Dakshaben Vijaykumar Makwana vs State Of Gujarat
2022 Latest Caselaw 7475 Guj

   R/CR.MA/13471/2022                              ORDER DATED: 29/08/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 13471 of 2022

        In R/CRIMINAL REVISION APPLICATION NO. 718 of 2022

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                    DAKSHABEN VIJAYKUMAR MAKWANA
                                Versus
                          STATE OF GUJARAT
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Appearance:
MS KHUSHBU P VYAS(7040) for the Applicant(s) No. 1,2
MR DHARMESH R PATEL(5592) for the Respondent(s) No. 2
MS MH BHATT, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                            Date : 29/08/2022

                             ORAL ORDER

By this application under section 5 of the Limitation Act, 1963, the applicant seeks condonation of delay caused in filing the Criminal Revision Application No. 718 of 2022 against the judgment and order dated 14.10.2021 passed by learned Family Court, Nadiad in Criminal Misc. Application No. 451 of 2019.

Having regard to the submissions advanced by the learned advocate for the respective parties 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.

R/CR.MA/13471/2022 ORDER DATED: 29/08/2022

718 of 2022 has been sufficiently explained.

The application, therefore, succeeds and is accordingly, allowed. The delay caused in filing the Criminal Revision Application No. 718 of 2022 is hereby condoned.

Present Application stands disposed of. Rule is made absolute.

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