Bikash Gautam vs Union Of India
2026 Latest Caselaw 1474 Mani

Manipur High Court

Bikash Gautam vs Union Of India on 10 March, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                   Item no. 69 & 70

                      IN THE HIGH COURT OF MANIPUR
                                AT IMPHAL

                        Bail Appln. No. 24 of 2025 with
                         MC(Bail Appln.) No. 1 of 2026

Bikash Gautam
                                                                    ... Petitioner
                                     - Versus -

Union of India
                                                                  ... Respondent

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

                                     ORDER

10.03.2026

[1] Present Mr. Julius Raimei, learned counsel along with Ms. Jusrene Risom, learned counsel for the petitioner.

[2] Mr. L. Jeson, learned counsel for the respondent submits that the matter may be taken up on some other day due to personal inconveniences of the learned arguing counsel.

[3] List these cases on 04.04.2026.

JUDGE

Thoiba