Shri. Riang Najiar vs The State Of Meghalaya Represented By ...
2024 Latest Caselaw 557 Meg

High Court of Meghalaya

Shri. Riang Najiar vs The State Of Meghalaya Represented By ... on 16 August, 2024

Author: W. Diengdoh

Bench: W. Diengdoh

Serial No. 12
Supplementary List
                          HIGH COURT OF MEGHALAYA
                                 AT SHILLONG


         Crl.M.C. No. 95 of 2024
                                                          Date of order: 16.08.2024
               Shri. Riang Najiar
                                                                       ...Applicant

                                          - Versus -
             The State of Meghalaya represented by the Secretary Home
             Department.
                                                              ...Responedent
         Coram:
              Hon'ble Mr. Justice S. Vaidyanathan, Chief Justice
              Hon'ble Mr. Justice W. Diengdoh, Judge
         Appearance:
         For the Applicant     :    Mr. J. Shylla, Adv.
         For the Respondent :       Mr. K. Khan, AAG with

Mr. A.H. Kharwanlang, Addl.Sr.GA

This application has been filed to condone the delay of 67 days

in preferring the appeal against the judgment dated 04.04.2024.

Heard Mr. J. Shylla, learned counsel for the applicant and Mr.

K. Khan, learned AAG assisted by Mr. A.H. Kharwanlang, learned

Addl. Sr.GA for the 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. 95 of 2024 is allowed and the

delay of 67 days is condoned.

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

order.

List the appeal for admission on 20.08.2024.

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


Meghalaya
16.08.2024
"Sylvana PS"