Chandrakant Laxmidas Patel vs State Of Gujarat
2023 Latest Caselaw 1828 Guj

   R/CR.MA/2629/2020                               ORDER DATED: 21/02/2023




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 2629 of 2020

        In R/CRIMINAL REVISION APPLICATION NO. 163 of 2020

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                       CHANDRAKANT LAXMIDAS PATEL
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MR DHAVAL D VYAS(3225) for the Applicant(s) No. 1
DS AFF.NOT FILED (R) for the Respondent(s) No. 2
MR. ALKESH N SHAH(3749) for the Respondent(s) No. 3
MR MANAN MEHTA, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                             Date : 21/02/2023

                              ORAL ORDER

By this application under section 5 of the Limitation Act, 1963, the applicant seeks condonation of delay caused in filing the R/Criminal Revision Application No. 163 of 2020 against the judgment and order dated 17.09.2019 passed by learned 28th Additional Chief Judicial Magistrate, Vadodara in Inquiry Case No. 4266 of 2018.

Having regard to the submissions advanced by the learned advocates for the respective parties, and more particularly considering the averments made in the memorandum of application, this Court is of the view that the delay caused in filing the R/Criminal Revision Application No.

R/CR.MA/2629/2020 ORDER DATED: 21/02/2023

163 of 2020 has been sufficiently explained.

The application, therefore, succeeds and is accordingly, allowed. The delay caused in filing the R/Criminal Revision Application No. 163 of 2020 is hereby condoned.

Present Application stands disposed of. Rule is made absolute.

(SAMIR J. DAVE,J) K. S. DARJI