Waikhom Abungoton Singh vs State Of Manipur & 4 Ors
2022 Latest Caselaw 79 Mani

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SAPANA SAPANA    CHANU
       Date: 2022.03.03                                                         Item No. 7
CHANU 13:43:08 +05'30'                                                   (Through video conferencing)
                                           IN THE HIGH COURT OF MANIPUR
                                                      AT IMPHAL
                                                MC (Crl.A.) No. 1 of 2020

    Waikhom Abungoton Singh                                           .... Applicant/s
                                                        - Versus -

    State of Manipur & 4 Ors.                                        .... Respondent/s

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 03.03.2022

Heard Mr. Y. Devadutta, learned counsel appearing for the applicant

and Mr. Y. Ashang, learned PP appearing for the respondents.

The present application had been filed with a prayer for granting leave

to file appeal against the judgment dated 24.09.2019 and order of sentence

dated 01.10.2019, passed by the Ld. Special Judge (POCSO), Imphal East in

Special Trial Case No. 14 of 2016 by condoning the delay of 51 (fifty one)

days in preferring the appeal.

It has been submitted by the learned PP that the present application

may be allowed subject to payment of cost of Rs. 500/- (five hundred) to be

paid to the High Court Bar Association, Manipur. In view of the submission

made above, the present application is allowed by condoning the delay of 51

(fifty one) days in preferring the connected appeal subject to payment of cost

of Rs. 500/- (five hundred) to be paid to the High Court Bar Association,

Manipur.

Registry is directed to register the connected appeal and list it for

admission hearing.

With the aforesaid direction, the present application is disposed of.

JUDGE

sapana