LHAINEINENG HAOKIP Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Mr. S. Serto T. Kom, learned counsel, appears on behalf of the petitioner through video conferencing; and Mr. M. Devananda, learned Additional Advocate General, Manipur, appears on behalf of the State of Manipur.

(2.) The present habeas corpus petition has been instituted seeking a direction to the respondents to release Mr. Thangkholen Haokip, aged about 43 years, S/o. Paojatong Haokip, a permanent resident of Chikim Village, P.O. and P.S. Moreh, District-Tengnoupal, Manipur, in terms of the order dtd. 31/10/2023 passed by the Ld. Special Judge (ND and PS), Senapati, directing his release in connection with FIR No. 14(7)2022 GSPM-PS U/s 22 (C)/29/60(3) ND and PS Act.

(3.) Mr. M. Devananda, learned Additional Advocate General, appearing on behalf of the State of Manipur, on advance notice, states that in view of the foregoing circumstances, Mr. Thangkholen Haokip shall be released forthwith.