State Of Manipur vs Thokchom Ajit @ Nanao
2026 Latest Caselaw 158 Mani

Manipur High Court

State Of Manipur vs Thokchom Ajit @ Nanao on 2 February, 2026

Author: A. Bimol Singh

Bench: A. Bimol Singh

              Digitally signed by
KHOIROM KHOIROM
BIPINCHAN BIPINCHANDRA
          SINGH                                                                             Item No. 22
DRA SINGH Date: 2026.02.02
          20:05:06 +05'30'

                                              IN THE HIGH COURT OF MANIPUR
                                                        AT IMPHAL
                                                  CRL. A. No. 26 of 2025

                          State of Manipur
                                                                                        ... Appellant
                                                            - Versus -

                          Thokchom Ajit @ Nanao
                                                                                      ... Respondent


                                                     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

Captioned writ appeal is a statutory appeal under Section 21

of the 'National Investigation Agency Act, 2008' (34 of 2008 of NIA for the

sake of brevity).

In and vide order dated 03.11.2025, 58 days delay in filing

captioned statutory criminal appeal (State Appeal) was condoned, after

service on the respondent, who did not choose to come before this Court

either in person or through counsel.

Be that as it may, notice is issued to the respondents in the

captioned main criminal appeal.

To be noted, captioned main criminal appeal is directed

against an order by Trial Court (NIA Court, Bishnupur) granting bail being

order dated 24.02.2025.

Page 1|2 Learned State counsel submits that the bail order has not

taken into account essential ingredients.

Issue notice to respondent, returnable by 11.03.2026.

List on 11.03.2026.

                           JUDGE              CHIEF JUSTICE

Bipin




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