Irom Chaoren Singh vs State Of Manipur & 4 Ors
2026 Latest Caselaw 451 Mani

Manipur High Court

Irom Chaoren Singh vs State Of Manipur & 4 Ors on 7 February, 2026

Bench: A. Bimol Singh, A. Guneshwar Sharma

              Digitally signed by
KHOIROM KHOIROM                                                                              Item No. 3 - 4
BIPINCHAN BIPINCHANDRA
          SINGH
DRA SINGH Date: 2026.02.07
          12:50:14 +05'30'                   IN THE HIGH COURT OF MANIPUR
                                                       AT IMPHAL
                                                    CRL. A. No. 11 of 2021
                         Irom Chaoren Singh
                                                                                            ... Appellant
                                                            - Versus -
                         State of Manipur & 4 Ors.
                                                                                        ... Respondents
                                                          With
                                             DEATH SENTENCE REF. No. 1 of 2021

                                                   B E F O R E
                                       HON'BLE MR. JUSTICE A. BIMOL SINGH
                                    HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                                                         O R D E R

07.02.2026 [A. Bimol, J] Mr. Boris Laishram, learned counsel representing Mr. Y.

Devadutta, learned conducting counsel for the appellant appeared before

this Court and Mr. W. Niranjit, learned Deputy Government Advocate

appeared for the respondents.

Mr. Boris Laishram, learned counsel appearing for the

appellants seeks adjournment of the case by stating that the learned

conducting counsel is presently under medical treatment and as such, a

prayer has been made for taking up this matter in the month of March.

Mr. W. Niranjit, learned Deputy Government Advocate

appearing for the respondents submitted that he has no objection.

As prayed for on behalf of the appellant, list these cases again

on 18.04.2026.

                                                       JUDGE                       JUDGE


                         Bipin

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