WAIKHOM ABUNGOTON SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Y. Devadutta, learned counsel appearing for the applicant and Mr. Y. Ashang, learned PP appearing for the respondents.

(2.) The present application had been filed with a prayer for granting leave to file appeal against the judgment dtd. 24/9/2019 and order of sentence dtd. 1/10/2019, passed by the Ld. Special Judge (POCSO), Imphal East in Special Trial Case No. 21 of 2016 by condoning the delay of 3 (three) days in preferring the appeal.

(3.) It has been submitted by the learned PP that the present application may be allowed subject to payment of cost of Rs.500.00 (five hundred) to be paid to the High Court Bar Association, Manipur. In view of the submission made above, the present application is allowed by condoning the delay of 3 (three) days in preferring the connected appeal subject to payment of cost of Rs.500.00 (five hundred) to be paid to the High Court Bar Association, Manipur.