Kaminiben D/O Vasantbhai ... vs State Of Gujarat
2021 Latest Caselaw 57 Guj

         R/CR.RA/970/2018                                            IA ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO. 1
                           of 2018
      In R/CRIMINAL REVISION APPLICATION NO. 970 of 2018
==========================================================

KAMINIBEN D/O VASANTBHAI VITHALBHAI VAGHELA W/O JAGDISHBHAI MOHANBHAI SISODIYA Versus STATE OF GUJARAT ========================================================== Appearance:

MR MAULIK VAKHARIYA for the PETITIONER(s) No. MR PRANAV TRIVEDI, ADDL. PUBLIC PROSECUTOR for the RESPONDENT(s) No. SHRIKAR H BHATT for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR. JUSTICE S.H.VORA

Date : 04/01/2021

IA ORDER By way of this Criminal Misc. Application u/s 5 of the Limitation Act, the applicant seeks condonation of delay of 62 days caused in fling Criminal Revision Application No.970 of 2018 challenging the judgment and order dated 8.1.2018 passed by the learned Principal Judge, Family Court, Sabarkantha in Criminal Misc. Application No.323 of 2017 for partly allowing the maintenance.

Having heard the submissions made at bar and considering the averments made in the application, more particularly para Nos.2 to 4, present application is hereby allowed and delay of 62 days caused in fling Criminal Revision Application No.970 of 2018 is hereby condoned.

(S.H.VORA, J) SHEKHAR P. BARVE