YENGKHOM SURCHANDRA SINGH Vs. MAYANGLAMBAM RAMESHWOR SINGH

JUDGEMENT

(1.) The present petition has been filed by the petitioner/accused under Sec. 482 of the Code of Criminal Procedure (in short, CrPC) for quashing and setting aside the impugned order dtd. 4/7/2022 passed in Cril. Misc. Case No. 152 of 2022 [Ref: Cril. (C ) Case No. 10 of 2022] by the learned Special Court for MPs/MLAs No. 2, Manipur at Lamphel Court complex and also the entire Cril. (C) Case No. 10 of 2022 now pending before the same Court.

(2.) The petitioner/accused has also filed Misc. Case (Cril. Petn.) No. 23 of 2022 to suspend/stay the impugned order dtd. 4/7/2022 passed in Cril. Complaint Case No. 10 of 2022 with further proceeding of the said case pending final disposal of the instant case, ie, Cril. Petition No. 27 of 2022.

(3.) On 28/7/2022, this Court passed an interim order in Misc. Case (Cril. Petn.) No. 23 of 2022 staying the appearance of the applicant before the trial Court till the next date of hearing and the interim order has been extended from time to time.