Karan @ Totla Manoharsinh ... vs State Of Gujarat
2022 Latest Caselaw 2496 Guj

    R/CR.MA/1811/2022                           ORDER DATED: 04/03/2022



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/CRIMINAL MISC.APPLICATION NO. 1811 of 2022
                               In
               R/CRIMINAL APPEAL NO. 184 of 2022
                             With
               R/CRIMINAL APPEAL NO. 184 of 2022
                             With
CRIMINAL MISC.APPLICATION (FOR SUSPENSION OF SENTENCE) NO.
                           1 of 2021
                               In
               R/CRIMINAL APPEAL NO. 184 of 2022
================================================================
               KARAN @ TOTLA MANOHARSINH SHEKHAVAT
                               Versus
                         STATE OF GUJARAT
================================================================
Appearance:
NIMIT Y SHUKLA(8338) for the Applicant(s) No. 1
MS. JIRGA JHAVERI, APP for the Respondent(s) No. 1
================================================================

 CORAM:HONOURABLE MS. JUSTICE SONIA GOKANI
       and
       HONOURABLE MRS. JUSTICE MAUNA M. BHATT

                          Date : 04/03/2022

                           ORAL ORDER

(PER : HONOURABLE MS. JUSTICE SONIA GOKANI)

This is an application preferred by the applicant-convict, who

has preferred criminal appeal against the common judgment and

order of conviction of sentence rendered on 08.07.2021 in

Sessions Case Nos. 271 and 272 of 2017 by the learned

Additional Sessions Judge, Court No. 28 of City Civil and Sessions

Court at Ahmedabad. The applicant is desirous of preferring the

appeal and there has been a delay of 07 (Seven) days in so doing

and hence this application for condoning the delay under Section 5

R/CR.MA/1811/2022 ORDER DATED: 04/03/2022

of the Limitation Act.

Rule returnable forthwith. Learned APP waives service of

notice of rule on behalf of the respondent State.

Considering the minuscule day of delay we deem it

appropriate to condone the same being convinced of the

sufficiency of the Courts, this application is allowed.

The appeal is posted for admission along with the application

of suspension of sentence on 08.03.2022.

(SONIA GOKANI, J)

(MAUNA M. BHATT,J) T. J. Bharwad