Smt. Hemam Manorama Devi vs State Of Manipur And 3 Ors
2026 Latest Caselaw 1340 Mani

Manipur High Court

Smt. Hemam Manorama Devi vs State Of Manipur And 3 Ors on 27 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                        Item no. 1 & 2

                     IN THE HIGH COURT OF MANIPUR
                               AT IMPHAL

                       Cril. Petn. No. 19 of 2026 with
                       MC(Cril. Petn.) No. 16 of 2026


Smt. Hemam Manorama Devi
                                                                      .... Petitioner
                                     - Versus -

State of Manipur and 3 Ors.
                                                                   .... Respondents

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

                                      ORDER

27.02.2026

[1] Heard Mr. Ajoy Pebam, learned counsel for the petitioner.

[2] By the present petition, the petitioner approached this Court under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for quashing of the FIR No. 47(8)/2025 Moirang Police Station U/S 316, 318(2), 318(3), 318(4) and 303 of the Bharatiya Nyaya Sanhita, 2023 against the petitioner. The alleged FIR is filed based on the complaint of the respondent no. 4, who is the husband of the petitioner.

[3]             Issue notice.

[4]             Mr. Phungyo Zinkhei, learned Dy. GA assisting Mr. Y. Ashang,

learned PP accepts notice on behalf of the respondent nos. 1, 2 & 3.

[5] Petitioner is directed to take steps on the respondent no. 4 by speed post within 1(one) week and file affidavit of proof of service.

[6] The learned counsel for the petitioner prays for giving interim reliefs - stay of investigation & FIR, no coercive action against the petitioner etc.

[7] At this moment, this Court is not passing any order of interim relief.

 [8]      List these cases on 20.03.2026.




                                           JUDGE



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