Harisinh Khumansinh Mahida vs State Of Gujarat
2021 Latest Caselaw 3554 Guj

         R/CR.MA/13455/2020                                    ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 13455 of 2020

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                        HARISINH KHUMANSINH MAHIDA
                                    Versus
                              STATE OF GUJARAT
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Appearance:
MR. MR BUKHARI(6919) for the Applicant(s) No. 1
MR.R.C.KODEKAR APP(2) for the Respondent(s) No. 1
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  CORAM: HONOURABLE MR. JUSTICE R.P.DHOLARIA

                              Date : 26/02/2021

                                ORAL ORDER

Perused the Office Note dated 23.02.2021. It appears that the learned 4th Additional District & Sessions Judge, Bharuch vide letter dated 15.02.2021 prayed for further extension of time as he could not deliver the judgment as directed by this Court vide order dated 28.10.2020.

Considering the factual scenario, this Court is inclined to extend further time for six months. Accordingly time is extended for a further period of 6 months for completion of trial.

Office Note stands disposed of.

(R.P.DHOLARIA, J) Manoj