Ketanbhai Natwarbhai Patel Thro ... vs State Of Gujarat
2023 Latest Caselaw 8313 Guj

Gujarat High Court

Ketanbhai Natwarbhai Patel Thro ... vs State Of Gujarat on 30 November, 2023

                                                                              NEUTRAL CITATION




    R/CR.MA/17588/2023                           ORDER DATED: 30/11/2023

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                        17588 of 2023

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 KETANBHAI NATWARBHAI PATEL THRO VINODBHAI MANIBHAI PATEL
                          Versus
                   STATE OF GUJARAT
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Appearance:
MR A A ZABUAWALA(6823) for the Applicant(s) No. 1
DARSHIT R BRAHMBHATT(8011) for the Respondent(s) No. 2,3
MS VRUNDA SHAH APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER

                           Date : 30/11/2023

                             ORAL ORDER

Present is an application seeking condonation of delay of 19 days caused in preferring the appeal against the judgment and order dated 19.6.2023 passed by the learned 3 rd Additional Chief Judicial Magistrate at Nadiad in Criminal Case No.2843 of 2015.

Considering the length of delay i.e. of 19 days in preferring the appeal, this Court is of the view that application preferred by the applicant for condonation of delay is required to be allowed.

Hence, this application is allowed. Rule made absolute.

(M. K. THAKKER,J) ASHISH M. GADHIYA