Vahida Farukali Marcha vs State Of Gujarat
2021 Latest Caselaw 4284 Guj

        R/CR.MA/572/2021                                    ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 572 of 2021

        In R/CRIMINAL REVISION APPLICATION NO. 69 of 2021

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                           VAHIDA FARUKALI MARCHA
                                    Versus
                              STATE OF GUJARAT
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Appearance:
MR MEET G RAVAL(10630) for the Applicant(s) No. 1,2,3
MR BM MANGUKIYA(437) for the Respondent(s) No. 2
MS BELA A PRAJAPATI(1946) for the Respondent(s) No. 2
MS MD MEHTA, APP (2) for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                               Date : 16/03/2021

                                ORAL ORDER

1. Heard learned advocate Mr. Meet G. Raval on behalf of

the applicants and Ms. M. D. Mehta, learned APP for the

respondent- State and learned advocate Mr. B. M. Mangukiya

with learned advocate Mr. Dave on behalf of respondent No.2.

2. By way of this application, the applicant prays for

condoning delay of 68 days in preferring revision application

challenging judgment and order dated 30.04.2019 passed by

the learned Principal Judge, Family Court, Bharuch in Criminal

Misc. Application No.633 /2017.

           R/CR.MA/572/2021                                          ORDER



3.     Considering           the submissions made by the learned

advocate       Mr.     Raval    and      the        averments   made        in     the

application, this court is of the opinion that the delay of 68

days be condoned. Hence the delay of 68 days occurred in

preferring revision application challenging judgment and order

dated 30.04.2019 passed by the learned Principal Judge,

Family Court, Bharuch in Criminal Misc. Application No.633 /

2017 is hereby condoned. Civil application stands allowed.

Rule is made absolute accordingly.

(NIKHIL S. KARIEL,J) MAYA S. CHAUHAN