Emkyrdan Bhoi vs . State Of Meghalaya
2024 Latest Caselaw 26 Meg

High Court of Meghalaya

Emkyrdan Bhoi vs . State Of Meghalaya on 12 February, 2024

Author: W. Diengdoh

Bench: W. Diengdoh

         Serial No.01
         Supplementary List
                      HIGH COURT OF MEGHALAYA
                          AT SHILLONG
Crl.M.C.No.13/2024
                                                Date of Order: 12.02.2024
Emkyrdan Bhoi                     Vs.                  State of Meghalaya
Coram:
           Hon'ble Mr. Justice S. Vaidyanathan, Chief Justice
           Hon'ble Mr. Justice W. Diengdoh, Judge
Appearance:
For the Applicant                   : Ms. P. Agarwal, Adv
For the Respondent                  : Mr. K. Khan, AAG with

Mr. S. Sengupta, Addl.PP

This application has been filed to condone the delay of 1900 days in preferring the appeal against the judgment and order dated 27.09.2018.

Heard Ms. P. Agarwal, learned counsel for the applicant and Mr. K. Khan, learned AAG with Mr. S. Sengupta, learned Addl.PP.

The State has no objection for condoning the delay. In view of the above, Crl.M.C.No.13 of 2024 is allowed and the delay of 1900 days is condoned.

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

List the appeal for admission on 27.02.2024.

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


Meghalaya
12.02.2024
"Lam DR-PS"