Manipur High Court
Ningthoujam Tomchou Singh vs Pheiroijam Ningol Karam Ongbi Romita ... on 1 August, 2022
Author: Sanjay Kumar
Bench: Sanjay Kumar
LAIREN Digitally
signed by
Item Nos. 21 - 31
MAYUM LAIRENMAYU
M INDRAJEET
INDRAJ SINGH
Date:
IN THE HIGH COURT OF MANIPUR
EET 2022.08.01
AT IMPHAL
16:08:09
SINGH +05'30'
MC(Cril.Petn) No. 2 of 2022
With
CRIL.PETN. No. 62 of 2021 With CRIL.PETN. No. 63 of 2021 With
CRIL.PETN. No. 64 of 2021 With CRIL.PETN. No. 65 of 2021 With
CRIL.PETN. No. 66 of 2021 With MC(Cril.Petn.) No. 1 of 2022 With
MC(Cril.Petn) No. 3 of 2022 With MC(Cril.Petn.) No. 4 of 2022 With
MC(Cril.Petn.) No. 5 of 2022 With MC(Cril.Petn.) No. 6 of 2022
Ningthoujam Tomchou Singh
....Applicant
- Versus -
Pheiroijam Ningol Karam Ongbi Romita Devi & anr.
...Respondents
BEFORE HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR 01.08.2022 Copy of the FSL report received from Assam is placed on record. However, this Court finds that it is not responsive to the directions of the Learned CJM, Imphal West.
In any event, Mr. M. Gunedhor, learned counsel, seeks to rely on medical jurisprudence in relation to 'partial hanging'. He seeks time to make photocopies of the relevant extracts from medical text books and place the same before this Court after serving advance copies thereof to both the opposing counsel.
Post on 17.08.2022.
CHIEF JUSTICE Indrajeet