Shahrukh Umarkha Baloch vs State Of Gujarat
2022 Latest Caselaw 708 Guj

     R/CR.MA/1167/2022                            ORDER DATED: 20/01/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 1167 of 2022

                    In R/CRIMINAL APPEAL NO. 102 of 2022

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                         SHAHRUKH UMARKHA BALOCH
                                   Versus
                             STATE OF GUJARAT
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Appearance:
HCLS COMMITTEE(4998) for the Applicant(s) No. 1
MR PRATIK B BAROT(3711) for the Applicant(s) No. 1
MR. HK PATEL, ADDL. PUBLIC PROSECUTOR(2) for the Respondent(s)
No. 1
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 CORAM:HONOURABLE MS. JUSTICE SONIA GOKANI
       and
       HONOURABLE MRS. JUSTICE MAUNA M. BHATT

                              Date : 20/01/2022

                        ORAL ORDER

(PER : HONOURABLE MS. JUSTICE SONIA GOKANI)

1. Here is an application seeking to condone the delay of 4

days in filing the Criminal Appeal arising from the judgment

and order passed by the Special POCSO Court, Rajula in

Special POCSO Case No. 04 of 2017 where the applicant has

been held guilty for the offences punishable under Sections

363, 366 and 376 of the Indian Penal Code and Sections 3, 4,

7, 8 and 18 of the POCSO Act.

2. The delay caused is of 4 days and the applicant seeks the

condonation of the same.

R/CR.MA/1167/2022 ORDER DATED: 20/01/2022

3. Rule. Learned Additional Public Prosecutor waives

service of notice of rule for and on behalf of the respondent -

State.

4. We have heard learned advocate Mr. Pratik Barot

appearing for the applicant in legal aid and learned APP Mr.

H.K.Patel appearing for the respondent - State.

5. Being satisfied with the sufficiency of cause in condoning

the delay of 4 days, the same is hereby condoned. This

application is allowed.

(SONIA GOKANI, J)

(MAUNA M. BHATT,J) Bhoomi