Kanubhai Jashbhai Chavda vs State Of Gujarat
2023 Latest Caselaw 8640 Guj

Gujarat High Court

Kanubhai Jashbhai Chavda vs State Of Gujarat on 13 December, 2023

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                NEUTRAL CITATION




     R/CR.MA/22168/2023                          ORDER DATED: 13/12/2023

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         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF
                 DELAY) NO. 22168 of 2023

               In F/CRIMINAL APPEAL NO. 44491 of 2023

=============================================
                          KANUBHAI JASHBHAI CHAVDA
                                    Versus
                              STATE OF GUJARAT
=============================================
Appearance:
MR. NISARG D SHAH(7299) 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 : 13/12/2023

                                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 27 days in filling Criminal Appeal against the judgment and order dated 12.09.2023 passed by 3 rd Additional Sessions Judge, Anand in Sessions Case No.68 of 2022.

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 27 days in filling Criminal Appeal against the judgment and order dated 12.09.2023 passed by 3rd Additional Sessions Judge, Anand in

NEUTRAL CITATION

R/CR.MA/22168/2023 ORDER DATED: 13/12/2023

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Sessions Case No.68 of 2022 , 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/16