Anil Sharma vs National Investigating Agency
2026 Latest Caselaw 740 Mani

Manipur High Court

Anil Sharma vs National Investigating Agency on 16 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

              Digitally signed by
KHOIROM KHOIROM
BIPINCHAN BIPINCHANDRA
          SINGH                                                                            Item No. 18
DRA SINGH Date: 2026.02.13
          09:36:42 +05'30'
                                           IN THE HIGH COURT OF MANIPUR
                                                     AT IMPHAL
                                                  CRL. A. No. 13 of 2024

                         Anil Sharma
                                                                                        ... Appellant
                                                           - Versus -

                         National Investigating Agency
                                                                                      ... Respondent


                                                   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

Ms. Savitri, learned counsel for appellant and Mr. Nongdamba,

learned counsel on record for respondent/NIA [led by Mr. Kh. Samarjit,

learned Deputy Solicitor General of India, (DSGI)] are before this Court.

Mr. Nongdamba, learned counsel for respondent requests for

a short accommodation.

Request for adjournment of learned counsel acceded to.

List on 23.02.2026.

                                                    JUDGE                  CHIEF JUSTICE

                         Bipin




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