CourtKutchehry.com
High CourtsDivision Bench

Tsheten Tshering Bhutia vs State Of Sikkim

Sikkim High Court · Decided on 6 September 2023 · Citation: (2023) 09 SIK CK 0014

HON’BLE JUDGES
Meenakshi Madan Rai, J · Bhaskar Raj Pradhan, J
CASE NUMBER
Criminal Appeal No. 05 Of 2023
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

6 paragraphs · 246 words

bw + bsl && x + aw - ah / 2 - cw >= bsl ) { c.style.left = x + aw - ah / 2 - cw; } else { c.style.left = x + ah / 2; } if (y + ch + ah / 2 > bh + bst && y + ah / 2 - ch >= bst ) { c.style.top = y + ah / 2 - ch; } else { c.style.top = y + ah / 2; } c.style.visibility = "visible"; } } } function msoCommentHide(com_id) { if(msoBrowserCheck()) { c = document.all(com_id); if (null != c && null == c.length) { c.style.visibility = "hidden"; c.style.left = -1000; c.style.top = -1000; } } } function msoBrowserCheck() { ms = navigator.appVersion.indexOf("MSIE"); vers = navigator.appVersion.substring(ms + 5, ms + 6); ie4 = (ms > 0) && (parseInt(vers) >= 4); return ie4; } if (msoBrowserCheck()) { document.styleSheets.dynCom.addRule(".msocomanchor","background: infobackground"); document.styleSheets.dynCom.addRule(".msocomoff","display: none"); document.styleSheets.dynCom.addRule(".msocomtxt","visibility: hidden"); document.styleSheets.dynCom.addRule(".msocomtxt","position: absolute"); document.styleSheets.dynCom.addRule(".msocomtxt","top: -1000"); document.styleSheets.dynCom.addRule(".msocomtxt","left: -1000"); document.styleSheets.dynCom.addRule(".msocomtxt","width: 33%"); document.styleSheets.dynCom.addRule(".msocomtxt","background: infobackground"); document.styleSheets.dynCom.addRule(".msocomtxt","color: infotext"); document.styleSheets.dynCom.addRule(".msocomtxt","border-top: 1pt solid threedlightshadow"); document.styleSheets.dynCom.addRule(".msocomtxt","border-right: 2pt solid threedshadow"); document.styleSheets.dynCom.addRule(".msocomtxt","border-bottom: 2pt solid threedshadow"); document.styleSheets.dynCom.addRule(".msocomtxt","border-left: 1pt solid threedlightshadow"); document.styleSheets.dynCom.addRule(".msocomtxt","padding: 3pt 3pt 3pt 3pt"); document.styleSheets.dynCom.addRule(".msocomtxt","z-index: 100"); } // -->

Meenakshi Madan Rai, J

Learned Counsel appearing on behalf of the Appellant verbally seeks time on grounds that the Counsel on record for the Appellant is unable to appear before this Court today on account of unavoidable urgent personal work.

Not opposed.

Considered and ordered accordingly.

List on 22-11-2023 as found convenient by the parties.