Shaligram Chicha Kalal vs State Of Gujarat
2021 Latest Caselaw 15719 Guj

    R/CR.MA/13754/2021                             ORDER DATED: 05/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 13754 of 2021

                    In R/CRIMINAL APPEAL NO. 1086 of 2021

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                         SHALIGRAM CHICHA KALAL
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MR. RAJENDRA D JADHAV(10026) for the Applicant(s) No. 1
MS CM SHAH ADDL.PUBLIC PROSECUTOR(2) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                              Date : 05/10/2021

                                ORAL ORDER

It appears that against the judgment of conviction and order of sentence the applicant herein, who prays for condonation of delay in preferring the appeal, had already preferred appeal being Criminal Appeal No.1117 of 2000 along with co-accused- Rameshbhai Prahladbhai and it has already been dismissed by this Court vide an order dated 26.02.2004. Therefore, as such, nothing is required to be done even in this delay condonation application and it can be rejected right now. However, Mr.Rajendra D. Jadhav, learned advocate for the applicant submitted that he would like to inquire into it and have the suitable instructions.

At his request, stand over to 13th October, 2021.

(UMESH A. TRIVEDI, J) ASHISH M. GADHIYA