State Of Manipur & 2 Ors vs Thounaojam Priyoranjan & 6 Ors
2026 Latest Caselaw 716 Mani

Manipur High Court

State Of Manipur & 2 Ors vs Thounaojam Priyoranjan & 6 Ors on 16 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

KHOIROM Digitally
          KHOIROM
                   signed by

                                                                                      Item No. 16 - 17
BIPINCHAN SINGH
          BIPINCHANDRA


DRA SINGH Date: 2026.02.13
          10:13:36 +05'30'             IN THE HIGH COURT OF MANIPUR
                                                 AT IMPHAL
                                                W.A .No. 108 of 2022
                    State of Manipur & 2 Ors.
                                                                                     ... Appellants
                                                       - Versus -
                    Thounaojam Priyoranjan & 6 Ors.
                                                                                   ... Respondents
                                                        With
                                                MC(WA) No. 174 of 2022

                                              B E F O R E
                                HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR
                               HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

                                                    O R D E R

[M. Sundar, CJ] 16.02.2026

When the captioned matter was taken up, Ms. Ch. Sundari,

learned State counsel for appellants [3(three) appellants shall be collectively

referred to as 'State'] and Mr. Anjan Prasad Sahu, learned counsel on record

for all 7 (seven) respondents were before this Court.

Captioned intra Court appeal is directed against judgment &

order dated 08.06.2022 made in W.P.(C) No. 178 of 2021 (impugned order).

To be noted, in and vide impugned order, the Hon'ble Single Bench had

allowed the writ petition and State is on appeal.

Learned State counsel completed her submissions. Mr. Anjan

Prasad Sahu, learned counsel for respondents commenced making

submissions, as this Division Bench has to break for Single Sitting, let this

matter stand over as a 'Part Heard' matter on 20.02.2026.

List on 20.02.2026.

                                                 JUDGE                CHIEF JUSTICE

                    Bipin
                                                                                    Page 1|1