Yuvrajsinh @ Hakudiyo Pravinbhai @ ... vs State Of Gujarat
2023 Latest Caselaw 8706 Guj

Gujarat High Court

Yuvrajsinh @ Hakudiyo Pravinbhai @ ... vs State Of Gujarat on 15 December, 2023

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                  NEUTRAL CITATION




     R/CR.MA/22334/2023                             ORDER DATED: 15/12/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                        22334 of 2023

                    In F/CRIMINAL APPEAL NO. 41546 of 2023

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      YUVRAJSINH @ HAKUDIYO PRAVINBHAI @ PAVUBHA JADEJA
                            Versus
                      STATE OF GUJARAT
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Appearance:
MR ANIL H RATHOD(9691) for the Applicant(s) No. 1
MR BHARGAV PANDYA, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
       and
       HONOURABLE MR. JUSTICE VIMAL K. VYAS

                               Date : 15/12/2023

                             ORAL ORDER

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

1. RULE returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent-State.

2. The present application has been filed by the applicant- convict under Section 5 of the Limitation Act for condonation of delay of 50 days caused in filing the Criminal Appeal preferred against the judgment and order dated 20.7.2023 passed by the learned Special Judge (Atrocity) and 6 th Additional Sessions Judge, Rojkat at Dhoraji, in Special (Atrocity) Case No.8 of 2020.

3. Since the applicant-convict is incarcerated in jail and is assailing his conviction and further considering the averments

NEUTRAL CITATION

R/CR.MA/22334/2023 ORDER DATED: 15/12/2023

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made in the application, in the interest of justice, the delay of 50 days caused in filing the Criminal Appeal deserves to be and is hereby condoned. The present application stands allowed.

(A. S. SUPEHIA, J.)

(VIMAL K. VYAS, J.) /MOINUDDIN