Shri. Khamkor Rymbai vs State Of Meghalaya
2024 Latest Caselaw 231 Meg

High Court of Meghalaya

Shri. Khamkor Rymbai vs State Of Meghalaya on 29 April, 2024

Serial No.05
Regular List
                    HIGH COURT OF MEGHALAYA
                          AT SHILLONG

Crl.M.C. No.43 of 2024 in
Crl. A. No.19 of 2024
                                              Date of Order: 29.04.2024

Shri. Khamkor Rymbai
Son of Shri Dreaming Talang
Resident of Namdong "B",
West Jaintia Hills District,
Jowai, Meghalaya.                           :::: Applicant.
                                      Vs.
1.State of Meghalaya.
Represented by the Ministry of
Home, Shillong, East Khasi Hills
District, Meghalaya.

2.Superintendent of Police,
East Jaintia Hills District,
Khliehriat, Meghalaya.

3.Officer-in-Charge,
Khliehriat, East Jaintia Hills
District, Meghalaya.                        :::: Respondent.

Coram:

Hon'ble Mr. Justice B. Bhattacharjee, Judge

Appearance:

For the Petitioner(s) : Mr. H. R. Nath, Adv.

For the Respondent(s) : Mrs. T. Yangi B, AAG with Mr. J. N. Rynjah, GA.

i) Whether approved for reporting in Yes/No Law journals etc:

ii) Whether approved for publication Yes/No in press:

Heard Mr. H. R. Nath, learned counsel appearing for the petitioner.

By this application petitioner seeks to condone the delay of 128 days in preferring the appeal against the Judgment and order of conviction dated 16-10-2023 under Sections 395, 397 IPC by the Sessions Judge, East Jaintia Hills, Khliehriat in Sessions Case No. 24 of 2021.

Mrs. T. Yangi B, learned AAG appearing for the State- respondent has no objection.

The reasons for delay explained in paragraphs No.6 - 10 of the application are found to be satisfactory.

Accordingly, the delay of 128 days in preferring the appeal against the aforesaid conviction is condoned.

The application stands allowed. Registry to diarize the appeal and list the matter for admission.

JUDGE

Meghalaya 29.04.2024 "Biswarup-PS"