Devendra Kundanlal Tehalramani vs State Of Gujarat
2022 Latest Caselaw 5526 Guj

     R/CR.MA/21175/2021                                     ORDER DATED: 27/06/2022



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 21175 of 2021
                                   In
             R/CRIMINAL REVISION APPLICATION NO. 872 of 2021

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                     DEVENDRA KUNDANLAL TEHALRAMANI
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MR BHAVESH J PATEL(6801) for the Applicant(s) No. 1
MR RC KODEKAR, ADDITIONAL PUBLIC PROSECUTOR for the
Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 2,3,4
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 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                  Date : 27/06/2022

                                    ORAL ORDER

1. Heard learned advocate Mr. Bhavesh J. Patel, learned advocate for the applicant and Mr. R.C. Kodekar, learned APP for the respondent- State.

2. By this application under section 5 of the Limitation Act, 1963, the applicant seeks condonation of delay of 209 days caused in filing the application against the judgment and order dated 1.1.2021 passed by the learned Principal Family Court Judge, Jamnagar in Criminal Misc. Application no. 113 of 2018.

3. Having regard to the submissions advanced by the learned advocate for the applicant and

R/CR.MA/21175/2021 ORDER DATED: 27/06/2022

more particularly considering the averments made in the memorandum of application, the Court is of the view that the delay caused in filing the application has been sufficiently explained.

4. The application, therefore, succeeds and is accordingly allowed. The delay caused in filing the application is hereby condoned. Accordingly, the present application is disposed of. Rule is made absolute.

(SAMIR J. DAVE,J) Maulik