____________________________________________________________ vs The State Of Meghlaya
2024 Latest Caselaw 199 Meg

High Court of Meghalaya

____________________________________________________________ vs The State Of Meghlaya on 10 April, 2024

Serial No.01
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                      HIGH COURT OF MEGHALAYA
                          AT SHILLONG

Crl.M.C. No.37 of 2024 in
Crl. A. No. 16 of 2024                 Date of Order: 10.04.2024
____________________________________________________________
Shri. Banteilang Syiemlieh
S/o Shri. Simpleman Marwein,
R/o Mawiong Lumsyntiew,
Nongstoin, West Khasi Hills District.
Meghalaya.                            :::: Applicant.

                                   Vs.

1.The State of Meghlaya,
Represented by the Secretary,
Home Department,
Government of Meghalaya,
Shillong.

2. The State of Meghalaya through
Superintendent of Police,
Mawkyrwat, South West Khasi
Hills District, Meghalaya.

3. The Officer-in-Charge,
Women Police Station,
South West Khasi Hills District,
Meghalaya.                               :::: Respondents.

Coram:

Hon'ble Mr. Justice B. Bhattacharjee, Judge Appearance:

For the Petitioner/Appellant(s) : Mr. Philemon Nongbri, Adv.

For the Respondent(s) : Mr. N.D. Chullai AAG, with Mr. E. R. Chyne, GA Mr. S. Sengupta, Addl. Sr. GA.

This is an application under Section 382 Cr.P.C seeking exemption from filing the original certified copy of the Judgment and Order dated 31- 01-2024 passed in Special POCSO Case No. 5 of 2021 for preferring the accompanying criminal appeal.

It is submitted by Mr. Philemon Nongbri, learned counsel for the applicant that though an application for certified copy of the impugned Judgment and Order dated 31-01-2024 has been made, the same is yet to be received. The learned counsel submits that this application is filed to avoid further delay in preferring the appeal against the conviction.

In the facts and circumstances above, the applicant is permitted to prefer the accompanying appeal without the original certified copy of the impugned judgment and order.

This criminal petition stands allowed and disposed of.

Judge

Meghalaya 10.04.2024 "Biswarup PS"