THE STATE OF MANIPUR Vs. LUIS TOPNO

JUDGEMENT

(1.) CRIMINAL Revision Petition No.02 of 2012 and Criminal Petition No.03 of 2012 are taken up together for disposal since both the petitions filed by the same petitioners against the same respondent, challenging similar orders arising out of same case and, hence, this single order shall govern both the cases.

(2.) HEARD learned P.P., Mr. Th. Ibohal Singh, appearing for the petitioners. Attendance of the respondent could not be procured.

(3.) BOTH the orders were passed one after the other directing execution of warrants against the respondent accused, Luis Topno.