Rg Hcm vs State Of Manipur And 7 Others
2026 Latest Caselaw 1328 Mani

Manipur High Court

Rg Hcm vs State Of Manipur And 7 Others on 27 February, 2026

Author: A.Guneshwar Sharma

Bench: A.Guneshwar Sharma

SHAMURAILATPAM                 Digitally signed by
                               SHAMURAILATPAM SUSHIL SHARMA
SUSHIL SHARMA                  Date: 2026.02.27 16:43:16 +05'30'
                                                                       Sl. No. 8
                         IN THE HIGH COURT OF MANIPUR
                                   AT IMPHAL

                                     PIL No. 9 of 2015
                RG HCM
                                                    Petitioner
                                         Vs.
                State of Manipur and 7 others

                                                Respondents

                                  BEFORE
                HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
               HON'BLE MR. JUSTICE A.GUNESHWAR SHARMA
                                        ORDER

(Order of the court was made by M. Sundar, CJ)

27.02.2026 [1] Read this in conjunction with and in continuation of earlier

proceedings made in the previous listing on 24.02.2026.

[2] Mr. M. Rustam, learned counsel for the High Court Registry

(to be noted, this is a suo moto PIL) is before this Court. Mr. A.

Romenkumar, learned senior counsel who has been appointed as Amicus

Curiae is before this Court.

[3] Ms. Thanyomi Keishing, leaned State Counsel led by Mr. H.

Debendra, learned senior advocate and learned Deputy Advocate General

for R1, R2 and R3 and Mr. Manganglemba, learned counsel for R5 and

R6 are before this Court. There is no representation for R7.

[4] However, adverting to earlier proceedings, learned senior

counsel appearing for the State Counsel submits that an ATR (Action

Taken Report) is before this Court.

[5] Learned Amicus Curiae and senior advocate Mr. A.

Romenkumar has been favoured with the copies of the same today.

[6] We request learned Amicus Curiae to peruse the ATR and

give suggestions to this Court. We request Mr. Rustam to assist learned

senior counsel in preparing this report and placing it before this Court.

[7]           List on 17.04.2026.




                     JUDGE                              CHIEF JUSTICE
Sushil