Akoijam Bobby Singh And 5 Others vs State Of Manipur And 2 Others
2026 Latest Caselaw 551 Mani

Manipur High Court

Akoijam Bobby Singh And 5 Others vs State Of Manipur And 2 Others on 10 February, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHAMURAILATPAM                Digitally signed by
                              SHAMURAILATPAM SUSHIL SHARMA
SUSHIL SHARMA                 Date: 2026.02.10 20:37:58 +05'30'
                                                                Sl. Nos. 32-34
                            IN THE HIGH COURT OF MANIPUR
                                      AT IMPHAL

                                     WA No. 24 of 2025

                 Akoijam Bobby Singh and 5 others
                                                      Appellants
                                          Vs.
                 State of Manipur and 2 others
                                               Respondents
                            With MC(WA) No. 54 of 2025
                            With MC(WA) No. 80 of 2025
                                    BEFORE
                  HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
                 HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
                                          ORDER

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

10.02.2026 [1] Mr. Chandrakumar Hijam, learned counsel for all the

appellants, Mr. W. Niranjit, learned State Counsel for R1, Mr. L. Raju, leraned

counsel for R2 and Ms. Momota Devi Oinam, learned senior advocate

appearing on behalf of Ms. S. Gitanjali, learned counsel on record for R3 are

before this Court.

[2] Learned State Counsel for R1 as well as learned counsel for R2

and learned senior counsel for R3 are ready to advance arguments but

learned counsel for appellants requests for an adjournment citing difficulty

for the arguing counsel. Learned counsel submits that arguing counsel will

have to travel from Delhi and he is in difficulty today.

[3] Learned counsel for R2 pointed out that captioned matter has

been adjourned multiple times at the instance of appellants. In this view of

the matter, it may become necessary to treat the next listing as peremptory

but request for adjournment is acceded to as it is sought on the ground of

counsel's inconvenience.

[4]          Adjourned to 10.03.2026.

[5]          List on 10.03.2026.




                   JUDGE                             CHIEF JUSTICE

Sushil