Jenorin D. Sangma vs State Of Meghalaya
2024 Latest Caselaw 83 Meg

High Court of Meghalaya

Jenorin D. Sangma vs State Of Meghalaya on 28 February, 2024

Author: W. Diengdoh

Bench: W. Diengdoh

Serial No. 02
Supplementary List
                            HIGH COURT OF MEGHALAYA
                                   AT SHILLONG

         Crl.M.C. No. 15 of 2024
                                                           Date of order: 28.02.2024
         Jenorin D. Sangma             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, Legal Aid Counsel
         For the Respondent       :   Mr R. Gurung, GA

Mr J. Thabah, GA

This application has been filed to condone the delay of 1413 days in preferring the appeal against the judgment and order dated 14.02.2020.

Heard Ms P. Agarwal, learned counsel for the applicant and Mr R. Gurung, learned GA.

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. 15 of 2024 is allowed and the delay of 1413 days is condoned.

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

List the appeal for admission on 01.03.2024.

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

         Meghalaya
         28.02.2024
         "Sylvana PS"