Citation : 2022 Latest Caselaw 5807 Guj
Judgement Date : 30 June, 2022
R/CR.MA/11062/2022 ORDER DATED: 30/06/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 11062 of 2022
In
R/CRIMINAL REVISION APPLICATION NO. 599 of 2022
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RAVABALI HAQUIFUL KHAN
Versus
MUMTAJBANU REVABALI KHAN
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Appearance:
MR NAUMAN S QURESHI(10669) for the Applicant(s) No. 1,2,3
MR SHAKEEL A QURESHI(1077) for the Applicant(s) No. 1,2,3
for the Respondent(s) No. 1
MS M. H. BHATT, APP for the Respondent(s) No. 2
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CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE
Date : 30/06/2022
ORAL ORDER
1. RULE. Learned advocate APP waives service of notice for and on behalf of respondent-State.
2. By this application under section 5 of the Limitation Act, 1963, the applicant seeks condonation of delay caused in filing Criminal Revision Application No.599 of 2022 against the judgment and order dated 30.11.2021 passed by the learned 2 nd Additional session Judge, Valsad below Exh.21 in Criminal Appeal No.7 of 2021.
3. 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/11062/2022 ORDER DATED: 30/06/2022
4. The application, therefore, succeeds and is accordingly, allowed. The delay caused in filing the Criminal Revision Application is hereby condoned. Criminal Misc. Application stands disposed of. Rule is made absolute.
(SAMIR J. DAVE,J) MEHUL B. TUVAR
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