State Of Manipur vs Thingujam Ramesh Singh @ Alex @ Pinky
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Manipur High Court

State Of Manipur vs Thingujam Ramesh Singh @ Alex @ Pinky on 4 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

              Digitally signed by
JOHN      JOHN TELEN KOM                                  1
TELEN KOM Date: 2026.02.05
          10:02:55 +05'30'



                                                                                        Sl. No. 1

                                        IN THE HIGH COURT OF MANIPUR
                                                  AT IMPHAL

                                                MC(GCA)No.4 of 2025
                State of Manipur
                                                                                            Applicant
                                                  Vs.
                Thingujam Ramesh Singh @ Alex @ Pinky
                                                                                        Respondents

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

(ORDER) s

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

04.02.2026.

[1] At the outset it is made clear that Registry ought not to have listed

the captioned matter under the cause list caption 'SERVICE NOT COMPLETED',

the reason is, notice has not been ordered as yet. Registry to do a course

correction in this regard from next listing.

[2] Be that as it may, read this in conjunction with and in continuation of

earlier proceedings made in the previous listing on 19.11.2025 which reads as

follows:

'[1] In the captioned Miscellaneous Case (MC), Condonation of Delay (CoD) is the prayer. 92 days delay in filing a statutory appeal under Section 21 of 'the National Investigation Agency Act, 2008 (34 of 2008)' (hereinafter, 'NIA Act' for the sake of brevity) is the prayer.

[2] Mr. W. Niranjit, learned State counsel for applicant, submits that in the light of first proviso to Sub-Section 5 of Section 21 of NIA Act, the issue as to whether delay beyond 90 days qua statutory

appeals under Section 21 of NIA Act can be entertained is a question which the Hon'ble Supreme Court is seized of.

[3] Learned State counsel requests for time to ascertain the correct position in the Hon'ble Supreme Court and as to whether any verdict has been returned by the Hon'ble Supreme Court and revert to this Court. Request of learned State counsel acceded to.

             [4]           List on 04.02.2026.'



[3]          Adverting to earlier proceedings, Mr. W. Niranjit, learned State

counsel has placed before us an order dated 11.12.2025 made by Hon'ble

Supreme Court. In this order of Hon'ble Supreme Court, there is a reference to

earlier order dated 20.05.2025. Learned State counsel requested for further time

to acquaint himself with the earlier order and revert to this Court. Learned State

counsel also requested for time to ascertain if only appeals which have already

been numbered and taken on file stand covered or whether it would apply to

appeals which are yet to be numbered owing to pendency of Condonation of Delay

(CoD) applications.

[4] Request of learned State counsel acceded to.

[5] In the next listing, Registry to list under a suitable cause list caption.

[6]          List on 26.03.2026.




                      JUDGE                              CHIEF JUSTICE


John Kom