Parth Hasmukhbhai Patel vs State Of Gujarat
2021 Latest Caselaw 14284 Guj

      R/CR.RA/529/2021                                   ORDER DATED: 16/09/2021




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/CRIMINAL REVISION APPLICATION NO. 529 of 2021

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                PARTH HASMUKHBHAI PATEL
                            Versus
                      STATE OF GUJARAT
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Appearance:
MR. BAKUL S PANCHAL(3676) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS JIRGA JHAVERI, ADDITIONAL PUBLIC PROSECUTOR(2) for the
Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                            Date : 16/09/2021

                                  ORAL ORDER

1. Heard Mr. Bakul S. Panchal, learned advocate for the applicant.

2. This Criminal Revision Application is filed challenging the order dated 10.06.2021 passed by the Additional Sessions Judge, Court No.13, City Civil and Sessions Court, Ahmedabad in Criminal Miscellaneous Application No.2328 of 2021 whereby delay caused in preferring the appeal against the judgment of conviction and order of sentence where there was only delay of 52 days was rejected.

3. He has submitted that in the application praying for condonation of delay, a statement appears to have been made, that too, by an advocate that he was not present when the judgment appealed against was pronounced by the trial

R/CR.RA/529/2021 ORDER DATED: 16/09/2021

Court. He has further submitted that the applicant was arrested on 12.02.2021. By now he has undergone more than seven months imprisonment out of the imprisonment of one year awarded.

4. Considering the submission, NOTICE returnable on 22.09.2021. Ms. Jirga Jhaveri, learned Additional Public Prosecutor, waives service of notice on behalf of respondent no.1 - State.

Direct service is permitted.

(UMESH A. TRIVEDI, J.)

siji