Ranchhodbhai Ranabhai Kodarvi vs State Of Gujarat
2022 Latest Caselaw 4933 Guj

   R/CR.MA/6401/2022                                ORDER DATED: 07/06/2022




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 6401 of 2022

                  In R/CRIMINAL APPEAL NO. 670 of 2022

                                     With
                       R/CRIMINAL APPEAL NO. 670 of 2022
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                       RANCHHODBHAI RANABHAI KODARVI
                                   Versus
                             STATE OF GUJARAT
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Appearance:
MR.MRUDUL M BAROT(3750) for the Applicant(s) No. 1
MR HS SONI, ADDL PUBLIC PROSECUTOR for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI
       and
       HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                                Date : 07/06/2022

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI)

ORDER IN CRIMINAL MISC. APPLICATION

Rule. Learned APP waives service of notice of rule on behalf of respondent - State.

This application is filed under Section 5 of the Limitation Act for condonation of delay of 43 days in filing Criminal Appeal, which is preferred against judgment and order dated 10.12.2019 passed by the learned Additional Sessions Judge, Idar in Sessions Case No. 4 of 2017.

We have perused the avernments made in the application and considered the submissions made by learned advocate for

R/CR.MA/6401/2022 ORDER DATED: 07/06/2022

the applicant. The applicant has shown sufficient cause for not filing the appeal within a period of limitation.

Accordingly, this application is allowed. Delay of 43 days, which is caused in filing Criminal Appeal is condoned. Rule is made absolute.

ORDER IN CRIMINAL APPEAL

Appeal is admitted. Learned APP waives service of notice of admission on behalf of respondent - State.

(VIPUL M. PANCHOLI, J)

(RAJENDRA M. SAREEN,J) DRASHTI K. SHUKLA