUDGE                             CHIEF JUSTICE

John Kom