Md. Zakir Ahmad vs State Of Manipur
2026 Latest Caselaw 1564 Mani

Manipur High Court

Md. Zakir Ahmad vs State Of Manipur on 12 March, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

NINGOM Digitally  signed
         by NINGOMBAM
BAM      VICTORIA
         Date: 2026.03.13
VICTORIA 17:38:54 +05'30'                                                                  Item Nos. 47-48

                                           IN THE HIGH COURT OF MANIPUR
                                                     AT IMPHAL

                                                 Crl.Rev.P. No. 9 of 2025

                             Md. Zakir Ahmad.
                                                                                     ...Petitioner
                                                            - Versus -
                             State of Manipur.
                                                                                  ...Respondent
                                                         With
                                              MC(Crl.Rev.P.) No. 11 of 2025

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

                                                         ORDER

12-03-2026

None appears on behalf of the petitioner.

Present Mr. Y. Ashang, learned PP assisted by Mrs. R.K. Emily, learned Dy. Government Advocate on behalf of the State respondent.

By the present criminal revision petition, the petitioner who is a convict- accused challenged the conviction order dated 31-05-2025 passed by the learned Special Judge, NDPS, Manipur in Special Trial Case No. 46 of 2019. He did not appear before the Trial Court for hearing of sentence on 17-06-2025. By the present petition, the absconder-convict prays for stay of conviction.

On 17-06-2025, this Court issued limited notice on the question as to whether a criminal revision petition filed by an absconder-convict prior to passing of the sentence order is maintainable. State respondent has already filed counter affidavit.

Since none appears on behalf of the petitioner today, the matter cannot be heard.

List these cases on 16-04-2026.

If none appears on behalf of the petitioner on the next date, the matter will be heard on the available record.

JUDGE Victoria