Biren Jamnadas Shah vs State Of Gujarat
2021 Latest Caselaw 58 Guj

        R/CR.MA/1493/2020                                           ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 1493 of 2020
                               In
           R/CRIMINAL MISC.APPLICATION NO. 1496 of 2020

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                            BIREN JAMNADAS SHAH
                                    Versus
                              STATE OF GUJARAT
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Appearance:
MR GAURAV J DAVE(6665) for the Applicant(s) No. 1
MS KHUSHBU P VYAS(7040) 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 : 04/01/2021

                                  ORAL ORDER

1. Present application has been filed by the applicant for condonation of delay of 45 days occurred in filing Criminal Appeal arising out of judgment and order dated 23.12.2017 passed by the 2nd Judicial Magistrate First Class, Bharuch in Criminal Case No.2768 of 2016.

2. Nobody appears for private respondent, though duly served.

3. Having regard to the submissions made by learned Advocate Ms. Khushbu Vyas for the applicant and to the contents of the application filed by the applicant, present application for condonation of delay occurred in filing Criminal Appeal deserves to be allowed in the interest of

R/CR.MA/1493/2020 ORDER

justice and accordingly stands allowed. Delay is condoned. Rule is made absolute.

(BELA M. TRIVEDI, J) MEHUL B. TUVAR