Bavsangbhai Lavjibhai Mori vs State Of Gujarat
2022 Latest Caselaw 9813 Guj

     R/CR.MA/20854/2022                        ORDER DATED: 06/12/2022




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  R/CRIMINAL MISC.APPLICATION NO. 20854 of 2022
                           In
 R/CRIMINAL REVISION APPLICATION NO. 1235 of 2022
                          With
 R/CRIMINAL REVISION APPLICATION NO. 1235 of 2022
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              BAVSANGBHAI LAVJIBHAI MORI
                         Versus
                    STATE OF GUJARAT
======================================
Appearance:
MR.MRUDUL M BAROT(3750) for the Applicant(s) No. 1
MR. RAHUL R DHOLAKIA(6765) for the Respondent(s) No. 2
MS DIVYANGNA JHALA, APP for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 10,11,3,4,5,6,7,8,9
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 CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                          Date : 06/12/2022
                            ORAL ORDER

ORDER IN CRIMINAL MISC. APPLICATION NO. 20854 of

1. Mr. Rahul Dholakiya, learned advocate, has filed his

appearance on behalf of respondent Nos. 2 to 11 on last

Thursday. However, his name is not reflected in the cause-list.

2. He has further submitted that this revision application is

filed by the original complainant praying for enhancement of

the sentence imposed upon contesting respondents herein,

which is barred by delay of 89 days. However, he further

R/CR.MA/20854/2022 ORDER DATED: 06/12/2022

submitted that his appeal against order of conviction is already

admitted and sentence imposed upon them is already

suspended, the impugned judgment of conviction and order of

sentence is going to be examined by this Court, it would be in

the fitness of things to condone the delay in this application

and admit even revision application to be heard with Criminal

Appeals.

3. In view thereof, for the explanation offered in the

application and considering the submission made, delay of 89

days caused in preferring the aforesaid revision application is

hereby condoned. Rule made absolute.

ORDER IN CRIMINAL REVISION APPLICATION NO. 1235 of

Rule. Ms. Divyangna Jhala, learned APP, waives service of

notice of Rule for and on behalf of respondent - State.

To be heard with Criminal Appeal Nos. 1459 of 2021 and

1728 of 2021.

(UMESH A. TRIVEDI, J.) Raj