Yumkhaibam Rohit @ Rajesh vs State Of Manipur
2026 Latest Caselaw 407 Mani

Manipur High Court

Yumkhaibam Rohit @ Rajesh vs State Of Manipur on 6 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                         1
JOHN         Digitally signed by
             JOHN TELEN KOM

TELEN KOM    Date: 2026.02.06
             13:10:30 +05'30'
                                                                                    Sl. No. 2&3

                                       IN THE HIGH COURT OF MANIPUR
                                                 AT IMPHAL

                                               Cril.A No.8 of 2019
                                                       With
                                        Death Sentence REF.No.1 of 2019
               Yumkhaibam Rohit @ Rajesh
                                                                                       Appellant
                                                   Vs.
               State of Manipur
                                                                                    Respondents

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR JUSTICE A. GUNESHWAR SHARMA

(ORDER) s

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

06.02.2026.

Matter mentioned at 'half past ten'.

[1] Ms. S Gangarani Devi, learned counsel on record for appellant seeks adjournment citing difficulty for learned senior counsel who is leading her.

[2] Mr. Phungyo Zingkhei, learned State counsel does not oppose the request.

[3] Afore-referred request for adjournment acceded to.

[4] List on 21.02.2026 (i.e., Saturday).

                                       JUDGE                             CHIEF JUSTICE


      John Kom