Vishal Gopal Gohel (Authorised ... vs State Of Gujarat
2021 Latest Caselaw 621 Guj

        R/CR.MA/23935/2019                                        ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/CRIMINAL MISC.APPLICATION NO. 23935 of 2019

         In R/CRIMINAL MISC.APPLICATION NO. 23932 of 2019

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     VISHAL GOPAL GOHEL (AUTHORISED PERSON OF DEW SHREE
                     NETWORK PVT. LTD)
                            Versus
                      STATE OF GUJARAT
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Appearance:
MR ISHAN MIHIR PATEL(6508) for the Applicant(s) No. 1
MR. CHINTAN A JANI(7168) for the Applicant(s) No. 1
MR Y J PATEL(3985) for the Respondent(s) No. 2
MS C. M. SHAH, APP for the Respondent(s) No. 1
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 CORAM: HONOURABLE MS. JUSTICE BELA M. TRIVEDI

                              Date : 18/01/2021
                               ORAL ORDER

1. Present application has been filed by the applicant for condonation of delay of 150 days occurred in filing application seeking leave to appeal arising out of judgment and order dated 08.04.2019 passed by the Additional Senior Civil Judge and Chief Judicial Magistrate, Surat in Criminal Case No.23914 of 2017.

2. Learned APP Ms.C.M.Shah appears for respondent no.1 and learned Advocate Mr.Y.J.Patel appears for the respondent no.2 have no objection, if the delay is condoned and present application is allowed.

3. Having regard to facts and circumstances of the case and to the contents of the application

R/CR.MA/23935/2019 ORDER

filed by the applicant, present application for condonation of delay occurred in filing application seeking leave to appeal deserves to 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