Ravi Kiritbhai Rathod vs State Of Gujarat
2023 Latest Caselaw 8507 Guj

Gujarat High Court

Ravi Kiritbhai Rathod vs State Of Gujarat on 7 December, 2023

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                               NEUTRAL CITATION




     R/CR.MA/21622/2023                           ORDER DATED: 07/12/2023

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         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF
                 DELAY) NO. 21622 of 2023

               In F/CRIMINAL APPEAL NO. 43005 of 2023

=============================================
                          RAVI KIRITBHAI RATHOD
                                  Versus
                            STATE OF GUJARAT
=============================================
Appearance:
MR NIRAD D BUCH(4000) for the Applicant(s) No. 1
MR BHARGAV PANDYA, APP for the Respondent(s) No. 1
=============================================
 CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
       and
       HONOURABLE MR. JUSTICE VIMAL K. VYAS

                           Date : 07/12/2023

                    ORAL ORDER

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

1. Rule. Learned APP waives service of notice of rule for the respondent - State.

2. The present application has been filed for condoning the delay of 486 days in filling Criminal Appeal against the judgment and order dated 31.05.2022 passed by the Sessions Judge, Court No.1, City Civil and Sessions Court at Ahmedabad in Sessions Case No.250 of 2019.

3. Since the applicant-convict is incarcerated in jail and is assailing his conviction and considering the averments made in the application, in the interest of justice, the delay of 486 days in filling Criminal Appeal against the judgment and order

NEUTRAL CITATION

R/CR.MA/21622/2023 ORDER DATED: 07/12/2023

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ddated 31.05.2022 passed by the Sessions Judge, Court No.1, City Civil and Sessions Court at Ahmedabad in Sessions Case No.250 of 2019, deserves to be condoned and is hereby condoned.

4. The present application is allowed. Rule is made absolute to the aforesaid extent.

(A. S. SUPEHIA, J)

(VIMAL K. VYAS, J) MAHESH/15