Date Of Order: 13.08.2024 vs The State Of Meghalaya
2024 Latest Caselaw 542 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:729-DB


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

         Crl.M.C. No. 86 of 2024
                                                         Date of order: 13.08.2024
               Shri. Yowan O. Lamare
                                                                      ...Applicant
                                        - Versus -
         1.    The State of Meghalaya
               Through the Superintendent of Police,
               East Jaintia Hills District, Meghalaya.

         2.    Officer-in-charge,
               Women Khliehriat Police Station,
               East Jaintia Hills District, Meghalaya.
                                                                   ...Respondents

Coram:

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

For the Applicant : Ms. F. Langbnang, Adv. For the Respondents : Mrs. T. Yangi B., AAG with Mr. E.R. Chyne, GA

This application has been filed to condone the delay of 504 days

in preferring the appeal against the judgment dated 19.01.2023.

Heard Ms. F. Langbnang, learned counsel for the applicant and

Mrs. T. Yangi B., learned AAG assisted by Mr. E.R. Chyne, learned GA

for the State respondents.

The State has no objection for condoning the delay.

2024:MLHC:729-DB

Being satisfied with the reasons assigned in the affidavit filed in

support of the petition, Crl.M.C. No. 86 of 2024 is allowed and the

delay of 504 days is condoned.

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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