Skhem Syrti Vs State Of Meghalaya

Meghalaya HC 2 Dec 2025 Criminal Appeal No. 81 Of 2025 (2025) 12 MEG CK 0004
Bench: Single Bench

Judgement Snapshot

Case Number

Criminal Appeal No. 81 Of 2025

Hon'ble Bench

W. Diengdoh, J

Advocates

J. Shylla, F.L. Dkhar, S. Sengupta

Judgement Text

Translate:

W. Diengdoh, J

Mr. J. Shylla, learned counsel for the appellant has submitted that the paper book is ready and has been produced in Court.

Mr. S. Sengupta, learned Addl. PP prays that he may be allowed some time to peruse the same. Prayer is allowed.

However, the learned counsel for the appellant submits that there is an application filed for suspension of sentence, for which hearing on this is pressed for by the appellant. Accordingly, as far as suspension of sentence is concerned, matter to be heard on the next date.

As agreed to by the parties, list this matter on 08.12.2025.

From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More