Navghanbhai Mansukhbhai Parmar vs State Of Gujarat
2023 Latest Caselaw 8262 Guj

Gujarat High Court

Navghanbhai Mansukhbhai Parmar vs State Of Gujarat on 28 November, 2023

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                              NEUTRAL CITATION




     R/CR.MA/20846/2023                          ORDER DATED: 28/11/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                         20846 of 2023
            In F/CRIMINAL APPEAL NO. 40790 of 2023


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                     NAVGHANBHAI MANSUKHBHAI PARMAR
                                  Versus
                            STATE OF GUJARAT
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Appearance:
DR. HARDIK K RAVAL(6366) for the Applicant(s) No. 1
MR BHARGAV PANDYA, 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 : 28/11/2023

                             ORAL ORDER

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

1. RULE. Learned APP waives service of notice of rule for and on behalf of the respondent-State.

2. The present application has been filed by the applicant- convict under Section 5 of the Limitation Act for condonation of delay of 553 days caused in filing the captioned Criminal Appeal preferred against the judgment and order of conviction and sentence dated 10.1.2022 passed by the learned Additional Sessions Judge, Kheda at Nadiad, in Sessions Case No.47 of 2017.

NEUTRAL CITATION

R/CR.MA/20846/2023 ORDER DATED: 28/11/2023

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3. Since the applicant-convict is incarcerated in jail and is assailing his conviction and further considering the averments made in the application, in the interest of justice, the delay of 553 days caused in filing the captioned Criminal Appeal deserves to be and is hereby condoned. The present application stands disposed of accordingly.

(A. S. SUPEHIA, J.)

(VIMAL K. VYAS, J.) /MOINUDDIN