WAHENGBAM CHANDRAKUMAR Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M.Rakesh, learned counsel for the petitioner No.1 and Mr. B.R.Sharma, learned counsel for the petitioner No.2. Also heard Mr.N.Kumarjit, learned Advocate General, Manipur, for the State respondents.

(2.) The prayer in this PIL are as follows:-

(3.) The impugned proceeding dated 17th July, 2019, Annexure-A/1 reads as follows:-