Moirangthem Dhanabir Singh vs O/C Lamphel Police
2026 Latest Caselaw 2092 Mani

Manipur High Court

Moirangthem Dhanabir Singh vs O/C Lamphel Police on 26 March, 2026

Author: A.Guneshwar Sharma

Bench: A.Guneshwar Sharma

                                                                44-47
              IN THE HIGH COURT OF MANIPUR
                        AT IMPHAL

Crl M.C No.11 of 2026 with
AB No.43 of 2024 with
Crl MC No.3 of 2025 with
Crl M.C No.38 of 2024


Moirangthem Dhanabir Singh                      ... Petitioners

                               -Versus-
O/C Lamphel Police
Station & Anr                                  ... Respondents

BEFORE HON'BLE MR. JUSTICE A.GUNESHWAR SHARMA 26.3.2026 Crl MC No.11 of 2026 Heard Mr.N.Jotendro, learned senior counsel assisted by Mr.Abdul Baquee, learned counsel for the petitioner.

The applicant, who is the petitioner in AB No.43 of 2024 approached this Court for permission for leaving State of Manipur from 27.3.2026 to 5.4.2026 for attending the meeting of Akhil Bharatiya Hind Kranti Party, to be held at Delhi in connection with the State Assembly Election, 2026 and he has been invited vide letter dated 23.3.2026 by the National President.

The applicant is an accused in FIR No.481 (08) 2024 LPS u/s 384/506/120-B IPC and petitioner is on interim anticipatory bail by an order of this Court and by the present application, petitioner prays for permission for leaving State of Manipur for Delhi on 27.3.2026 till 5.4.2026 in order to attend the meeting at Delhi and will return to Manipur on 6.4.2026.

Issue Notice.

Ms.R.K.Emily, learned Dy. Government Advocate assisting Mr.H.Samarjit, learned PP accepts notice on behalf of respondent No.1.

In view of urgency involved in the matter, notice to respondent No.2 is dispensed with.

Mr.H.Samarjit, learned PP submits that Akhil Bharatiya Hind Kranti Party is not a recognised political party by the Election Commission of India and in the past, petitioner has not complied the interim order dated 15.11.2024 and as such there is likelihood of absconding.

Mr.N.Notendro, learned senior counsel for the petitioner submits that the petitioner is cooperating with the investigation and permission may be granted on such conditions as may be imposed by this Court.

Considering the matter, petitioner is permitted to leave State of Manipur on 27.3.2026 for attending the above mentioned meeting on 27.3.2026 to 5.4.2026 and to return to Manipur on 6.4.2026.

Before parting, petitioner is directed to submit air tickets of 27.3.2026 and return tickets to the Investigating Officer. On return, petitioner is to appear before the Investigating Officer and the same shall be intimated to this Court.

Crl MC No.11 of 2026 is disposed of.

List the remaining matters on 15.4.2026. Furnish copy of this order to learned counsel for the parties, in course of the dcay by WhatsApp or any other available means.

JUDGE

Priyojit

RAJKUMA Digitally signed by RAJKUMAR R PRIYOJIT PRIYOJIT SINGH Date: 2026.03.26 SINGH 15:17:40 +05'30'