Koijam Kanta Singh vs State Of Manipur & Anr
2026 Latest Caselaw 785 Mani

Manipur High Court

Koijam Kanta Singh vs State Of Manipur & Anr on 17 February, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                               Item No. 6-7


              IN THE HIGH COURT OF MANIPUR
                        AT IMPHAL

                          AB No. 8 of 2026 with
                          Crl.M.C. No. 8 of 2026

        Koijam Kanta Singh
                                                       .....Petitioner/s

                                  - Versus -

        State of Manipur & Anr.
                                                       .... Respondent/s

BEFORE HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

Order

17.02.2026

[1] Heard Mr. M. Munindro, learned counsel for the petitioner.

[2] The petitioner approached this Court under Section 482 of BNSS for granting anticipatory bail in connection with FIR No. 92(11) 2025 Lamsang P.S. U/S 318(4)/274/275 of BNS and 43(b)/43(f) of Manipur Liquor Prohibition Act, 1991.

[3] It is alleged that in the FIR, the petitioner is an accused No. 2 and both the accused were charged for manufacturing Indian Made Foreign Liquor without any license. Vide order dated 30.12.2025 in Cril.Misc.(AB) Case No. 97 of 2025, the Ld. Sessions Judge, Imphal West, Manipur rejected the bail application of both the accused and the petitioner who is accused No. 2 approached this Court praying for the relief mentioned above.

[3]            Issue notice.
[4]            Mrs. RK. Emily, learned Dy. G.A. assisting Mr. H.

Samarjit, learned PP accepts notice on behalf of the sole respondent. [5] Learned PP prays for two weeks' time for filing objection.

[6] Mr. M. Munindro, learned counsel for the petitioner, prays that interim protection may be granted to the petitioner as the maximum punishment is upto seven years and there is no specific role of the petitioner in the FIR as well as in the impugned order passed by the Ld. Sessions Judge.

[7] On the other hand, Mr. H. Samarjit, learned PP, submits that the petitioner is alleged to be involved in conspiracy with the accused No. 1 for manufacturing Indian Made Foreign Liquor without any license which may be health hazardous to the society. [8] The prayer for interim relief will be considered on the next date.

         [9]            List this case on 16.03.2026.



                                                                       JUDGE

                 Kh. Joshua Maring



KH.    Digitally signed
       by KH. JOSHUA
JOSHUA MARING
       Date: 2026.02.18
MARING 10:00:48 +05'30'