Kalyansinh Mulsinh Champavat vs State Of Gujarat
2023 Latest Caselaw 372 Guj

    R/CR.MA/16441/2022                                  ORDER DATED: 12/01/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 16441 of 2022

         In R/CRIMINAL REVISION APPLICATION NO. 955 of 2022

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                         KALYANSINH MULSINH CHAMPAVAT
                                     Versus
                               STATE OF GUJARAT
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Appearance:
HCLS COMMITTEE(4998) for the Applicant(s) No. 1
MS. ALKA B VANIYA(6945) for the Applicant(s) No. 1
MR RAXIT J DHOLAKIA(3709) for the Respondent(s) No. 2
MR UTKARSH SHARMA APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                                Date : 12/01/2023

                                 ORAL ORDER

This application is filed under Section 5 of the Limitation Act praying for condonation of 68 days' delay caused in preferring the Revision Application. Though, Mr.Raxit Dholakiya, learned advocate for Respondent No.2 objects to the condonation thereof, considering the explanation offered in the application as also the extent of delay, more particularly when, the applicant-accused is in jail pursuant to the judgment of conviction and order of sentence passed by the Magistrate and confirmed by the appellate Court, I deem it fit to condone the delay. Hence, delay of 68 days caused in preferring the aforesaid Revision Application is hereby condoned.

Rule made absolute.

(UMESH A. TRIVEDI, J) ASHISH M. GADHIYA