STATE OF MANIPUR Vs. MARK THANGMANG HAOKIP

JUDGEMENT

(1.) Heard Mr. Lenin Hijam, learned Advocate General appearing through VC assisted by Mr. Dimal Kumar, learned counsel for the petitioner and Mr. Colin Gonsalves, learned senior counsel appearing through VC assisted by Osbert Khaling, learned counsel for the respondent.

(2.) The present Petition has been filed under Sec. 482 of the Criminal Procedure Code with the following prayer:

(3.) The instant petition has been instituted on behalf of the State of Manipur against the order dtd. 21/5/2024 passed in Spl. T. No. 10 of 2022 of the Ld. Special Judge (NIA), Imphal West on the ground that the said order has been passed without giving opportunity of being heard the public prosecutor thereby violating the principle of natural justice in the name of exercising discretionary power of the Court. The order has been passed in violation of Sec. 362 of Cr.P.C.