Nayanbhai @ Mahendrabhai Rambhai ... vs State Of Gujarat
2023 Latest Caselaw 2839 Guj

      R/CR.MA/4347/2023                             ORDER DATED: 10/04/2023




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 4347 of 2023

             In R/CRIMINAL MISC.APPLICATION NO. 4346 of 2023

                                  With
                    R/CRIMINAL APPEAL NO. 500 of 2023
                                  With
               R/CRIMINAL MISC.APPLICATION NO. 4346 of 2023
                                    In
                     CRIMINAL APPEAL NO. 500 of 2023
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                 NAYANBHAI @ MAHENDRABHAI RAMBHAI VALA
                                 Versus
                            STATE OF GUJARAT
==========================================================
Appearance:
MR ARVIND K THAKUR(2322) for the Applicant(s) No. 1
MS. CHETNA M. SHAH, APP for the Respondent(s) No. 1
RULE NOT RECD BACK for the Respondent(s) No. 2,4,5,6
RULE SERVED for the Respondent(s) No. 3
==========================================================

     CORAM:HONOURABLE MS. JUSTICE NISHA M. THAKORE

                             Date : 10/04/2023

                               ORAL ORDER

ORDER IN R/CRIMINAL MISC.APPLICATION NO. 4347 of 2023

1. Heard Mr. Arvind Thakur, learned advocate on record for the

applicant-original complainant, Mr. Chintan S. Popat, learned

advocate appearing for the respondent Nos.2 to 6 and Ms. Chetna M.

Shah, learned APP appearing for the respondent-State.

2. This is an application filed under Section 5 of the Limitation Act,

praying for condonation of delay of 7 days, caused in filing the criminal

R/CR.MA/4347/2023 ORDER DATED: 10/04/2023

appeal against the judgment and order of acquittal dated 11.01.2022

passed by the learned Principal District & Sessions Judge, Gir Somnath

at Veraval in Sessions Case No.07 of 2021.

3. Mr. Arvind Thakur, learned advocate on record for the

applicant-original complainant, has invited attention of this Court to

the averments made in the application and urged this Court to

condone the delay.

4. Considering the submissions made by learned advocates

appearing for the respective parties and considering the meager

number of days of delay of 7 days, present application for

condonation of delay stands allowed. Rule is made absolute.

ORDER IN R/CRIMINAL APPEAL NO. 500 of 2023 with R/CRIMINAL MISC. APPLICATION NO. 4346 of 2023

List on 25.04.2023 for admission hearing.

(NISHA M. THAKORE,J) SUYASH SRIVASTAVA