High Court of Meghalaya

Jimmy Bordoloi vs State Of Meghalaya on 3 May, 2024

Author: W. Diengdoh

Bench: W. Diengdoh

Serial No. 07
Supplementary List
                            HIGH COURT OF MEGHALAYA
                                   AT SHILLONG

         Crl.M.C. No. 35 of 2024
                                                           Date of order: 03.05.2024
         Jimmy Bordoloi             vs                           State of Meghalaya
         Coram:
               Hon'ble Mr. Justice S. Vaidyanathan, Chief Justice
               Hon'ble Mr. Justice W. Diengdoh, Judge
         Appearance:
         For the Applicant        :   Mr. M. Sharma, Legal Aid Counsel
         For the Respondent       :   Mr. K. Khan, AAG with

Mr. A.H. Kharwanlang, Addl.Sr.GA Mr. S.A. Sheikh, GA

This application has been filed to condone the delay of 690 days in preferring the appeal against the judgment dated 17.03.2022.

Heard Mr. M. Sharma, Legal Aid Counsel for the applicant and Mr. K. Khan, learned AAG assisted by Mr. A.H. Kharwanlang, Addl.Sr.GA and Mr. S.A. Sheikh, 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. 35 of 2024 is allowed and the delay of 690 days is condoned.

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

List the appeal for admission on 10.05.2024.




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

         Meghalaya
         03.05.2024
         "Sylvana PS"