Shri. Hambiwell Paliar vs State Of Meghalaya
2024 Latest Caselaw 232 Meg

High Court of Meghalaya

Shri. Hambiwell Paliar vs State Of Meghalaya on 30 April, 2024

Serial No.03
Supple List
                    HIGH COURT OF MEGHALAYA
                          AT SHILLONG

Crl.M.C. No.42 of 2024 in
Crl. A. No.20 of 2024
                                         Date of Order: 30.04.2024

Shri. Hambiwell Paliar
S/o(L) Suwonroy Langrin,
R/o Nongtynniaw Village, P.S Mawkyrwat,
South West Khasi Hills District,
Meghalaya.                           :::: Accused/Applicant.
                                 Vs.
State of Meghalaya.
Represented by the Learned Special Public
Prosecutor (POCSO) for the State.    :::: Respondent.

Coram:

Hon'ble Mr. Justice B. Bhattacharjee, Judge

Appearance:

For the Petitioner(s) : Mr. S. Wahlang, Adv.

For the Respondent(s) : Mr. K. P. Bhattacharjee, GA.

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

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

ORAL:-

Heard Mr. S. Wahlang, learned counsel appearing for the applicant.

This is an application under Section 5 of the Limition Act, 1963 seeking condonation of delay of 72 days in preferring the appeal against the Judgment and Order dated 15-12-2023 and the order of sentence passed therein by the learned Special Judge POCSO, South West Khasi Hills District, Mawkyrwat in POCSO Case No. 3 of 2021.

Mr. K. P. Bhattacharjee, learned GA appearing for the State- respondent has no objection to the prayer for condonation of delay.

The reasons stated in the application, particularly at Para - 7 is found to be satisfactory and acceptable.

Accordingly, the delay of 72 days in preferring the connected appeal is condoned.

Registry to diarize the appeal and list the matter for admission. Petition stands allowed and disposed of.

JUDGE

Meghalaya 30.04.2024 "Biswarup-PS"