Neetaben W/O Ashiwnsinh Bhikhaji ... vs State Of Gujarat
2022 Latest Caselaw 8930 Guj

   R/CR.MA/17515/2022                                ORDER DATED: 07/10/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 17515 of 2022

       In R/CRIMINAL REVISION APPLICATION NO. 1031 of 2022

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             NEETABEN W/O ASHIWNSINH BHIKHAJI SOALNKI
                              Versus
                        STATE OF GUJARAT
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Appearance:
MS URMILA N DESAI(5609) for the Applicant(s) No. 1
MS MH BHATT, APP for the Respondent(s) No. 1
RULE SERVED BY DS for the Respondent(s) No. 2
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 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                           Date : 07/10/2022

                             ORAL ORDER

By this application under section 5 of the Limitation Act, 1963, the applicant seeks condonation of delay caused in filing the Criminal Revision Application No. 1031 of 2022 against the judgment and order dated 19th September 2022 by learned 6th Additional District Judge, BK District Palanpur in Criminal Appeal No. 62 of 2018.

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 No. 1031 of 2022 has

R/CR.MA/17515/2022 ORDER DATED: 07/10/2022

been sufficiently explained.

The application, therefore, succeeds and is accordingly, allowed. The delay caused in filing the Criminal Revision Application No. 1031 of 2022 is hereby condoned.

Present Application stands disposed of. Rule is made absolute.

Registry to notify main matter ie. Criminal Revision Application No. 1031 of 2022 on 11.10.2022.

(SAMIR J. DAVE,J) K. S. DARJI