Satanarayan Petroleum Co. Thro ... vs State Of Gujarat
2022 Latest Caselaw 7819 Guj

    R/CR.MA/3577/2022                              ORDER DATED: 12/09/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 3577 of 2022

           In R/CRIMINAL MISC.APPLICATION NO. 3575 of 2022

                                With
             R/CRIMINAL MISC.APPLICATION NO. 3575 of 2022
                                  In
                   CRIMINAL APPEAL NO. 380 of 2022
                                With
                  R/CRIMINAL APPEAL NO. 380 of 2022
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 SATANARAYAN PETROLEUM CO. THRO DILIPSINH GHANSHYAMSINH
                       VAGHELA
                         Versus
                   STATE OF GUJARAT
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Appearance:
VATSAL S PARIKH(7452) for the Applicant(s) No. 1
for the Respondent(s) No. 3
NOTICE SERVED for the Respondent(s) No. 2
MS CM SHAH APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                           Date : 12/09/2022

                             ORAL ORDER

ORDER in CRIMINAL MISC. APPLICATION NO. 3577 of 2022

This application has been filed praying for condonation of delay of 191 days in filing Criminal Misc. Application for seeking leave to appeal.

RULE. Learned APP Ms. CM Shah waives service of notice of rule on behalf of respondent no.1.

Considering the submissions advanced and in view of the facts and circumstances of the case, the delay of 191 days is

R/CR.MA/3577/2022 ORDER DATED: 12/09/2022

condoned. Though notice has been served none has appeared on behalf of the respondent no.2. Rule is made absolute.

ORDER in CRIMINAL MISC. APPLICATION NO. 3575 of 2022

Heard learned advocate Mr. Parikh on behalf of the applicant. Though notice has been served none has appeared on behalf of respondent no.2.

Considering the averments made in the application and pursuant to the judgment and order, leave to appeal is granted.

Accordingly, the criminal misc. application stands disposed of.

ORDER in CRIMINAL APPEAL NO. 380 of 2022

Appeal is Admitted.

Issue Bailable Warrant to respondent no.2, in the sum of Rs. 10,000/-.

(A. C. JOSHI,J) Radhika