Thakor Mukeshji Natvarji @ Natuji ... vs State Of Gujarat
2022 Latest Caselaw 5204 Guj

   R/CR.MA/10229/2022                            ORDER DATED: 15/06/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 10229 of 2022

                  In R/CRIMINAL APPEAL NO. 1110 of 2022

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          THAKOR MUKESHJI NATVARJI @ NATUJI SHAMBHUJI
                            Versus
                      STATE OF GUJARAT
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Appearance:
URVESH M PRAJAPATI(8878) for the Applicant(s) No. 1
VIVEK M BRAHMBHATT(10076) for the Applicant(s) No. 1
MS. M.H.BHATT, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                            Date : 15/06/2022

                              ORAL ORDER

Rule. Ms.M.H.Bhatt, learned APP waives service of notice of rule for and on behalf of the respondent-State.

By this application under section 5 of the Limitation Act, 1963, the applicant seeks condonation of delay of 37 days caused in filing the Criminal Appeal NO. 1110 of 2022 against the judgment and order dated 12.1.2022 passed by the learned 4th Additional Sessions Judge, Mehsana at Visnagar in Sessions Case No. 18 of 2019.

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

R/CR.MA/10229/2022 ORDER DATED: 15/06/2022

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

(SAMIR J. DAVE,J) BEENA SHAH