State Of Gujarat vs Bhanubhai Mafatbhai Bharvad
2022 Latest Caselaw 9103 Guj

   R/CR.MA/15696/2022                              ORDER DATED: 13/10/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 15696 of 2022

        In R/CRIMINAL REVISION APPLICATION NO. 908 of 2022

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                             STATE OF GUJARAT
                                   Versus
                        BHANUBHAI MAFATBHAI BHARVAD
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Appearance:
MR RC KODEKAR, APP for the Applicant(s) No. 1
RULE SERVED for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                               Date : 13/10/2022

                                ORAL ORDER

Though served none was present for and on behalf of the respondent, thus no arguments on the side of the respondent.

By this application under section 5 of the Limitation Act, 1963, the applicant-State seeks condonation of delay caused in filing the R/Criminal Revision Application No. 908 of 2022 against the judgment and order dated 16.02.2022 passed in Special Land Grabbing Case No. 1 of 2021 by learned Additional Sessions Judge, Anand.

Having regard to the submissions advanced by the learned APP 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

R/CR.MA/15696/2022 ORDER DATED: 13/10/2022

filing the Criminal Revision Application has been sufficiently explained.

Present application, therefore, succeeds and is accordingly, allowed. The delay caused in filing the Criminal Revision Application No. 908 of 2022 is hereby condoned.

Present application stands disposed of. Rule is made absolute.

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