Tharli Langstang vs State Of Meghalaya
2024 Latest Caselaw 131 Meg

High Court of Meghalaya

Tharli Langstang vs State Of Meghalaya on 13 March, 2024

Author: W. Diengdoh

Bench: W. Diengdoh

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

       Crl.M.C. No. 27 of 2024
                                                     Date of order: 13.03.2024
       Tharli Langstang,
       S/o (L) Sor Suchiang,
       R/o Thadsing Village,
       Jaintia Hills District, Meghalaya.
             Vs
       State of Meghalaya,
       through the Commissioner & Secretary
       to the Government of Meghalaya, Department of Home (Police),
       Civil Secretariat, Shillong, Meghalaya.
       Coram:
               Hon'ble Mr. Justice S. Vaidyanathan, Chief Justice
               Hon'ble Mr. Justice W. Diengdoh, Judge
       Appearance:
       For the Applicant     :   Mr K.S. Kynjing, Sr Adv. with
                                 Mr G. Syngkrem, Adv.

       For the Respondent :      Mrs N.G. Shylla, Sr. GA

i) Whether approved for Yes/No reporting in Law journals etc.:

ii) Whether approved for publication Yes/No in press:

This application has been filed to condone the delay of 136 days in preferring the appeal against the judgment and order dated 25.08.2023.

Heard Mr. K.S. Kynjing, learned senior counsel assisted by Mr G. Syngkrem, learned counsel for the applicant and Mrs. N.G. Shylla, learned senior GA for the respondent.

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. 27 of 2024 is allowed and the delay of 136 days is condoned.

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

List the appeal for admission on 18.03.2024.

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


Meghalaya
13.03.2024
"Sylvana PS"