Phoolchand Shrirajbali Tiwari vs State Of Gujarat
2023 Latest Caselaw 8237 Guj

                                                                                  NEUTRAL CITATION




     R/CR.MA/17080/2023                             ORDER DATED: 10/11/2023

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         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF
                 DELAY) NO. 17080 of 2023

      In F/CRIMINAL MISC.APPLICATION NO. 32791 of 2023

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                          PHOOLCHAND SHRIRAJBALI TIWARI
                                     Versus
                                STATE OF GUJARAT
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Appearance:
MR. JAY G THAKER(9944) for the Applicant(s) No. 1
MR HARDIK A DAVE(3764) for the Respondent(s) No. 2,3,4
MS VRUNDA SHAH, 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 : 10/11/2023

                                  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 11 days in filling Criminal Appeal against the judgment and order dated 26.06.2023 passed by the 13 th Additional Sessions Court, Surat in Sessions Case No.303 of 2014.

3. Considering the submissions advanced by the learned advocate for the applicant, the avernments made in the application and in the interest of justice, the delay of 11 days in filling Criminal Appeal against the judgment and order dated

NEUTRAL CITATION

R/CR.MA/17080/2023 ORDER DATED: 10/11/2023

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26.06.2023 passed by the 13 th Additional Sessions Court, Surat in Sessions Case No.303 of 2014, 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/58