Karsanbhai Chhaganbhai Dabhi vs State Of Gujarat
2022 Latest Caselaw 4859 Guj

   R/CR.MA/2304/2022                         ORDER DATED: 06/05/2022




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CRIMINAL MISC. APPLICATION NO. 2304 of 2022
                      In
 R/CRIMINAL MISC. APPLICATION NO. 2301 of 2022
                     With
 R/CRIMINAL MISC. APPLICATION NO. 2301 of 2022
                      In
        CRIMINAL APPEAL NO. 240 of 2022
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        KARSANBHAI CHHAGANBHAI DABHI
                    Versus
               STATE OF GUJARAT
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Appearance:
HCLS COMMITTEE(4998) for the Applicant(s) No. 1
MR HEMANT MAKWANA(3622) for the Applicant(s) No. 1
MR. R. C. KODEKAR, APP for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 2
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 CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                       Date : 06/05/2022

                         ORAL ORDER

Order in Criminal Misc. Application no.2304 of 2022

This is an application for condonation of delay of 300 days occurred in preferring the application for leave to appeal.

Heard Mr. Makwana, learned advocate for the applicant.

Considering the averments made in the application and submissions of the learned advocate for the applicant, this Court is of the opinion that the delay occurred in preferring the application for leave to appeal is required to be condoned.

R/CR.MA/2304/2022 ORDER DATED: 06/05/2022

Hence, the present application is allowed. The delay of 300 days occurred in preferring the application for leave to appeal is hereby condoned. Rule made absolute.

Order in Criminal Misc. Application no.2301 of 2022

This is an application for leave to appeal filed under Section 378(4) of the Cr.P.C. challenging the judgment and order dated 19th January, 2019 passed by 4 th Addl. Sessions Judge, Junagadh in Criminal Appeal no.20 of 2015.

Heard Mr. Makwana, learned advocate for the applicant.

Issue Rule returnable on 19th July, 2022. Mr. Kodekar, learned APP waives service of notice on behalf of the respondent - State.

(RAJENDRA M. SAREEN, J.) AMAR RATHOD...