Sikkim High Court
State Of Sikkim vs Jigmee Bhutia on 20 October, 2020
Author: Arup Kumar Goswami
Bench: Arup Kumar Goswami, Meenakshi Madam Rai
HIGH COURT OF SIKKIM
Record of Proceedings through Video Conferencing
CRL. L. P. No.12 of 2019
STATE OF SIKKIM ...PETITIONER
VERSUS
JIGMEE BHUTIA ...RESPONDENT
Date: 20.10.2020
CORAM:
HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
HON'BLE MRS. JUSTICE MEENAKSHI MADAM RAI, JUDGE
...
(ARUP KUMAR GOSWAMI, CJ) Heard Mr. Sudesh Joshi, learned Public Prosecutor assisted by Mr. Sujan Sunwar for the petitioner. Also heard Mr. N. Rai, learned Senior Counsel along with Ms. Sushmita Gurung appearing for the respondent.
IA No.01/2019 in Crl. L.P. No.12/2019 is an application for condonation of delay of 17 days in filing the leave to appeal and memorandum of appeal under Section 5 of the Limitation Act, 1963.
Upon hearing the learned Counsel for the parties and considering the materials on record, delay is condoned.
IA No.01/2019 stands disposed of.
Crl L. P. No. 12/2019 Crl. L.P. No. 12/2019 is an application seeking leave to appeal against the judgment dated 29.08.2019 passed by the learned Judge, Fast Tract Court, East & North Sikkim at Gangtok in Sessions Trial (S.T.) Case No.07/2017.
ARUP KUMAR GOSWAMI Upon hearing the learned Counsel for the parties and on perusal Digitally signed by ARUP KUMAR GOSWAMI Date: 2020.10.20 17:05:29 +05'30' of the materials on record, we are of the considered opinion that it is a HIGH COURT OF SIKKIM Record of Proceedings through Video Conferencing fit case where leave ought to be granted. Accordingly, we grant leave to appeal.
Crl. L.P. No. 12/2019 stands disposed of. Registry will now list the appeal for consideration on 04.11.2020.
ARUP Digitally signed by
MEENAKSHI Digitally signed by
MEENAKSHI MADAN RAI KUMAR
ARUP KUMAR
GOSWAMI
MADAN RAI Date: 2020.10.20 17:04:39 Date: 2020.10.20
+05'30' GOSWAMI 17:05:41 +05'30'
Judge Chief Justice
pm/