Jignaben @ Heenaben W/O ... vs State Of Gujarat
2022 Latest Caselaw 663 Guj

     R/CR.MA/1105/2022                               ORDER DATED: 19/01/2022



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 1105 of 2022

                                       In
                         R/CRIMINAL APPEAL NO. 97 of 2022
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        JIGNABEN @ HEENABEN W/O BHUDARBHAI HARKHABHAI
                             Versus
                       STATE OF GUJARAT
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Appearance:
HCLS COMMITTEE(4998) for the Applicant(s) No. 1
MRS REKHA H KAPADIA(2246) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS MONALI BHATT APP(2) 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 : 19/01/2022

                                  ORAL ORDER

(PER : HONOURABLE MR. JUSTICE S.H.VORA)

Rule, returnable forthwith. Learned APP waives service of notice of respondent No.1-State.

2. By way of present application under Section 5 of the Limitation Act, the applicant - original complainant seeks to condone the delay of 05 days caused in preferring the captioned appeal under Section 372 of the Code of Criminal Procedure challenging the judgment and order of acquittal passed by the learned trial Court.

3. Heard learned Advocate Ms.Kapadia for the applicant- original complainant. Considering the averments made in the application, more particularly, paragraph 4 to 7 of the application, delay of 05 days caused in preferring the

R/CR.MA/1105/2022 ORDER DATED: 19/01/2022

captioned appeal is condoned. Accordingly, present application is allowed. Rule is made absolute.

(S.H.VORA, J)

(SANDEEP N. BHATT,J) sompura