Ningthoujam Yaima Singh vs State Of Manipur
2026 Latest Caselaw 147 Mani

Manipur High Court

Ningthoujam Yaima Singh vs State Of Manipur on 2 February, 2026

Author: A. Bimol Singh

Bench: A. Bimol Singh

              Digitally signed by
KHOIROM KHOIROM
BIPINCHAN BIPINCHANDRA
          SINGH
DRA SINGH Date: 2026.02.02                                                                Item No. 25 - 28
          20:05:47 +05'30'


                                              IN THE HIGH COURT OF MANIPUR
                                                        AT IMPHAL
                                                  MC(CRL.A.) No. 44 of 2025

                           Ningthoujam Yaima Singh
                                                                                         ... Applicants
                                                              - Versus -

                           State of Manipur
                                                                                       ... Respondents

                                     With CRL.A. No. 15 of 2022 with CRL.A. No. 16 of 2022
                                                with MC(CRL.A.) No. 45 of 2025



                                                       B E F O R E
                                         HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
                                           HON'BLE MR. JUSTICE A. BIMOL SINGH

                                                            O R D E R

[M. Sundar, CJ] 02.02.2026

Ms. H. Bisheshwari, learned counsel for appellants is before

this Court.

Read this in conjunction with and in continuation of earlier

proceedings.

Both appellants have been taken to 'Jawaharlal Nehru

Institute of Medical Sciences' (JNIMS), Porompat, Imphal East and hospital

reports are before this Court.

Suffice to record that with regard to both appellants, the

hospital has written a report that hospitalization as an in-patient is not

required for the present but further treatment advice has been put in place.

Page 1|2 Mr. S. Nepolean, learned senior advocate instructed by Mrs.

RK. Emily, learned Deputy Government Advocate for State submits that

both appellants will continue to get medical treatment as per medical advice

which will include taking the appellants to JNIMS hospital as and when

required/as per JNIMS advice/report.

Mrs. RK. Emily, learned Deputy Government Advocate

requests for a fortnight's time to bring on Board written objection regarding

suspension of sentence/bail.

Request acceded to.

List a fortnight hence.

List on 16.02.2026.

                            JUDGE                CHIEF JUSTICE

Bipin




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