State Of Gujarat vs Abutalib Nurmiyan Vahed
2021 Latest Caselaw 6030 Guj

    R/CR.MA/9765/2021                                ORDER DATED: 15/06/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 9765 of 2021
                 In R/CRIMINAL APPEAL NO. 792 of 2021
                                With
                   R/CRIMINAL APPEAL NO. 792 of 2021
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                           STATE OF GUJARAT
                                  Versus
                        ABUTALIB NURMIYAN VAHED
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Appearance:
MS.C.M.SHAH, APP (2) for the Applicant(s) No. 1
for the Respondent(s) No. 1
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 CORAM: HONOURABLE MS. JUSTICE SONIA GOKANI
        and
        HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                             Date : 15/06/2021

                           ORAL ORDER

(PER : HONOURABLE MS. JUSTICE SONIA GOKANI)

ORDER IN R/CRIMINAL MISC.APPLICATION NO. 9765 of 2021 in R/CRIMINAL APPEAL NO. 792 of 2021 :-

This is an application filed by the applicant - original complainant under Section 5 of the Limitation Act for condonation of delay of 53 days in filing the captioned Criminal Appeal challenging the judgment and order of the sentence dated 19.11.2019 passed by the learned Special Judge and 2nd Additional Sessions Judge, Bhavnagar in Special (POCSO) Case No.98 of 2018.

According to the applicant, for the reasons stated in the application, the delay has been caused in preferring the Criminal Appeal for enhancement.

R/CR.MA/9765/2021 ORDER DATED: 15/06/2021

RULE, returnable on 30.06.2021.

If the applicant is in jail and not released on bail, the service be effected through the Rajkot Jail.

Order in R/CRIMINAL APPEAL NO. 792 of 2021 :-

Stand over to 30.06.2021.

(SONIA GOKANI, J)

(RAJENDRA M. SAREEN,J) R.H. PARMAR