Rameshbhai Naranbhai Gohil vs State Of Gujarat
2023 Latest Caselaw 8606 Guj

Gujarat High Court

Rameshbhai Naranbhai Gohil vs State Of Gujarat on 12 December, 2023

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                     NEUTRAL CITATION




     R/CR.MA/20258/2023                                 ORDER DATED: 12/12/2023

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         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF
                 DELAY) NO. 20258 of 2023

               In F/CRIMINAL APPEAL NO. 40383 of 2023

=============================================
                          RAMESHBHAI NARANBHAI GOHIL
                                    Versus
                               STATE OF GUJARAT
=============================================
Appearance:
NIYANT R BHIMANI(8000) 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 : 12/12/2023

                                  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 626 days in filling Criminal Appeal against the judgment and order dated 30.12.2019 passed by the Additional Sessions Judge, Jamnagar in Sessions Case No.145 of 2017.

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 626 days in filling Criminal Appeal against the judgment and order dated

NEUTRAL CITATION

R/CR.MA/20258/2023 ORDER DATED: 12/12/2023

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30.12.2019 passed by the Additional Sessions Judge, Jamnagar in Sessions Case No.145 of 2017, 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/12