Shri Sentinel Lamin vs . State Of Meghalaya & Ors. on 4 April, 2019

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Meghalaya High Court

Shri Sentinel Lamin vs . State Of Meghalaya & Ors. on 4 April, 2019

Bench: Mohammad Yaqoob Mir

Serial No. 03            HIGH COURT OF MEGHALAYA
Supplementary List              AT SHILLONG

    Crl.Petn. No. 6 of 2019
                                                         Date of order: 04.04.2019
    Shri Sentinel Lamin          Vs.       State of Meghalaya & Ors.
    Coram:
           Hon'ble Mr. Justice Mohammad Yaqoob Mir, Chief Justice
    Appearance:
    For the Petitioner/Appellant(s) :           Mr. P.T. Sangma, Adv.

    For the Respondent(s)             :         Mr. N.D. Chullai, Addl.AG with

Ms. A. Thungwa, Addl.PP The short grievance projected by the petitioner is that the trial of the case i.e. GR Case No. 131 of 2011, Jowai P.S. Case No. 131 of 2011 under Sections 380/424 IPC is pending before the learned trial court of Judicial Magistrate First Class, West Jaintia Hills District, Jowai, Meghalaya but the progress of the trial is very slow, learned trial court may be directed to decide the case within some time frame.

Learned Addl.AG is not averse to the prayer as made. Speedy trial is a fundamental right, delay negates the right. Suffice it to say that the learned trial court shall ensure expeditious trial of the case, both accused and the prosecution shall also fully cooperate for achieving the object of speedy trial.

Disposed of as above.

Copy of this order be sent to the learned trial count for information.

(Mohammad Yaqoob Mir) Chief Justice Meghalaya 04.04.2019 "Sylvana PS"

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