Aarif Mohammad Mustak Mohammad ... vs State Of Gujarat
2022 Latest Caselaw 6200 Guj

    R/CR.MA/933/2022                           ORDER DATED: 12/07/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 933 of 2022

         In R/CRIMINAL REVISION APPLICATION NO. 64 of 2022

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           AARIF MOHAMMAD MUSTAK MOHAMMAD MANSURI
                             Versus
                       STATE OF GUJARAT
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Appearance:
MR ASHOK L CHANDAK(3100) for the Applicant(s) No. 1
MR KISHANKUMAR R MAURYA(10580) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR. R. C. KODEKAR, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                           Date : 12/07/2022
                            ORAL ORDER

1. Rule. Learned APP waives service of notice of Rule for and on behalf of Respondent-State.

2. Heard learned advocates for the respective parties.

3. By this application under section 5 of the Limitation Act, 1963, the applicant seeks condonation of delay caused in filing Criminal Revision Application No.64/2022 against the judgment and order dated 12.07.2019 passed by the learned Family Court, Ahmedabad in Criminal Misc. Application No.2761 of 2018.

4. Having regard to the submissions advanced by the learned advocate for the applicant and more particularly considering the averments made in the memorandum of application, the

R/CR.MA/933/2022 ORDER DATED: 12/07/2022

Court is of the view that the delay caused in filing the Criminal Revision Application has been sufficiently explained.

5. The application, therefore, succeeds and is accordingly, allowed. The delay caused in filing the Criminal Revision Application is hereby condoned. Criminal Misc. Application stands disposed of. Rule is made absolute.

(SAMIR J. DAVE,J) MEHUL B. TUVAR