Gauhati High Court
N. Shanti Meiti @ Chinglemba Mangang @ ... vs The National Investigation Agency ... on 17 August, 2021
Author: Suman Shyam
Bench: Suman Shyam, Parthivjyoti Saikia
Page No.# 1/4
GAHC010074252021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Crl.)/236/2021
N. SHANTI MEITI @ CHINGLEMBA MANGANG @ TAKHELCHANGBAM
HEMANTA SINGH
S/O. LATE DANABIR SINGH, R/O. VILL. WAHENG LEIKAI, P.S. AND DIST.
IMPHAL WEST MANIPUR, PIN- 795001
VERSUS
THE NATIONAL INVESTIGATION AGENCY (N.I.A.)
REP. BY SC, NIA
Advocate for the Petitioner : MR D K MISHRA
Advocate for the Respondent : SC, NIA
Linked Case : Crl.A./244/2018
L. JITEN SINGH
S/O LEISHRAM NABONI SINGH
KORCHARGHAT LAISHRAM KHUL
P.S. PATHERKANDI
P/O TINOKHE
DIST. KARIMGANJ
ASSAM.
VERSUS
Page No.# 2/4
NIA
REPRESENTED BY SC
NIA
------------
Advocate for : MR. M G SINGH
Advocate for : SC
NIA appearing for NIA
Linked Case : Crl.A./245/2018
N. SHANTI MEITEI @ CHINGLEMBA MANGANG @ TAKHELCHANGBAM
HEMANTA SINGH
S/O LATE DANABIR SINGH
WAHENG LEIKAI
P.S. IMPHAL WEST
DIST. IMPHAL WEST MANIPUR
PIN 795001
VERSUS
NIA
REPRESENTED BY SC
NIA
------------
Advocate for : MR. M G SINGH
Advocate for : SC
NIA appearing for NIA
Linked Case : Crl.A./253/2018
ELANGBAM BOBO @ KHANGANBA
S/O LATE DANABIR SINGH
RESIDENT OF HIYANGLAM MAYAI LEIKAI WARAKHANG
PS KAKCHING
DIST THOUBAL
MANIPUR
Page No.# 3/4
VERSUS
NIA
REPRESENTED BY STANDING COUNSEL NIA
------------
Advocate for : MR. M G SINGH
Advocate for : SC
NIA appearing for NIA
Linked Case : Crl.A./261/2018
INAOCHA SINGH
S/O SHRI L. GAURAHARI SINGH
R/O SHRI L. GAURAHARI SINGH
R/O KWAKEITHAL KONJEN LEIKAI
P.S. SINGJAMEI
DIST. IMPHAL WEST
MANIPUR
VERSUS
NIA
REPRESENTED BY SC
NIA
------------
Advocate for : MR. M G SINGH
Advocate for : SC
NIA appearing for NIA
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : 17-08-2021 Suman Shyam, J Page No.# 4/4 Heard Mr. B. Prasad, learned counsel for the appellants. We have also heard Mr. R.D. Choudhury, learned ASGI appearing for the respondent who submits that 10 days time be granted for filing objection.
In view of the above and on the request of learned counsel for the respondent these matters stand adjourned for 10 days.
On the prayer of Mr. Prasad, Registry to list these cases again on 07-09-2021.
JUDGE JUDGE GS Comparing Assistant