Thounaojam Tejkumar Singh vs State Of Manipur
2026 Latest Caselaw 1069 Mani

Manipur High Court

Thounaojam Tejkumar Singh vs State Of Manipur on 21 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                     Item no. 21-23

                    IN THE HIGH COURT OF MANIPUR
                              AT IMPHAL

                        Crl. A. No. 24 of 2025 with
                      Cril. Petn. No. 16 of 2019 with
                        MC(Crl. A.) No. 52 of 2025

Thounaojam Tejkumar Singh
                                                                    ... Appellant
                                    - Versus -

State of Manipur
                                                                  ... Respondent

                            B E F O R E
             HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                                    ORDER

21.02.2026

[1] Present Mr. M. Ibohal, learned counsel appearing along with Mr. M. Chittaranjan, learned counsel on behalf of the appellant.

[2] This matter is taken up today for considering the misc. application for releasing the appellant on bail during the pendency of the appeal.

[3] The objection has already been filed. However, Mr. Th. Sukumar, learned GA for the State respondent submits that Mr. Y. Ashang, learned PP is appearing in this matter and he has some personal difficulties today and the matter may be taken up on some other day.

[4]            List these cases on 17.03.2026.




                                                         JUDGE



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