State Of Gujarat vs Parimalbhai Navneetlal Parikh
2021 Latest Caselaw 7085 Guj

     R/CR.MA/6616/2021                         ORDER DATED: 28/06/2021




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/CRIMINAL MISC.APPLICATION NO. 6616 of 2021
                              In
              R/CRIMINAL APPEAL NO. 508 of 2021
                            With
         R/CRIMINAL MISC.APPLICATION NO. 6617 of 2021
                               In
          CRIMINAL MISC.APPLICATION NO. 6616 of 2021
                            With
              R/CRIMINAL APPEAL NO. 508 of 2021
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                           STATE OF GUJARAT
                                 Versus
                     PARIMALBHAI NAVNEETLAL PARIKH
==========================================================
Appearance:
PUBLIC PROSECUTOR(2) for the Applicant(s) No. 1
MR HRIDAY BUCH(2372) for the Respondent(s) No. 1
==========================================================
 CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA

                           Date : 28/06/2021

                             ORAL ORDER

ORDER IN CRMA NO. 6617 OF 2021

1. The instant application is filed by the applicant-appellant for condonation of delay of 202 days in preferring Appeal.

2. Considering the averments made in this application, more particularly in para 3, this Court is of the opinion that delay of 202 days caused in preferring Appeal deserves to be condoned.

3. For the foregoing reasons, the application is allowed and delay of 202 days caused in preferring Appeal is condoned.

ORDER IN CRMA NO. 6616 OF 2021

1. This is an application preferred by the applicant under section 378 (1) (3) of the Code of Criminal Procedure 1973 for

R/CR.MA/6616/2021 ORDER DATED: 28/06/2021

leave to appeal against the judgment and order of acquittal dated 08.11.2019 passed in Special (ACB) Case No.4/2012 by learned Special (ACB) Judge, Jamnagar.

2. Heard learned APP Ms.Krina Calla, for the applicant - State.

3. Considering the averments made in the application supported by the affidavit as well as arguments advanced by learned advocate for the appellant, it appears that leave to appeal deserves to be granted. Accordingly, this application is allowed in terms of Para 7[B].

ORDER IN CRIMINAL APPEAL :-

ADMIT. Notice of admission to the respondent, returnable on 26.07.2021. Mr. Hriday Buch, learned counsel waives notice of admission for the respondent.

Bailable warrant in the sum of Rs.10,000/- (Rs. Ten Thousand only) be issued against the private respondent.

(ILESH J. VORA,J) SUCHIT