Maganbhai @ Maheshbhai ... vs State Of Gujarat
2023 Latest Caselaw 6329 Guj

                                                                           NEUTRAL CITATION




     R/CR.MA/15031/2023                       ORDER DATED: 29/08/2023

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         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/CRIMINAL MISC.APPLICATION NO. 15031 of 2023
           In F/CRIMINAL APPEAL NO. 27423 of 2023
=============================================
           MAGANBHAI @ MAHESHBHAI MANSUKHBHAI SADIYA
                             Versus
                        STATE OF GUJARAT
=============================================
Appearance:
MR NIRAD D BUCH(4000) for the Applicant(s) No. 1
MR K.M. ANATANI, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
       and
       HONOURABLE MR. JUSTICE M. R. MENGDEY

                          Date : 29/08/2023

                            ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)

1. Rule. Learned APP, waives service of notice of rule for Respondent-State of Gujarat.

2. The present application has been filed for condoning the delay of 90 days in filling Criminal Appeal against the judgment and order dated 28.02.2023 passed by the Principal District and Sessions Judge, Devbhoomi Dwarka at Khambhalia in Sessions Case No.19 of 2021.

3. Considering the submissions advanced by the learned advocate for the applicant and the avernments made in the application, the delay of 90 days in filling Criminal Appeal against the judgment and order dated 28.02.2023 passed by the Principal District and Sessions Judge, Devbhoomi Dwarka at

NEUTRAL CITATION

R/CR.MA/15031/2023 ORDER DATED: 29/08/2023

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Khambhalia in Sessions Case No.19 of 2021, deserves to be condoned.

4. The present application is allowed. The delay of 90 days caused in filling Criminal Appeal is hereby condoned. Rule is made absolute to the aforesaid extent.

(A. S. SUPEHIA, J)

(M. R. MENGDEY,J) MAHESH/37