Maksud Daud Patel vs State Of Gujarat
2023 Latest Caselaw 8001 Guj

                                                                              NEUTRAL CITATION




   R/CR.MA/15201/2023                            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.
                        15201 of 2023

          In F/CRIMINAL MISC.APPLICATION NO. 29358 of 2023

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                        MAKSUD DAUD PATEL
                               Versus
                         STATE OF GUJARAT
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Appearance:
MR MOHMEDSIDDIK Y PATEL(10421) for the Applicant(s) No. 1
MR SATYAJIT S SONAGARA(12218) for the Applicant(s) No. 1
MR N P PANDYA(11241) for the Respondent(s) No. 2
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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 CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER

                          Date : 01/11/2023

                           ORAL ORDER

1. This is an application under Section 5 of the

Limitation Act preferred by the applicant seeking

condonation of delay of 43 days occurred in filing

the criminal appeal challenging the judgment and

order of acquittal dated 05.04.2023 passed by the

learned 3rd Additional Chief Judicial Magistrate,

Bharuch in Criminal Case No.10885 of 2021.

2. Learned advocate Ms.Shivani Lad for learned

advocate Mr.N.P.Pandya submits at bar that she has

NEUTRAL CITATION

R/CR.MA/15201/2023 ORDER DATED: 01/11/2023

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no objection if this application for condonation of

delay is allowed.

3. Considering the aforesaid submissions as well as

explanation offered in the application coupled with

the fact that length of delay is only 43 days, this

Court deems it fit to allow this application.

4. Hence, present application is allowed. Delay of 43

days occurred in filing the criminal appeal is

condoned. Rule is made absolute accordingly.

(M. K. THAKKER,J) M.M.MIRZA