LAWS(MANIP)-2025-6-1

MD. SIRAJ AHAMAD Vs. STATE OF MANIPUR

Decided On June 25, 2025
Md. Siraj Ahamad Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) Heard Mr. Ch. Bimolchandra, learned counsel appearing for the petitioner.

(2.) Issue notice, returnable within 4 weeks.

(3.) As Ms. Sharmila, learned counsel assisting Mr. H. Debendra, learned Deputy AG entered appearance and accepts notice on behalf of all the respondents, no formal notice is called for.