Smt. Yumnam (N) Nameirakpam (O) ... vs State Of Manipur
2026 Latest Caselaw 587 Mani

Manipur High Court

Smt. Yumnam (N) Nameirakpam (O) ... vs State Of Manipur on 10 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                       Item no. 10

                    IN THE HIGH COURT OF MANIPUR
                              AT IMPHAL

                          Cril. Petn. No. 42 of 2017

Smt. Yumnam (N) Nameirakpam (O) Bilashini Devi
                                                                   ... Petitioner
                                    - Versus -

State of Manipur
                                                                  ... Respondent

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

                                    ORDER

10.02.2026

[1] Mr. H. Samarjit, learned PP for the State respondent submits that in terms of the earlier order dated 23.09.2025, he may be given some time to take instructions as to whether charge sheet has been filed or not in connection with FIR No. 132(7)2008 Kakching PS under Sections 365/120-B/34 IPC & 17/20 UA(P)A Act, 2004.

[2] Mr. S. Biswajit, learned sr. counsel assisted by Mr. W. Sanatomba, learned counsel for the petitioner has no objection.

[3] 2(two) week's time is granted to the State respondent for taking necessary instructions.

[4]            List this case on 24.02.2026.




                                                        JUDGE



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