Rameshbhai Kiritbhai Panchal vs State Of Gujarat
2021 Latest Caselaw 2623 Guj

          R/CR.MA/576/2021                                  ORDER




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/CRIMINAL MISC.APPLICATION NO. 576 of 2021

                    In R/CRIMINAL APPEAL NO. 45 of 2021

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                      RAMESHBHAI KIRITBHAI PANCHAL
                                 Versus
                           STATE OF GUJARAT
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Appearance:
HCLS COMMITTEE(4998) for the Applicant(s) No. 1
MR NIKHILESH J SHAH(3007) 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 : 18/02/2021
                          ORAL ORDER

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

condonation of delay of 361 days occurred in filing Criminal Appeal

against the judgment and order dated 18.02.2019 for conviction and

sentence passed by the Additional Sessions Judge, Chhota Udepur in

POCSO Case No. 19 of 2016.

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

delay is condoned

3. 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