Mukeshbhai Bachubhai Rathod vs State Of Gujarat
2021 Latest Caselaw 13490 Guj

   R/CR.MA/15752/2021                           ORDER DATED: 06/09/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/CRIMINAL MISC.APPLICATION NO. 15752 of 2021
               In R/CRIMINAL APPEAL NO. 1241 of 2021
                                With
                R/CRIMINAL APPEAL NO. 1241 of 2021
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                   MUKESHBHAI BACHUBHAI RATHOD
                               Versus
                         STATE OF GUJARAT
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Appearance:
HCLS COMMITTEE(4998) for the Applicant(s) No. 1
MR HEMANT MAKWANA(3622) for the Applicant(s) No. 1
MR DHARMESH DEVNANI, ADDL. PUBLIC PROSECUTOR(2) for the
Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.J.DESAI
         and
         HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                           Date : 06/09/2021

                             ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.J.DESAI)

ORDER IN CR.MA NO.15752 OF 2021 RULE. Learned APP waives service of notice of Rule on behalf of the respondent - State of Gujarat.

Present application under Section 5 of the Limitation Act has been preferred by the applicant requesting to condone the delay caused in preferring the Criminal Appeal against the impugned judgment and order of conviction.

Having heard learned advocates appearing for the respective parties and considering the averments made in the application in support of the prayer to condone the delay and as sufficient cause has been shown, present application is allowed. Delay caused in preferring the Criminal Appeal is hereby

R/CR.MA/15752/2021 ORDER DATED: 06/09/2021

condoned. Rule is made absolute to the aforesaid extent.

ORDER IN CR.A NO.1241 OF 2021 APPEAL is ADMITTED.

Learned APP waives service of notice of Admission on behalf of the respondent - State of Gujarat.

(A.J. DESAI, J.)

(NIRZAR S. DESAI, J.)

Ajay