State Of Gujarat vs Jigneshbhai Rameshchandra ...
2021 Latest Caselaw 1557 Guj

         R/CR.MA/17983/2020                                  ORDER




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 17983 of 2020

              In R/CRIMINAL MISC.APPLICATION NO. 17982 of 2020

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                          STATE OF GUJARAT
                                Versus
                 JIGNESHBHAI RAMESHCHANDRA PITTALIYA
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Appearance:
MS CM SHAH, APP for the Applicant(s) No. 1
M/S.VYAS ASSOCIATES(1559) for the Respondent(s) No. 1,2
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 CORAM: HONOURABLE MS. JUSTICE BELA M. TRIVEDI

                              Date : 02/02/2021

                               ORAL ORDER

1. Nobody is present for M/s. Vyas Associates for the respondent Nos. 1 and 2 when the matter is called out.

2. The present Criminal Misc. Application has been filed for condonation of delay of 88 days occurred in filing Criminal Appeal No. 1176 of 2020 against the judgment and order for acquittal passed by the Additional Chief Judicial Magistrate, Bharuch in Criminal Case No. 1481 of 2016.

3. Having regard to the contents of the application and the submissions of the learned APP Ms. Shah, the delay occurred in filing Criminal Appeal is condoned in the interest of justice. The present Application stands disposed of. Rule is made absolute.

(BELA M. TRIVEDI, J) SINDHU NAIR