Hashan Ali & Anr vs State Of Manipur & 5 Ors
2026 Latest Caselaw 1103 Mani

Manipur High Court

Hashan Ali & Anr vs State Of Manipur & 5 Ors on 23 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

NINGOM Digitally  signed
         by NINGOMBAM
BAM      VICTORIA
         Date: 2026.02.24                                                                  Item Nos. 6-7
VICTORIA 10:54:59 +05'30'
                                           IN THE HIGH COURT OF MANIPUR
                                                     AT IMPHAL

                                                  WP(C) No. 156 of 2026

                              Hashan Ali & Anr.
                                                                                 ...Petitioners
                                                           - Versus -
                              State of Manipur & 5 Ors.
                                                                               ...Respondents
                                                        With
                                                MC(WP(C)) No. 166 of 2026

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

                                                          ORDER

23-02-2026

Heard Mr. B.P. Sahu, learned senior counsel assisted by Mr. Anjan Prasad Sahu, learned counsel for the petitioners.

By the present petition, the two petitioners pray for a direction to the State authorities to provide security coverage at their residence and escort as there is a threat perception to them and also for issue a direction to respondent No. 6 and the Home Department for considering the application for arms licence with time bound.

Issue notice.

Mr. Niranjan Sanasam, learned Government Advocate appearing through video conferencing, accepts notice on behalf of respondent Nos. 1 to 6. Hence, service is complete on the respondents.

Learned Government Advocate for the respondents prays for two weeks' time for taking instructions and filing counter affidavit, if required.

List these cases on 01-04-2026.

Interim prayer will be considered on the next date.

JUDGE Victoria