State Of Gujarat vs Bhausaheb @ Ganesh Eknath ...
2022 Latest Caselaw 1071 Guj

     R/CR.MA/20151/2021                                 ORDER DATED: 01/02/2022



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
             R/CRIMINAL MISC.APPLICATION NO. 20151 of 2021
                  In R/CRIMINAL APPEAL NO. 1697 of 2021
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                          STATE OF GUJARAT
                                Versus
                 BHAUSAHEB @ GANESH EKNATH DESHMUKH
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Appearance:
MS CM SHAH APP for the Applicant(s) No. 1
RULE SERVED for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE S.H.VORA
        and
        HONOURABLE MR. JUSTICE SANDEEP N. BHATT
                      Date : 01/02/2022
                       ORAL ORDER

(PER : HONOURABLE MR. JUSTICE S.H.VORA) Though served, none has appeared for the respondent.

2. By way of present application under Section 5 of the Limitation Act, the applicant - State seeks to condone the delay of 108 days caused in preferring the captioned appeal whereby challenging the judgment and order of acquittal passed by the learned Special (POCSO) Judge, Jamnagar in Special (POCSO) Case No.26 of 2016 on 05/10/2019.

3. Having heard the learned APP and considering the averments made in the application, more particularly, paragraphs 3 to 5 of the application, present application is allowed and delay of 108 days caused in filing captioned Appeal is condoned.

(S.H.VORA, J)

(SANDEEP N. BHATT,J) sompura