Mohammad Tanvir @ Talha Mohammad ... vs State Of Gujarat
2023 Latest Caselaw 6306 Guj

                                                                                NEUTRAL CITATION




   R/CR.MA/14707/2023                              ORDER DATED: 28/08/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 14707 of 2023

                 In F/CRIMINAL APPEAL NO. 26678 of 2023

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   MOHAMMAD TANVIR @ TALHA MOHAMMAD AKHTAR PATHAN
                         Versus
                   STATE OF GUJARAT
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Appearance:
MR ARJUN M JOSHI(11247) for the Applicant(s) No. 1
MR S M VATSA(6000) for the Applicant(s) No. 1
MR. MITESH AMIN, PUBLIC PROSECUTOR for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE
        and
        HONOURABLE MRS. JUSTICE MAUNA M. BHATT

                               Date : 28/08/2023

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.Y. KOGJE)

1. Leave to amend in Para-1 of the application. Amendment to be carried out forthwith.

2. This application is filed for condoning delay of 454 days in

preferring Criminal Appeal against the judgment and order of

conviction dated 08-02-2022 and sentence dated 18-02-2022 in

Sessions Case No.38 of 2009 passed by the Additional Sessions

Judge and Designated Court for the trial of Bomb-Blast Cases, City

NEUTRAL CITATION

R/CR.MA/14707/2023 ORDER DATED: 28/08/2023

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Civil and Sessions Court, Ahmedabad.

3. Learned Advocate for the applicant has drawn attention of this

Court to the contents of grounds for delay in Para-4.

4. Considering the nature of sentence inflicted and the explanation

offered in the grounds for delay and also considering the fact that

the delay in such cases for 454 days not to be construed as

inordinate.

5. Hence, the application deserves to and is hereby allowed. Delay

454 days is condoned.

(A.Y. KOGJE, J)

(MAUNA M. BHATT,J) PARESH SOMPURA