State Of Gujarat vs Samalbhai Chandubhai Vasava
2021 Latest Caselaw 12607 Guj

   R/CR.MA/13248/2021                                     ORDER DATED: 26/08/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 13248 of 2021
          In R/CRIMINAL MISC.APPLICATION NO. 13247 of 2021
                               With
                 R/CRIMINAL APPEAL NO. 1025 of 2021
                               With
            R/CRIMINAL MISC.APPLICATION NO. 13247 of 2021
                 In CRIMINAL APPEAL NO. 1025 of 2021
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                             STATE OF GUJARAT
                                   Versus
                        SAMALBHAI CHANDUBHAI VASAVA
==========================================================
Appearance:
MR JIRGA JHAVERI APP for the Applicant(s) No. 1
. for the Respondent(s) No. 1,2,3,4,5
HCLS COMMITTEE(4998) for the Respondent(s) No. 1,2,3
MR.KISHORE PRAJAPATI(6305) for the Respondent(s) No. 1,2,3
NOTICE SERVED BY DS(5) for the Respondent(s) No. 5
UNSERVED EXPIRED (N)(9) for the Respondent(s) No. 4
==========================================================

 CORAM:HONOURABLE MS. JUSTICE SONIA GOKANI
       and
       HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                          Date : 26/08/2021
                           ORAL ORDER

(PER : HONOURABLE MS. JUSTICE SONIA GOKANI)

ORDER IN CR.M.A.NO. 13248 of 2021

On 31.7.2021, this Court passed following order:-

"1. This is an application under Section 5 of the Limitation Act for condonation of delay of 116 days in preferring the application for leave to appeal questioning and challenging the judgment and order delivered on 24.07.2019 by the learned Special Judge (Atrocity), Vadodara in Sessions Case No.178 of 2014, for the offences punishable under Sections 324, 504, 506(2) and 114 of the Indian Penal code and Section 135 of the Bombay Police Act.

2. Let Rule be issued to the respondents, returnable on 18.08.2021.

3. Over and above the regular mode of service, direct service through e-mode is also permitted."

R/CR.MA/13248/2021 ORDER DATED: 26/08/2021

2. Today, upon hearing learned APP Ms. Jirga Jhaveri and learned advocate Mr. Kishore Prajapati, the Court deems it appropriate at this stage, having sufficiently explained the delay, delay of 116 days is condoned. Rule is made absolute.

ORDER IN CR.A. NO. 1025/2021 & CR.M.A. NO. 13247/2021

Learned advocate Mr. Kishore Prajapati's name shall be reflected for the opponent Nos.1 to 3.

The Legal Aid authority shall furnish the papers to him.

The matter for admission has been posted at his request on 1.9.2021.

(SONIA GOKANI, J)

(RAJENDRA M. SAREEN,J) KAUSHIK D. CHAUHAN