Faizal @ Siraj S/O Isubbhai Bloch vs State Of Gujarat
2021 Latest Caselaw 2579 Guj

          R/CR.MA/2983/2021                                 ORDER




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/CRIMINAL MISC.APPLICATION NO. 2983 of 2021
              In R/CRIMINAL APPEAL NO. 233 of 2021
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               FAIZAL @ SIRAJ S/O ISUBBHAI BLOCH
                             Versus
                       STATE OF GUJARAT
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Appearance:
NABIL O BLOCH(7953) for the Applicant(s) No. 1
MS CM SHAH, APP for the Respondent(s) No. 1
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 CORAM: HONOURABLE MS. JUSTICE BELA M. TRIVEDI
                    Date : 17/02/2021
                     ORAL ORDER

1. Rule. Learned APP Ms. CM Shah waives service of notice of Rule

on behalf of the respondent­State.

2. The present Criminal Misc. Application has been filed for

condonation of delay of 390 days occurred in filing Criminal Appeal

against the judgment and order dated 21.12.2018 for conviction and

sentence passed by the Special Judge, Devbhoomi, Dwarka in Special

POCSO Case No. 17 of 2017.

3. The learned APP for the respondent­State has no objection if the

delay is condoned

4. Having regard to the contents of the application, 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