State Of Gujarat vs Shambhubhai Haribhai Gohil
2022 Latest Caselaw 5821 Guj

      R/CR.MA/10944/2022                             ORDER DATED: 30/06/2022



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 10944 of 2022
                                   In
                    R/CRIMINAL APPEAL NO. 1171 of 2022

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                               STATE OF GUJARAT
                                     Versus
                           SHAMBHUBHAI HARIBHAI GOHIL
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Appearance:
MR R. C. KODEKAR, APP for the Applicant(s) No. 1
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     CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                 Date : 30/06/2022
ORAL ORDER

1. By this application under section 5 of the Limitation Act, 1963, the applicant-State seeks condonation of delay caused in filing Criminal Appeal No.1171 of 2022 against the judgment and order dated 10.03.2022 passed by the learned Additional Sessions Judge, Kutch at Bhachau in Sessions Case no.60/2020.

2. 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.

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

(SAMIR J. DAVE,J) MEHUL B. TUVAR