Manishbhai @ Mahesh Bhikhabhai ... vs State Of Gujarat
2022 Latest Caselaw 9291 Guj

   R/CR.MA/15442/2022                           ORDER DATED: 19/10/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 15442 of 2022

        In R/CRIMINAL REVISION APPLICATION NO. 863 of 2022

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              MANISHBHAI @ MAHESH BHIKHABHAI DANTANI
                               Versus
                         STATE OF GUJARAT
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Appearance:
MR. BHARGAV K MEHTA(7094) for the Applicant(s) No. 1
MS MH BHATT, APP for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 2,3,4,5,6
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 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                           Date : 19/10/2022

                            ORAL ORDER

Though served, none was present for and on behalf of the respondents Nos. 2 to 6.

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. 863 of 2022 against the judgment and order dated 31.12.2021 passed in Criminal Misc. Application No. 36 of 2018 by learned Principal Judge, Family Court, Ahmedabad.

Having regard to the submissions advanced by the learned advocate for the applicant and more particularly considering the averments made in the memorandum of

R/CR.MA/15442/2022 ORDER DATED: 19/10/2022

application, the Court is of the view that the delay caused in filing the Criminal Revision Application No. 863 of 2022 has been sufficiently explained.

The application, therefore, succeeds and is accordingly, allowed. The delay caused in filing the Criminal Revision Application No. 863 of 2022 is hereby condoned.

Present Application stands disposed of. Rule is made absolute.

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