Bhaveshbhai Chhaganbhai Vasoya vs State Of Gujarat
2023 Latest Caselaw 2451 Guj

   R/CR.MA/19292/2022                          ORDER DATED: 21/03/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 19292 of 2022

          In R/CRIMINAL MISC.APPLICATION NO. 19291 of 2022

                              With
           R/CRIMINAL MISC.APPLICATION NO. 19291 of 2022
                                In
                 CRIMINAL APPEAL NO. 2073 of 2022
                              With
                R/CRIMINAL APPEAL NO. 2073 of 2022
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                   BHAVESHBHAI CHHAGANBHAI VASOYA
                                Versus
                          STATE OF GUJARAT
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Appearance:
MR TUSHAR L SHETH(3920) for the Applicant(s) No. 1
MR BHARGAV PANDYA ADDL. PUBLIC PROSECUTOR for the
Respondent(s) No. 1
TATVDEEP J JANI(7227) for the Respondent(s) No. 2
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 CORAM:HONOURABLE MS. JUSTICE NISHA M. THAKORE

                           Date : 21/03/2023

                            ORAL ORDER

Heard Mr. Tushar Sheth, learned advocate for the applicant

- original complainant, Mr. Tatvdeep Jani, learned advocate for the respondent and learned APP Mr. Pandya for the respondent No.1.

This is an application seeking condonation of delay of 161 days caused in filing appeal under Section 378(4) of the Code of Criminal Procedure challenging the judgment an order of acquittal dated 24.02.2022 passed by the learned Judicial Magistrate First Class, Lodhika, Dist. Rajkot, in Criminal Case No.296 of 2018.

Considering the averments made in the application, sufficient cause has been made out to condone the delay. Hence, the application is allowed and the delay is hereby condoned.

R/CR.MA/19292/2022 ORDER DATED: 21/03/2023

Let the application for leave to appeal and main Criminal Appeal be listed for hearing on 28.03.2023.

(NISHA M. THAKORE,J) Y.N. VYAS