Miss Thaodem Ranjeeta vs State Of Manipur & Anr
2026 Latest Caselaw 2213 Mani

Manipur High Court

Miss Thaodem Ranjeeta vs State Of Manipur & Anr on 30 March, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                                      Item No. 163


                                     IN THE HIGH COURT OF MANIPUR
KH.            Digitally signed
               by KH. JOSHUA                   AT IMPHAL
JOSHUA         MARING
               Date: 2026.03.30
MARING         14:55:14 +05'30'          MC(Crl.Rev.P.) No. 5 of 2026

                 Miss Thaodem Ranjeeta
                                                                  .....Applicant/s
                                                     -Versus-
                 State of Manipur & Anr.
                                                                  ....Respondent/s

BEFORE HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

Order 30.03.2026 [1] Heard Mrs. G. Pushpa, learned counsel for the applicant. [2] The applicant filed the present application under Section 582 of Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023 for exemption from filing certified copy of the impugned orders dated 11.03.2026 and 23.03.2026 passed by the Ld. Special Judge (ND & PS), Manipur in Special Trial Case No. 16 of 2025. [3] It is submitted that certified copies of the orders have been applied and are awaited and it is prayed that criminal revision petition filed by the applicant challenging the impugned orders may be registered on the basis of the extract copy of the orders issued by the Trial Court. The applicant undertakes to file the certified copies as and when delivered.

[4] The application is allowed. Registry is directed to register the criminal revision petition if the same is in order and list accordingly. [5] It is submitted by the learned counsel for the applicant that the matter is fixed today before the Ld. Special Court (ND & PS), Manipur for hearing on sentence. Learned counsel may mention before the Trial Court that criminal revision petition is pending before this Court. [6] Furnish a copy of this order to the learned counsel for the applicant in the course of the day by whatsapp or any available mode.

JUDGE

Kh. Joshua Maring