Laishram Brajabanshi Singh vs State Of Manipur & 6 Ors
2026 Latest Caselaw 293 Mani

Manipur High Court

Laishram Brajabanshi Singh vs State Of Manipur & 6 Ors on 4 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

               Digitally signed by                         1
JOHN      JOHN TELEN KOM
TELEN KOM Date: 2026.02.05
          10:04:10 +05'30'

                                                                                      Sl. No. 7

                                         IN THE HIGH COURT OF MANIPUR
                                                   AT IMPHAL

                                                WP(Cril.)No.20 of 2024
                 Laishram Brajabanshi Singh
                                                                                         Petitioner
                                                   Vs.
                 State of Manipur & 6 Ors.
                                                                                      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] Read this in conjunction with and in continuation of earlier

proceedings more particularly the proceeding made in the listing on 11.12.2025.

[2] Mr. Rustam, learned counsel on record for writ petitioner and Mr.

Dimal Kumar Haobam, learned counsel on record representing the State counsel

for all the respondents are before this Court.

[3] Adverting to earlier proceedings dated 11.12.2025, learned State

counsel submits that report of the Committee has since been filed.

[4] This Court had the benefit of perusing the report which has been

placed before this Court.

[5] The report inter alia refers to summon under Section 94 of Bharatiya

Nagarik Suraksha Sanhita, 2023 (BNSS) having been issued to Station

Headquarters, Leimakhong Military Station seeking certain documents, electronic

communication etc. This Court wanted to know if the documents, electronic

communication etc. sought for vide the summons have been produced.

[6] Learned State counsel sought time to get instructions and revert to

this Court. Learned State counsel also submitted that in the next listing, the

Superintendent of Police, Kangpokpi district, Manipur would be present in Court

with all relevant documents to assist the learned State counsel.

[7] Let the afore-referred report be retained in a sealed envelope in the

custody of Registrar (Judicial) of this Court.

[8] Let the matter stand over to 18.03.2026 owing to the request of

learned State counsel.

[9]          List on 18.03.2026.




                           JUDGE                             CHIEF JUSTICE


John Kom