Jatinkumar Jagdishchandra ... vs State Of Gujarat
2021 Latest Caselaw 4703 Guj

           R/CR.MA/2251/2020                                  ORDER



          N THE HIGH COURT OF GUJARAT AT AHMEDABAD
           R/CRIMINAL MISC.APPLICATION NO. 2251 of 2020
       In R/CRIMINAL REVISION APPLICATION NO. 136 of 2020
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        JATINKUMAR JAGDISHCHANDRA ODHAVDAS SADHU
                             Versus
                       STATE OF GUJARAT
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Appearance:
MR ANKIT Y BACHANI(5424) for the Applicant(s) No. 1
MR. DHAVAL G BAROT(6546) for the Respondent(s) No. 2,3
MR PRANAV TRIEDI APP(2) for the Respondent(s) No. 1
SANKET K PANDYA(9451) for the Respondent(s) No. 2,3
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 CORAM: HONOURABLE MR. JUSTICE S.H.VORA
                    Date : 24/03/2021
                      ORAL ORDER

By way of present application under Section 5 of the Limitation Act, the applicant seeks condonation of delay of 274 days caused in preferring the captioned revision application.

2. Heard learned Advocate for the applicant and perused the averments made in the application. Learned Advocate Mr.Pandya for respondents No.2 and 3 states at bar that the reasons mentioned in the application, more particularly in filing the review petition itself is misconceived and the same is made with a view to misguide the Court.

3. Having heard the learned Advocates appearing for the respective parties and considering the submissions made at bar, it can be seen that the applicant was not negligent or remained inactive after obtaining the judgment and therefore the delay of 274 days caused in preferring the revision application is not mala-fide and accordingly the present application is allowed. Delay of 274 days caused in preferring the captioned revision is condoned. Application stands disposed of accordingly.

(S.H.VORA, J) sompura