Karan Rajubhai Muchhadiya vs State Of Gujarat
2021 Latest Caselaw 13324 Guj

     R/CR.MA/15583/2021                                   ORDER DATED: 02/09/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 15583 of 2021
                  In R/CRIMINAL APPEAL NO. 1232 of 2021

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                          KARAN RAJUBHAI MUCHHADIYA
                                    Versus
                              STATE OF GUJARAT
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Appearance:
HCLS COMMITTEE(4998) for the Applicant(s) No. 1
MR.MRUDUL M BAROT(3750) for the Applicant(s) No. 1
MS JIRGA JHAVERI APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MS. JUSTICE SONIA GOKANI
       and
       HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                            Date : 02/09/2021
                             ORAL ORDER

(PER : HONOURABLE MS. JUSTICE SONIA GOKANI)

Heard learned advocate Mr. Mrudul Barot for the applicant and learned APP Ms. Jirga Jhaveri for the respondent State.

2. Rule returnable forthwith. Ms. Jirga Jhaveri learned APP waives service of rule for and on behalf of the respondent State.

3. This is an application preferred seeking condonation of delay of 2 days in preferring the criminal appeal being aggrieved by the judgment and order of the learned 7 th Additional Sessions Judge, Rajkot in Sessions Case No.17 of 2017 on 13.1.2020.

4. Noticing that the delay is not in dispute and the reason

R/CR.MA/15583/2021 ORDER DATED: 02/09/2021

given is satisfactory, we are inclined to condone the delay of 2 days and allow the application accordingly.

Rule is made absolute to aforesaid extent.

(SONIA GOKANI, J)

(RAJENDRA M. SAREEN,J) KAUSHIK D. CHAUHAN