Date Of Order: 13.08.2024 vs The State Of Meghalaya
2024 Latest Caselaw 541 Meg

High Court of Meghalaya

Date Of Order: 13.08.2024 vs The State Of Meghalaya on 13 August, 2024

Author: W. Diengdoh

Bench: W. Diengdoh

                                                             2024:MLHC:730-DB


Serial No. 06                HIGH COURT OF MEGHALAYA
Supplementary List                 AT SHILLONG

         Crl.M.C. No. 89 of 2024
                                                        Date of order: 13.08.2024
               Sheldar Syiemlieh
                                                                       ...Applicant
                                          - Versus -
             The State of Meghalaya
             Through the Commissioner & Secretary to the Government of
             Meghalaya, Department of Home (Police), Civil Secretariat,
             Shillong.
                                                             ...Respondent

Coram:

Hon'ble Mr. Justice S. Vaidyanathan, Chief Justice Hon'ble Mr. Justice W. Diengdoh, Judge Appearance:

For the Applicant : Ms. P. Chettri, Legal Aid Counsel For the Respondent : Mr. R. Gurung, GA Mr. J. Thabah, GA

This application has been filed to condone the delay of 296 days

in preferring the appeal against the judgment dated 18.08.2023.

Heard Ms. P. Chettri, Legal Aid Counsel for the applicant and

Mr. R. Gurung, learned GA with Mr. J. Thabah, learned GA for the State

respondent.

The State has no objection for condoning the delay.

Being satisfied with the reasons assigned in the affidavit filed in

support of the petition, Crl.M.C. No. 89 of 2024 is allowed and the

delay of 296 days is condoned.

2024:MLHC:730-DB

Registry is directed to diarize the appeal, if it is otherwise in

order.

List the appeal for admission on 14.08.2024.

                                                                   (W. Diengdoh)                              (S. Vaidyanathan)
                                                                       Judge                                     Chief Justice

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