State Of Gujarat vs Dilipkumar Manmohandas Maniyar
2022 Latest Caselaw 5205 Guj

    R/CR.MA/6589/2022                            ORDER DATED: 15/06/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 6589 of 2022

           In R/CRIMINAL MISC.APPLICATION NO. 6588 of 2022

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                           STATE OF GUJARAT
                                 Versus
                   DILIPKUMAR MANMOHANDAS MANIYAR
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Appearance:
MR RC KODEKAR, APP for the Applicant(s) No. 1
MR P P MAJMUDAR(5284) for the Respondent(s) No. 1
MS NIYATI B KATIRA(5095) for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                           Date : 15/06/2022

                            ORAL ORDER

Rule. Learned advocate Mr. P. P. Majmudar waives service of notice of rule for and on behalf of the respondent.

By this application under section 5 of the Limitation Act, 1963, the applicant-State seeks condonation of delay of 44 days caused in filing Criminal Appeal No. 691 of 2022 against the judgment and order dated 16th November 2019 passed by learned Special Judge and 8th Additional Sessions Judge, Gondal in Special Case No. 4/2000.

Having regard to the submissions advanced by the learned APP for the applicant-State and more particularly considering the averments made in the memorandum of application, the Court is of the view that the delay caused in

R/CR.MA/6589/2022 ORDER DATED: 15/06/2022

filing the Criminal Appeal has been sufficiently explained.

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

(SAMIR J. DAVE,J) K. S. DARJI