____________________________________________________________ vs State Of Meghalaya
2024 Latest Caselaw 511 Meg

High Court of Meghalaya

____________________________________________________________ vs State Of Meghalaya on 30 July, 2024

                                                        2024:MLHC:676

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

Crl. M.C. No. 76 of 2024                       Date of Order: 30.07.2024
 ____________________________________________________________
Shri. Deibormitre Dkhar.
S/o (L) Honey Paslein,
R/o- Caroline Colony Locality, Jowai.
P.S: Jowai,
District West Jaintia Hills, Meghalaya
Presently serving sentence in District Prison
& correctional Home, Jowai                    :::: Appellant.
                     Vs.
State of Meghalaya
Through the Public Prosecutor                 :::: Respondent.

Coram:

Hon'ble Mr. Justice B. Bhattacharjee, Judge

Appearance:

For the Petitioner/Appellant(s) : Mr. R. H. Alice, Legal Aid Counsel. For the Respondent(s) : Mr. E. R. Chyne, GA.

ORAL:-

Heard Mr. R. H. Alice, learned Legal Aid Counsel appearing for the appellant and also Mr. E. R. Chyne, learned GA appearing for the State- respondent.

This is an application for condonation of delay of 514 days in preferring the criminal appeal against the Judgment & order of conviction and sentence dated 21-12-2022 passed by the Learned Special Judge (POCSO), West Jaintia Hills District, Jowai in Sessions Case No.27 of

2024:MLHC:676

2017. The reasons for delay have been satisfactorily explained at para 4 of the application.

The learned GA appearing for the State-respondent has no objection to the grant of prayer for condonation of delay.

In view of the above, the delay of 514 days in preferring the connected appeal is condoned. The application stands allowed.

Registry to diarize the appeal and list for admission in the next week.

Judge

Meghalaya 30.07.2024 "Biswarup PS"

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