Sambhu Ray vs State Of Meghalaya Represented By Its Secretary Home (Police) Department Meghalaya

W. Diengdoh, J

Heard Mr. M.F. Qureshi, learned Legal Aid Counsel for the applicant, who has submitted that the applicant has filed an appeal before this Court, being aggrieved and dissatisfied by the impugned judgment and related order of sentence dated 16.07.2025 passed by the Court of the learned Special Judge (POCSO), East Jaintia Hills District, Khliehriat in POCSO Case No. 16 of 2023, whereby, he was convicted and directed to undergo rigorous imprisonment for a period of 7(seven) years with fine of ₹ 30,000/- (Rupees thirty thousand) only for an offence punishable under Section 77 of the Juvenile Justice (Care and Protection of Children) Act, 2015, and in default of payment of fine, to undergo further simple imprisonment of 2(two) months.

However, while preferring an appeal, a delay of 226 days has occurred, due to circumstances which is beyond the control of the applicant, since he is from Bihar and his family members did not come forward to assist him to file an appeal or to engage a private counsel. As such, he could not prefer an appeal within the prescribed period of limitation. Thereafter, legal aid was sought for, and accordingly, this application was processed through a Legal Aid Counsel. It is therefore prayed that the delay be condoned and the appeal be admitted.

Mrs. N.G. Shylla, learned Sr. GA assisted by Mr. E.R. Chyne, learned GA appearing for the State respondent has no objection to the prayer for condonation of the delay.

On consideration of the submission made, this Court is inclined to allow this application on being satisfied that the grounds cited for the delay contain sufficient cause. Accordingly, the delay of 226 days in preferring the appeal is hereby condoned.

Registry is directed to diarize the appeal and list it for admission after 1(one) week.

Misc. Case disposed of.