Pankajkumar Maganbhai Patel vs State Of Gujarat
2023 Latest Caselaw 8006 Guj

                                                                                NEUTRAL CITATION




   R/CR.MA/16444/2023                              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.
                        16444 of 2023

          In F/CRIMINAL MISC.APPLICATION NO. 32554 of 2023

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                        PANKAJKUMAR MAGANBHAI PATEL
                                    Versus
                              STATE OF GUJARAT
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Appearance:
MR. VISHAL N PANDIT(7007) for the Applicant(s) No. 1
MS DIVYANGNA JHALA, ADDL.PUBLIC PROSECUTOR for the
Respondent(s) No. 1
RULE NOT RECD BACK for the Respondent(s) No. 2
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 CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER

                               Date : 01/11/2023

                                ORAL ORDER

1. Learned advocate Mr.Kishan Prajapati has instructions to

appear on behalf of the respondent No.2. He states at bar

that he would file the Vakalatnama today. However, he

has no objection if present application is allowed.

2. This is an application under Section 5 of the Limitation

Act preferred by the applicant seeking condonation of

delay of 236 days occurred in filing the criminal appeal

challenging the judgment and order of acquittal dated

12.11.2022 passed by the learned Principal Senior Civil

NEUTRAL CITATION

R/CR.MA/16444/2023 ORDER DATED: 01/11/2023

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Judge and Addl. Chief Judicial Magistrate, Kheda in

Criminal Case No.946 of 2020.

3. Considering the submissions made by the learned

advocates for the respective parties as well as

considering the explanation offered in the application,

this Court deems it fit to allow this application.

4. Hence, present application is allowed. Delay of 236 days

occurred in filing the criminal appeal is condoned. Rule is

made absolute accordingly.

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