Leila @ Fajitun vs Vrs
2026 Latest Caselaw 2881 Mani

Manipur High Court

Leila @ Fajitun vs Vrs on 15 April, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

         Digitally signed
Lucy by Lucy
      Gurumayum                                                    Item Nos. 132
Gurum Date:
      2026.04.17            IN THE HIGH COURT OF MANIPUR
ayum 09:44:16
      +05'30'                         AT IMPHAL

            MC(Crl. Rev. P.) No. 8 of 2026
            Leila @ Fajitun                                       ...Applicant/s
                Vrs.
            State of Manipur & Anr                             ...Respondent/s

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

15.04.2026

[1] Mrs. G. Puspha, learned counsel appeared on behalf

of the applicant and Mr. H. Samarjit, learned Sr. counsel and GA

appeared on behalf of the respondents through VC platform.

[2] It has been submitted by Mrs. G. Puspha that a

Criminal Revision Petition has been preferred by the present

applicant against the order dated 11.03.2026 passed by the

learned Special Court of ND&PS (Manipur-1) in Special Trial Case

No. 16 of 2025, however, the said Criminal Revision Petition was

not accepted by the Registry of this Court on the ground that

the required certified copy of the impugned order is not

enclosed in the said revision petition.

[3] The learned counsel further submitted that due to

certain inconvenience, the applicant cannot obtained the

certified copy of the said impugned order, however, a true copy

of the said impugned order has been enclosed by the applicant

in the said connected revision petition.

Page 1 [4] It has been submitted by the learned counsel for the

applicant that the present application has been filed with a

prayer for allowing the applicant to file certified copy of the said

impugned order as and when the certified copy of the same is

issued. The learned counsel further submitted that pending filing

of the certified copy, the connected Criminal Revision Petition be

heard as some urgency is involved.

[5] Mr. H. Samarjit, learned Sr. counsel and GA

appearing for the respondents submitted that he has no

objection to the prayer made on behalf of the applicant in the

present application and that the application can be allowed.

[6] In view of the submission made by the learned

counsel appearing for the parties, this Court is of the considered

view that it will be in the interest of justice to hear the said

revision petition on merit on the basis of the true copy of the

impugned order filed by the present applicant.

[7] Accordingly, Registry is directed to registered the

said connected Revision Petition and list it for motion hearing if

the same is found in order.

[8] With the aforesaid direction, the present application

is disposed of.

JUDGE Lucy

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