Th. Sureshkumar Singh @ Sabi vs State Of Manipur
2024 Latest Caselaw 48 Mani

Manipur High Court

Th. Sureshkumar Singh @ Sabi vs State Of Manipur on 13 February, 2024

                                                                                             Item No. 20
KHOIROM     Digitally signed by
            KHOIROM
BIPINCHAN   BIPINCHANDRA SINGH
            Date: 2024.02.14             IN THE HIGH COURT OF MANIPUR
DRA SINGH   11:46:25 +05'30'
                                                   AT IMPHAL

                                               MC(Crl. A.) No. 33 of 2023

    Th. Sureshkumar Singh @ Sabi
                                                                                            ... Applicant
                                                         - Versus -
    State of Manipur
                                                                                         ... Respondent

B E FO R E HON'BLE THE CHIEF JUSTICE MR. SIDDHARTH MRIDUL HON'BLE MRS. JUSTICE GOLMEI GAIPHULSHILLU

13.01.2024 (C.J.) Ms. Th. Rosy, learned counsel appears on behalf of the applicant and Mr. RK. Umakanta, learned PP appears on behalf of the State respondent.

The present application has been instituted on behalf of the applicant, who has been convicted vide the judgment and order dated 05.07.2022 and sentenced vide the order dated 08.07.2022 by the Ld. Fast Track Special Court No. 2, Manipur at Lamphelpat, Manipur in Special Trial (POCSO) Case No. 5 of 2015/28/2020; and who is presently undergoing sentence; to condone the delay of 383 (three hundred and eighty three) days in instituting the appeal, therefrom.

The learned PP appearing on behalf of the State respondent vehemently opposes the relief prayed for in the application.

However, considering that the applicant/appellant is currently in custody since the date of the order of conviction dated 05.07.2022; in the interest of justice, the delay in filing the accompanying appeal is condoned.

The present application is disposed of, accordingly.

                                               JUDGE                              CHIEF JUSTICE

    Bipin

                                                                                          Page 1|1