High Court of Meghalaya

Anthony Kharbani vs State Of Meghalaya on 7 May, 2024

Author: W. Diengdoh

Bench: W. Diengdoh

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

      Crl.M.C. No. 47 of 2024
                                                       Date of order: 07.05.2024
      Anthony Kharbani             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. S.D. Upadhayana, Legal Aid Counsel
      For the Respondent :        Mr. R. Gurung, GA

Mr. S.Sengupta, Addl.PP.

This application has been filed to condone the delay of 981 days in preferring the appeal against the impugned judgment dated 18.06.2021.

Heard Mr. S.D. Upadhayana, Legal Aid Counsel for the applicant and Mr. R. Gurung, learned GA with Mr. S. Sengupta, Addl.PP for the respondents.

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. 47 of 2024 is allowed and the delay of 981 days is condoned.

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

List the appeal for admission on 08.05.2024.





                 (W. Diengdoh)                              (S. Vaidyanathan)
                     Judge                                     Chief Justice
      Meghalaya
      07.05.2024
      "Sylvana PS"