LAWS(MANIP)-2023-4-3

RAMU KALLURI Vs. STATE OF MANIPUR

Decided On April 06, 2023
Ramu Kalluri Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) Heard Mr. Pavan Kumar Rao, learned counsel appearing for the petitioner and Mr. Shyam Sharma, learned GA for the State respondents.

(2.) When the matter came on 5/4/2023, after hearing the arguments of either parties, this Court directed Mr. Shyam Sharma, learned GA to verify with the respondent No.3 and 5 whether any FIR has been registered against this petitioner or not and accordingly, the matter was directed to be posted today.

(3.) When the matter is taken up today, Mr. Pavan Kumar Rao, learned counsel appearing for the petitioner argued further along with the relevant documents and prayed this Court that the writ petition may be admitted and interim order may be granted.