Laxmiben Mahendrabhai Jain vs State Of Gujarat
2022 Latest Caselaw 5313 Guj

   R/CR.MA/10740/2022                             ORDER DATED: 20/06/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/CRIMINAL MISC.APPLICATION NO. 10740 of 2022
                                In
          R/CRIMINAL REVISION APPLICATION NO. 582 of 2022
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                        LAXMIBEN MAHENDRABHAI JAIN
                                   Versus
                             STATE OF GUJARAT
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Appearance:
MR VAIBHAV A VYAS(2896) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3,4,5
MR. R.C.KODEKAR, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                              Date : 20/06/2022

                               ORAL ORDER

Rule. Mr.R.C.Kodekar, learned APP waives service of notice of rule for and on behalf of the respondent-State.

Heard learned advocates appearing for the respective parties. By this application under section 5 of the Limitation Act, 1963, the applicant seeks condonation of delay of 12 days caused in filing Criminal Revision Application No.582 of 2022 against the judgment and order dated 2.11.2021 passed by the learned Judge, Court No.25, City Civil & Sessions Court, Ahmedabad in Order below Exh.5 application in Sessions Case No. 101 of 2014 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 Revision Application has been sufficiently explained.

R/CR.MA/10740/2022 ORDER DATED: 20/06/2022

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

(SAMIR J. DAVE,J) BEENA SHAH