The Officer-In-Charge vs Mrs. Lhaineikim Lhouvum @ Kikim
2026 Latest Caselaw 1397 Mani

Manipur High Court

The Officer-In-Charge vs Mrs. Lhaineikim Lhouvum @ Kikim on 9 March, 2026

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SANDEE SANDEEP    SINGH
        Date: 2026.03.10
        15:53:52 +05'30'
P SINGH                                                                         Sl. No. 27 & 28
                                    IN THE HIGH COURT OF MANIPUR
                                              AT IMPHAL
                                           Crl. A. No. 10 of 2025
                                                    With
                                         MC (Crl. A.) No. 13 of 2025

                             The Officer-in-charge, Imphal Police Station, P.O. & P.S.
                             Imphal, Imphal West-District, Manipur - 795001.
                                                                                   Appellant
                                                    Vs.
                             1. Mrs. Lhaineikim Lhouvum @ Kikim, aged about 31
                                 years, W/o M. Thangmang Haokip, resident of Molnom
                                 Village, P.O. & P.S. Churachandpur, Churachandpur
                                 District, Manipur, Pin No. 795128.
                             2. Mark Thangmang Haokip, aged about 39 years, S/o
                                 Limkhosei Haokip, resident of Molnom Village, P.O. &
                                 P.S. Churachandpur, Churachandpur District, Manipur
                                 Pin No. 795128.


                                                                               Respondents

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)

09.03.2026

[1] Captioned Criminal Appeal (Crl. A) is a statutory appeal

under Section 21 of the 'National Investigation Agency Act, 2008 (34 of

2008') (hereinafter, 'NIA Act' for the sake of brevity, convenience and

clarity) and captioned Miscellaneous Case (MC) thereat is one seeking

stay of operation of the impugned order. To be noted, 'impugned order'

is 'order dated 15.04.2025 in Cril Misc. (B) Case No. 03 of 2023' made

by 'the Court of Special Judge (NIA) Imphal west' (hereinafter 'said NIA

Court' for the sake of convenience) granting bail to R-2 before us. To

be noted, 'R-2' is an abbreviation for '2nd respondent' and similar

abbreviation will be used with regard to '1st respondent' also. It is also

to be noted that R-1 is spouse of R-2 and R-1 moved said NIA Court.

[2] In the hearing today, Mr. Niranjan Sanasam, learned

Additional Public Prosecutor, for appellant is before us on the Video

Conferencing (VC) platform and Mr. Julius Riamei, learned counsel for

two respondents is before us in the physical court.

[3] Main Crl. A. was taken up with the consent of learned

prosecutor and learned counsel for respondents.

[4] Learned counsel on both sides submit in unison and in one

voice that afore-referred impugned order was made by said NIA Court

prior to framing of charges but thereafter charges were framed on

02.02.2026, as charges framed did not pertain to provisions under

Chapter IV and VI of the 'Unlawful Activities (Prevention) Act, 1967 (37

of 1967)' (hereinafter 'UAPA' for the sake of brevity and convenience),

R-2 moved another bail application in said NIA Court being criminal

Misc. (B) case No. 63 of 2026 in Special Trial No. 10 of 2022, said NIA

Court vide order dated 26.02.2026, after full contest i.e., after hearing

both sides has granted bail. It is also submitted by both sides without

any disputation or contestation that R-2 has since been enlarged on

bail.

[5] In the light of the narrative thus far, both sides submit

without any disputation or contestation that captioned Crl. A. and

captioned MC thereat have become infructuous.

[6] Ergo, the sequitur is, captioned Crl. A. and captioned MC

thereat are dismissed as having become infructuous. There shall be no

order as to costs.

              JUDGE                              CHIEF JUSTICE

Sandeep


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