Sejadbhai Asifbhai Dodiya vs State Of Gujarat
2022 Latest Caselaw 7005 Guj

   R/CR.MA/12178/2022                            ORDER DATED: 04/08/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 12178 of 2022

                  In R/CRIMINAL APPEAL NO. 1302 of 2022

                                  With
                    R/CRIMINAL APPEAL NO. 1302 of 2022
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                        SEJADBHAI ASIFBHAI DODIYA
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MR M. ASIF D DASADIYA(10521) for the Applicant(s) No. 1
MS MH BHATT, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                             Date : 04/08/2022

ORAL ORDER

IN CRIMINAL MISC. APPLICATION NO. 12178 OF 2022 IN CRIMINAL APPEAL NO. 1302 OF 2022:

By this application under section 5 of the Limitation Act, 1963, the applicant seeks condonation of delay caused in filing Criminal Appeal No. 1302 of 2022 against the judgment and order dated 21.04.2022 passed by learned Sessions Judge, Bhavnagar in Sessions Case No. 131 of 2021.

Having regard to the submissions advanced by the learned advocate for the applicant and more particularly considering the averments made in the memorandum of application, the Court is of the view that the delay caused in filing Criminal Appeal No. 1302 of 2022 has been sufficiently explained.

R/CR.MA/12178/2022 ORDER DATED: 04/08/2022

The application, therefore, succeeds and is accordingly, allowed. The delay caused in filing Criminal Appeal No. 1302 of 2022 is hereby condoned.

Present Application stands disposed of. Rule is made absolute.

ORAL ORDER IN CRIMINAL APPEAL NO. 1302 OF 2022:

ADMIT.

Learned APP waives service of notice of admission for and on behalf of the respondent-State.

(SAMIR J. DAVE,J) K. S. DARJI