NEUTRAL CITATION
R/CR.MA/15014/2023 ORDER DATED: 31/08/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 15014 of 2023
In F/CRIMINAL APPEAL NO. 30127 of 2023
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MEHULKUMAR @ KIRANKUMAR BABUBHAI RAGHUBHAI DEDANIYA
Versus
STATE OF GUJARAT
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Appearance:
MS. RESHMA G RAUMA (10143) for the Applicant(s) No. 1
MR. RONAK RAVAL, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
and
HONOURABLE MR. JUSTICE M. R. MENGDEY
Date : 31/08/2023
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)
1. Rule. Mr. Ronak Raval, learned APP waives service of notice of rule for and on behalf of the respondent-State.
2. This application is filed for condoning the delay of 446 days in preferring Criminal Appeal challenging the judgment and order dated 1.4.2021 passed in Special (POCSO) Case No. 23 of 2020 below Exh. 55, by the learned 2 nd Additional Sessions Judge and Special POCSO Judge, Kheda at Nadiad.
3. Learned advocate for the applicant has submitted that due to financial crunch having been faced by the family members of the appellant, he is unable to file the appeal within period of limitation. He has further submitted that the present Page 1 of 2 Downloaded on : Sun Sep 17 03:00:09 IST 2023 NEUTRAL CITATION R/CR.MA/15014/2023 ORDER DATED: 31/08/2023 undefined appellant is lodged in Central Jail, Vadodara and he is seeking condonation of 446 days in filing the appeal.
4. Learned APP for the respondent-State has opposed the present application and has submitted that the present application may not be allowed and delay may not be condoned.
5. Having regard to the aforesaid facts, more particularly that the applicant is facing conviction and is lodged in the jail and is assailing his conviction, the present application is allowed. Delay of 446 days caused in preferring the Criminal Appeal is condoned. Rule is made absolute to the aforesaid extent.
(A. S. SUPEHIA, J) (M. R. MENGDEY,J) BEENA SHAH Page 2 of 2 Downloaded on : Sun Sep 17 03:00:09 IST 2023