Kontishon Mukhim vs The State Of Meghalaya
2024 Latest Caselaw 112 Meg

High Court of Meghalaya

Kontishon Mukhim vs The State Of Meghalaya on 5 March, 2024

Author: W. Diengdoh

Bench: W. Diengdoh

Serial No. 09        HIGH COURT OF MEGHALAYA
Regular List                AT SHILLONG

     Crl.M.C No. 17 of 2024
                                                    Date of order: 05.03.2024
           Kontishon Mukhim
                vs
     1.    The State of Meghalaya
           Through the Superintendent of Police,
           Ri-Bhoi District, Meghalaya.

     2.  Office-in-charge Umiam Police Station,
         Nongpoh, Ri-Bhoi District, Meghalaya.
     Coram:
          Hon'ble Mr. Justice S. Vaidyanathan, Chief Justice
          Hon'ble Mr. Justice W. Diengdoh, Judge
     Appearance:
     For the Applicant     :   Mr K. Ch. Gautam, Adv.
     For the Respondents :     Mrs T. Yangi B., AAG with

Mrs N.G. Shylla, Sr GA

This application has been filed to condone the delay of 183 days in preferring the appeal against the judgment and order dated 30.06.2023.

Heard Mr K. Ch. Gautam, learned counsel for the applicant and Mrs T. Yangi B., AAG assisted by Mrs N.G. Shylla learned Sr. 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. No. 17 of 2024 is allowed and the delay of 183 days is condoned.

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

List the appeal for admission on 19.03.2024.

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


Meghalaya
05.03.2024
"Sylvana PS"