LAWS(MANIP)-2019-7-35

SALAM SOMORJIT SINGH Vs. STATE OF MANIPUR

Decided On July 25, 2019
Salam Somorjit Singh Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) Heard Mr. Kh. Tarunkumar, learned counsel for the petitioners.

(2.) Issue notice.

(3.) Mr. P. Tamphamani, learned counsel enters appearance and accepts notice on behalf of the respondents No. 1 and 2 and Mr. S. Sasi, learned counsel assisting Mr. A. Bimol, learned senior counsel on behalf of the respondents No. 9 and 10.