Statement for pending criminal cases of MPs/MLAs in the State of Meghalaya
| Sl No | District | Name of the Court | Name of MP/MLA | Sitting/former | Date and number of FIR | Offence alleged | Maximum punishment | Date of filing charge sheet | Date of framing charge | Present status | Stay if any, by higher court | Expected time of completion of trial | Case pending for how many months/years |
|---|---|---|---|---|---|---|---|---|---|---|---|---|---|
| 1 | East Khasi Hills District | Special Judge(PMLA) | Shri. Stanly Wiss Rymbai | Former MLA | Complaint U/s 45 PMLA Act arising out of predicate offence in Spl. CID No.1/2018 [Spl(PMLA) Case No.1/2019] | U/s 120B,423 IPC Sec 13(C) P.C.Act | 7 years | Complaint u/s 45 PMLA Act 18.04.2019 | For consideration of charge | Hearing | - | 4 years | 4 years 6 months 15 days |
| 2 | East Khasi Hills District | Special Judge (CBI) | Smti. M. Ampareen Lyngdoh | Sitting MLA | CBI FIR No.RC0202018A0001, Dated 25.06.2020 [ Spl. (CBI) Case No.2/2020] | u/s 120B,420,467,468,471,201 IPC & 13(2) r/w 13(1)(d) P.C.Act. | 10 Years | 25.06.2020 | 24.08.2022 | Evidence | - | 4 Years | 3 years 02 months 20 days |
| 3 | West Jaintia Hills District | Special Judge POCSO | Shri.Julius Kitbok Dorphang | Former MLA | 24.12.2016 Laitumkhrah P.S C/No.239(12) 2016 | u/s 5(c)(I)/6 POCSO Act | Imprisonment for life or death | 08.02.2017 | 07.06.2017 | Evidence | Nil | 1 year | 5 yrs 1 months 12 days |
| 4 | East Khasi Hills District | Chief Judicial Magistrate Shillong | Smti. Deborah.C.Marak | Former MLA | 16.02.2013 FIR No.21 | GR 240 (S) of 2015 u/s 120-B/171F/506 IPC | 7 years | 31.10.2014 | 29.01.2021 | Evidence | No | 10-12 months | 8 years |
Published: Nov 15, 2023 - Last updated: Nov 20, 2023
