Rajitbhai Savabhai Taviyad vs State Of Gujarat
2023 Latest Caselaw 8116 Guj

                                                                                     NEUTRAL CITATION




     R/CR.MA/19435/2023                                 ORDER DATED: 07/11/2023

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         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF
                  DELAY) NO. 19435 of 2023
           In F/CRIMINAL APPEAL NO. 35672 of 2023

=============================================
                          RAJITBHAI SAVABHAI TAVIYAD
                                     Versus
                               STATE OF GUJARAT
=============================================
Appearance:
JUCKY LUCKY CHAN(8033) for the Applicant(s) No. 1
MR RONAK B. RAVAL, APP for the Respondent(s) No. 1
=============================================
 CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
       and
       HONOURABLE MR. JUSTICE VIMAL K. VYAS

                              Date : 07/11/2023

                                  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 198 days in filling Criminal Appeal against the judgment and order dated 12.01.2023 passed by the Additional Sessions Judge, Lunawada at Mahisagar in Sessions Case No.22 of 2021.

3. Considering the submissions advanced by the learned advocate for the applicant, the avernments made in the application and since the applicant is assailing his conviction and is in jail, in the interest of justice, the delay of 198 days in filling Criminal Appeal against the judgment and order dated

NEUTRAL CITATION

R/CR.MA/19435/2023 ORDER DATED: 07/11/2023

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12.01.2023 passed by the Additional Sessions Judge, Lunawada at Mahisagar in Sessions Case No.22 of 2021, 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/26