Gauhati High Court
Page No.# 1/3 vs The State Of Nagaland on 25 February, 2021
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/3
GAHC010036152021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A./58/2021
LIPISE SANGTAM AND 2 ORS
S/O- TSUPISU SANGTAM, VILLAGE- PHELUNGRE, P.O. AND P.S. KIPHIRE,
DISTRICT.- KIPHIRE, NAGALAND.
2: HANTONG KONYAK
S/O- NYEIE KONYAK
VILL.- CHINGLONG KONYAK
P.O. AND P.S. ABOI
DIST.- MON
NAGALAND.
3: NGAMPHONG KONYAK
S/O- LONGANG KONYAK
VILL.- TOTOK
P.O. AND P.S. MON
DIST.- MON
NAGALAND
VERSUS
THE STATE OF NAGALAND
REP. BY THE P.P., NAGALAND.
Advocate for the Petitioner : MR. A ZHO
Advocate for the Respondent : PP, NAGALAND
Linked Case : I.A.(Crl.)/122/2021
Page No.# 2/3
LIPISE SANGTAM AND 2 ORS
S/O- TSUPISU SANGTAM
VILLAGE- PHELUNGRE
P.O. AND P.S. KIPHIRE
DISTRICT.- KIPHIRE
NAGALAND.
2: SHRI HANTONG KONYAK
S/O. NYEIE KONYAK
VILL.- CHINGLONG KONYAK
P.O. AND P.S. ABOI
DIST. MON
NAGALAND.
3: SHRI NGAMPHONG KONYAK
S/O. LONGANG KONYAK
VILL.- TOTOK
P.O. AND P.S. MON
DIST. MON
NAGALAND.
VERSUS
THE STATE OF NAGALAND
REPRESENTED BY THE P.P.
NAGALAND.
------------
Advocate for : MR. A ZHO
Advocate for : PP
NAGALAND appearing for THE STATE OF NAGALAND
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
HONOURABLE MR. JUSTICE MIR ALFAZ ALI
ORDER
Date : 25/02/2021 Suman Shyam, J The learned counsel for the appellant/applicant in both these cases had made a request to allow him to address this Court from Kohima through remote video conferencing. Accordingly, his Page No.# 3/3 prayer was allowed by this Court. But when the matter was taken up, Mr. D.K. Bhattacharyya, learned counsel appearing on behalf of Mr. A. Zho, has submitted that there is connectivity problem at Kohima, as a result of which, the video conferencing would not be possible today. However, a request has been made to take up these cases again on 04/03/2021, on which date, the learned counsel would remain physically present at Guwahati and address this Court on behalf of his client.
In view of the above, further proceeding in connection with Crl. A. 58/2021 and IA(Crl) 122/2021 stand adjourned till 04/03/2021.
The matters be listed on that date as fixed items.
JUDGE JUDGE Sukhamay Comparing Assistant