Dahiben Pravinbhai Raval vs State Of Gujarat
2023 Latest Caselaw 7992 Guj

                                                                                 NEUTRAL CITATION




     R/CR.MA/16441/2023                          ORDER DATED: 01/11/2023

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         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF
                 DELAY) NO. 16441 of 2023

               In F/CRIMINAL APPEAL NO. 31290 of 2023

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                          DAHIBEN PRAVINBHAI RAVAL
                                   Versus
                              STATE OF GUJARAT
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Appearance:
MR KIRTIDEV R DAVE(3267) for the Applicant(s) No. 1
MR RAHUL K DAVE(3978) for the Applicant(s) No. 1
D K PATEL(7571) for the Respondent(s) No. 2
MR RONAK B. RAVAL, 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 : 01/11/2023

                                ORAL ORDER

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

1. Rule. Learned APP, waives service of notice of rule for Respondent-State of Gujarat.

2. The present application has been filed for condoning the delay of 74 days in filling Criminal Appeal against the judgment and order dated 13.04.2023 passed by Additional Sessions Judge, Sabarkantha at Himmatnagar in Sessions Case No.17 of 2020.

3. Considering the submissions advanced by the learned advocate for the applicant, the avernments made in the

NEUTRAL CITATION

R/CR.MA/16441/2023 ORDER DATED: 01/11/2023

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application and in the interest of justice, the delay of 74 days in filling Criminal Appeal against the judgment and order dated 13.04.2023 passed by Additional Sessions Judge, Sabarkantha at Himmatnagar in Sessions Case No.17 of 2020, deserves to be condoned.

4. The present application is allowed. The delay caused in filling Criminal Appeal is hereby condoned. Rule is made absolute to the aforesaid extent.

(A. S. SUPEHIA, J)

(VIMAL K. VYAS, J) MAHESH/48