Ghanshyambharthi Natwarbharthi ... vs State Of Gujarat
2021 Latest Caselaw 218 Guj

       R/CR.MA/22578/2019                                                  ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/CRIMINAL MISC.APPLICATION NO. 22578 of 2019

        In R/CRIMINAL MISC.APPLICATION NO. 22577 of 2019

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         GHANSHYAMBHARTHI NATWARBHARTHI GOSWAMI
                          Versus
                    STATE OF GUJARAT
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Appearance:
SAMTA R GODIWALA(8898) for the Applicant(s) No. 1
MS C. M. SHAH, APP for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2
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 CORAM: HONOURABLE MS. JUSTICE BELA M. TRIVEDI

                                Date : 07/01/2021

                                   ORAL ORDER

1. Present application has been filed by the applicant for condonation of delay of 143 days occurred in filing application seeking leave to appeal arising out of judgment and order dated 26.04.2019 passed by the 9th Additional Chief Judicial Magistrate, Surat in Criminal Case No.64306 of 2016.

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 filing application seeking leave to appeal deserves to

R/CR.MA/22578/2019 ORDER

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