State Of Gujarat vs Bijalbhai Kalabhai Parmar
2021 Latest Caselaw 1927 Guj

         R/CR.MA/17967/2020                                   ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 17967 of 2020

           In R/CRIMINAL MISC.APPLICATION NO. 17965 of 2020
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                              STATE OF GUJARAT
                                    Versus
                         BIJALBHAI KALABHAI PARMAR
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Appearance:
MS C. M. SHAH, APP for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1
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 CORAM: HONOURABLE MS. JUSTICE BELA M. TRIVEDI

                              Date : 09/02/2021
                               ORAL ORDER

1. Present application has been filed by the applicant for condonation of delay of 41 days occurred in filing Criminal Appeal against the judgment and order dated 30.09.2020 passed by the Additional Sessions Judge, Mahisagar in Sessions (Ele.) Case No.11 of 2017.

2. Nobody appears for private respondent, though duly served.

3. Having regard to facts and circumstances of the case and to the contents of the application filed by the applicant, present application for condonation of delay occurred in Criminal Appeal deserves to be allowed in the interest of justice and accordingly stands allowed. Delay is condoned. Rule is made absolute.

(BELA M. TRIVEDI, J) MEHUL B. TUVAR