Laishram Brajabanshi Singh vs State Of Manipur; & Ors
2026 Latest Caselaw 1794 Mani

Manipur High Court

Laishram Brajabanshi Singh vs State Of Manipur; & Ors on 18 March, 2026

              Digitally signed by
KABORAMBA KABORAMBAM
M SANDEEP SANDEEP SINGH
          Date: 2026.03.18
SINGH     15:32:09 +05'30'
                                                                                      Sl. No. 9
                                    IN THE HIGH COURT OF MANIPUR
                                              AT IMPHAL
                                         W.P. (Crl.) No. 20 of 2024

                     Laishram Brajabanshi Singh
                                                                                   Petitioner
                                                Vs.
                    State of Manipur; & Ors.
                                                                                 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)

18.03.2026 [1] Read this in conjunction with and in continuation of earlier

proceedings made in the previous listing on 04.02.2026 which reads as follows:

'04.02.2026 [1] Read this in conjunction with and in continuation of earlier proceedings more particularly the proceeding made in the listing on 11.12.2025.

[2] Mr. Rustam, learned counsel on record for writ petitioner and Mr. Dimal Kumar Haobam, learned counsel on record representing the State counsel for all the respondents are before this Court.

[3] Adverting to earlier proceedings dated 11.12.2025, learned State counsel submits that report of the Committee has since been filed.

[4] This Court had the benefit of perusing the report which has been placed before this Court.

[5] The report inter alia refers to summon under Section 94 of Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) having been issued to Station Headquarters, Leimakhong Military Station seeking certain documents, electronic communication etc. This

Court wanted to know if the documents, electronic communication etc. sought for vide the summons have been produced.

[6] Learned State counsel sought time to get instructions and revert to this Court. Learned State counsel also submitted that in the next listing, the Superintendent of Police, Kangpokpi district, Manipur would be present in Court with all relevant documents to assist the learned State counsel.

[7] Let the afore-referred report be retained in a sealed envelope in the custody of Registrar (Judicial) of this Court.

[8] Let the matter stand over to 18.03.2026 owing to the request of learned State counsel.

             [9]            List on 18.03.2026.'

[2]           In the hearing today, Mr. Kh. Tarunkumar, learned senior counsel

instructed by Mr. Rustam, learned counsel on record for petitioner, Mr. Lenin

Hijam, learned Advocate General instructed by Mr. Dimal Kumar Haobam, learned

State counsel for respondent Nos. 1, 2, 3, 5, 6, 7 are before this Court (physical

Court), Mr. BR Sharma, learned Central Government Counsel (CGC) for

respondent No. 4 is before us on the Video Conferencing (VC) platform.

[3] Mr. Abhinav, IPS, Superintendent of Police, Kangpokpi District,

Manipur, is present in Court instructing Mr. Dimal Kumar Haobam, learned State

counsel.

[4] Adverting to earlier proceedings dated 04.02.2026, more

particularly, paragraphs 5 & 6 thereat, on instructions, learned Advocate General

submits that respondent No. 4 has responded to summons issued under Section

94 of Bharatiya Nagarik Suraksha Sanhita, 2023 (46 of 2023) and the material

furnished in response to the summons has been sent to the Forensic Centre in

Guwahati as such a facility is not available in Manipur.

[5] Mr. Kh. Tarunkumar, learned senior counsel points out that even

as of July, 2025, State had filed an affidavit stating that the material has been

sent to the Forensic Centre. In this view of the matter, we deemed it appropriate

to suo moto implead the Director, Central Forensic Science Laboratory,

MHA, Government of India, Kamrup, Assam - 781125 as respondent No.

8 and Mr. BR Sharma, learned CGC, accepts notice for respondent No. 8. Registry

to carry out necessary and consequential amendments (in this regard) in the case

file well before next listing. Let Mr. BR Sharma, learned CGC get instructions

regarding the forensic report.

[6] In the interregnum, as this Court is informed that one person has

been secured, the Superintendent of Police, Kangpokpi District, present in Court

shall file an Action Taken Report (ATR) (in a sealed envelope if so desired)

through the State counsel in the next listing.

[7]           List on 29.04.2026.




                     JUDGE                             CHIEF JUSTICE
Sandeep