Pangabam Sanajaoba Singh vs State Of Manipur And Anr
2026 Latest Caselaw 2225 Mani

Manipur High Court

Pangabam Sanajaoba Singh vs State Of Manipur And Anr on 30 March, 2026

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                          Item no. 2 & 3
OINAM
       Digitally signed   IN THE HIGH COURT OF MANIPUR
THOIB byTHOIBA
          OINAM
                MEITEI              AT IMPHAL
A      Date: 2026.03.30
       18:00:35 +05'30'

MEITEI                    Crl. Rev. P. No. 6 of 2026 with
                          MC(Crl. Rev. P.) No. 4 of 2026


  Pangabam Sanajaoba Singh
                                                                         .... Petitioner
                                         - Versus -

  State of Manipur and Anr.
                                                                      .... Respondents

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

                                          ORDER

30.03.2026

[1] Heard Mr. Th. Jugindro, learned counsel for the petitioner.

[2] The petitioner is an accused in a trial under the POCSO Act before the Court of the Fast Track Special Court No. 2, Manipur in Special Trial (POCSO) Case No. 2 of 2021/15/2025 and he has been charged under Section 4 of the POCSO Act. The petitioner is aggrieved by 2(two) orders dated 21.02.2026 passed by the Ld. Trial Court in Cril. Misc. Case No. 1 of 2026 thereby, partly rejecting the application for recall of the PW No. 3 (victim) as she was not cross- examined and also order dated 11.03.2026 thereby, rejecting the oral request for the accused for filing application under Section 315 of Cr.P.C. seeking permission to examine the accused himself as defence witnesses and submission of the list of defence witnesses.

[3] The learned counsel for the petitioner submits that without cross- examination of the victim and producing his defence witnesses, the case of the petitioner/accused will be prejudiced against him and there would not be a proper defense in the trial. It is submitted that the matter is fixed for hearing, on closure of the PWs and DWs evidences. It is prayed that during the pendency of the present petition, the proceeding before the Trial Court be stayed.

  [4]                Issue notice.
 [5]             Mr. O. Ratankumar, learned Dy. GA assisting Mr. H. Samarjit,

learned PP accept notice on behalf of respondent nos. 1 & 2. Hence, service is complete on the respondents. The learned PP prays for 2(two) week's time for filing objection.

[6] If final hearing is completed and judgment is pronounced during the pendency of the present petition, the very purpose of filing the present revision petition will be frustrated. In the circumstances, till the next date, judgment if any, shall not be pronounced without leave of this Court.

[7]             List these cases on 27.04.2026.




                                                       JUDGE


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