Mohammad Aoun Siddiqui vs State Of Manipur And 3 Ors
2026 Latest Caselaw 1840 Mani

Manipur High Court

Mohammad Aoun Siddiqui vs State Of Manipur And 3 Ors on 18 March, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                            Item no. 5 & 6
OINAM     Digitally
          signed by
                          IN THE HIGH COURT OF MANIPUR
THOIB     OINAM
          THOIBA MEITEI             AT IMPHAL
A         Date:
          2026.03.18
          14:17:27           WP(C) No. 210 of 2026 with
MEITEI    +05'30'
                             MC(WP(C)) No. 222 of 2026

 Mohammad Aoun Siddiqui
                                                                           ... Petitioner
                                         - Versus -
 State of Manipur and 3 Ors.
                                                                       ... Respondents

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

                                          ORDER

18.03.2026

[1] Heard Dr. Rabi Khan, learned counsel for the petitioner.

[2] By the present petition, the petitioner approached this Court for quashing the Complaint Case No. 7 of 2025 filed by respondent no. 4 against the petitioner pending before the Manipur State Women Commission mainly on the ground that the Commission has no jurisdiction to entertain as the 2(two) FIRs are pending against the petitioner as well as respondent no. 4 and the contents of the complaint filed by the respondent no. 4 before the Police and Commission are almost same.

[3] Issue notice to the main petition and application for interim relief.

[4] Mrs. Ch. Sundari, learned GA accepts notice on behalf of respondent no. 1 and petitioner is directed to take steps on the respondent nos. 2, 3 & 4 by speed post within 2(two) week's and file affidavit of proof of service.

[5] Prayer for interim relief will be considered on the appearance of the learned counsel for the Commission.

 [6]                List these cases on 15.04.2026.




                                                               JUDGE
 Thoiba