Dipesh Vinodbhai Kankhara vs State Of Gujarat
2023 Latest Caselaw 8508 Guj

Gujarat High Court

Dipesh Vinodbhai Kankhara vs State Of Gujarat on 7 December, 2023

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                 NEUTRAL CITATION




     R/CR.MA/21654/2023                           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. 21654 of 2023

               In F/CRIMINAL APPEAL NO. 38311 of 2023

=============================================
                          DIPESH VINODBHAI KANKHARA
                                    Versus
                               STATE OF GUJARAT
=============================================
Appearance:
MS. KRUTI M SHAH(2428) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS KRINA P. CALLA, 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 31 days in filling Criminal Appeal against the judgment and order dated 18.07.2023 passed by the Sessions Judge, Jamnagar in Sessions Case No.92 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 31 days in filling Criminal Appeal against the judgment and orderdated 18.07.2023 passed by the Sessions Judge, Jamnagar in

NEUTRAL CITATION

R/CR.MA/21654/2023 ORDER DATED: 07/12/2023

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Sessions Case No.92 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/17