Dhirajkumar Atmaram Solanki vs State Of Gujarat
2022 Latest Caselaw 7264 Guj

   R/CR.MA/1646/2022                              ORDER DATED: 22/08/2022




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 1646 of 2022

        In R/CRIMINAL REVISION APPLICATION NO. 105 of 2022

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                       DHIRAJKUMAR ATMARAM SOLANKI
                                   Versus
                             STATE OF GUJARAT
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Appearance:
ADVOCATE NOTICE SERVED for the Applicant(s) No. 1
MS. SHIVANGI M RANA(7053) for the Respondent(s) No. 2,3
MS MH BHATT, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                              Date : 22/08/2022

                               ORAL ORDER

Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent no.1 and learned advocate Ms. Shivangi Rana waives service of notice of rule for and on behalf of the respondents no.2 and 3.

By this application under section 5 of the Limitation Act, 1963, the applicant seeks condonation of delay caused in filing Criminal Revision Application No. 105 of 2022 against the judgment and order dated 16.01.2020 passed by learned Family Court No.3, Ahmedabad in Criminal Misc. Application No. 1658 of 2016 .

R/CR.MA/1646/2022 ORDER DATED: 22/08/2022

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 the Criminal Revision Application No. 105 of 2022 has been sufficiently explained.

The application, therefore, succeeds and is accordingly, allowed. The delay caused in filing Criminal Revision Application No. 105 of 2022 is hereby condoned.

Present Application stands disposed of. Rule is made absolute.

Applicant be informed about this order accordingly.

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