Ravidas @ Ravi Bangali Nitaidas ... vs State Of Gujarat
2021 Latest Caselaw 15189 Guj

   R/CR.MA/17152/2021                           ORDER DATED: 27/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/CRIMINAL MISC.APPLICATION NO. 17152 of 2021
                                  In
               R/CRIMINAL APPEAL NO. 1374 of 2021
                                 With
               R/CRIMINAL APPEAL NO. 1374 of 2021
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            RAVIDAS @ RAVI BANGALI NITAIDAS VAISHNAV
                                Versus
                         STATE OF GUJARAT
==========================================================
Appearance:
MR. KISHAN H DAIYA(6929) for the Applicant(s) No. 1
MR.KISHAN PRAJAPATI(7074) for the Applicant(s) No. 1
MR JK SHAH, 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.17152 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 of 5 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

R/CR.MA/17152/2021 ORDER DATED: 27/09/2021

allowed. Delay of 5 days caused in preferring the criminal appeal is hereby condoned. Rule is made absolute accordingly.

ORDER IN CRIMINAL APPEAL Criminal Appeal to be listed for admission hearing on 11.10.2021.

(A.J. DESAI, J.)

(NIRZAR S. DESAI, J.)

Ajay