Citation : 2021 Latest Caselaw 15180 Guj
Judgement Date : 27 September, 2021
R/CR.MA/17157/2021 ORDER DATED: 27/09/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 17157 of 2021
In
R/CRIMINAL APPEAL NO. 1375 of 2021
With
R/CRIMINAL APPEAL NO. 1375 of 2021
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NISABEN @ NIRMALABEN D/O RANJITSINH ZALA
Versus
STATE OF GUJARAT
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Appearance:
MR. ALKESH N SHAH(3749) 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 : 27/09/2021
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE A.J.DESAI)
ORDER IN CR.MA NO.17157 OF 2021 Draft amendment is allowed. To be carried out forthwith.
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 of 12 days caused in preferring the criminal appeal against the judgment and order of conviction and sentence passed against the applicant.
Having heard learned advocates appearing for respective parties as also considering the fact that the delay has been sufficiently explained, present application is allowed. Delay of 12 days caused in preferring the criminal
R/CR.MA/17157/2021 ORDER DATED: 27/09/2021
appeal is hereby condoned. Rule is made absolute accordingly.
ORDER IN CRIMINAL APPEAL Draft amendment is allowed. To be carried out forthwith.
Having heard the learned advocates appearing for respective parties, Criminal 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
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