Edison Nongrum vs State Of Meghalaya & Anr
2024 Latest Caselaw 59 Meg

High Court of Meghalaya

Edison Nongrum vs State Of Meghalaya & Anr on 21 February, 2024

Author: W. Diengdoh

Bench: W. Diengdoh

Serial No. 01
Supplementary List
                            HIGH COURT OF MEGHALAYA
                                   AT SHILLONG

         Crl.M.C. No. 14 of 2024
                                                         Date of order: 21.02.2024
         Edison Nongrum                vs                State of Meghalaya & anr
         Coram:
                Hon'ble Mr. Justice S. Vaidyanathan, Chief Justice
                Hon'ble Mr. Justice W. Diengdoh, Judge
         Appearance:
         For the Applicant        :   Mr G. Yobin, Legal Aid Counsel
         For the Respondents :        Mr A. Kumar, AG with

Ms Z.E. Nongkynrih, GA

This application has been filed to condone the delay of 563 days in preferring the appeal against the judgment dated 27.05.2022.

Heard Mr G. Yobin, learned counsel appearing for the applicant and Mr A. Kumar, learned Advocate General with Ms Z.E. Nongkynrih, GA.

The State has no objection for condoning the delay. In view of the above, Crl.M.C. No. 14 of 2024 is allowed and the delay of 563 days is condoned.

Registry is directed to diarize the appeal if it is otherwise in order and also directed to prepare the paper books within four weeks.

Post the appeal for admission on 20.03.2024.

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

         Meghalaya
         21.02.2024
         "Sylvana PS"