Rameshbhai @ Tino Thakorbhai ... vs State Of Gujarat
2023 Latest Caselaw 7332 Guj

                                                                                  NEUTRAL CITATION




     R/CR.MA/13013/2023                             ORDER DATED: 04/10/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                        13013 of 2023

                    In F/CRIMINAL APPEAL NO. 25659 of 2023

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                 RAMESHBHAI @ TINO THAKORBHAI RATHOD
                                Versus
                          STATE OF GUJARAT
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Appearance:
MS SHUBHA B TRIPATHI(5597) for the Applicant(s) No. 1
MR KANVA ANTANI, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
       and
       HONOURABLE MR. JUSTICE M. R. MENGDEY

                               Date : 04/10/2023

                                ORAL ORDER

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

1. Rule. Learned advocate for the respondent-State waives service of rule for the respondents.

2. This application is filed for condoning the delay of 414 days in preferring Criminal Appeal challenging the judgment and order dated 08.10.2021 passed in Sessions Case No.20 of 2017 by the Principal Sessions Judge, Bharuch.

3. Learned advocate for the applicant has taken this Court to the averments made in Paragraph Nos2 and 3 indicating the cause for delay in preferring the appeal.

NEUTRAL CITATION

R/CR.MA/13013/2023 ORDER DATED: 04/10/2023

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4. Considering the fact that the applicant has made out sufficient grounds for explaining the delay of 414 days caused in preferring appeal and also considering the fact that the applicant is in Vadodara Central Jail since 26.03.2017 and assailing his conviction, the present application is allowed. Delay of 414 days caused in preferring Criminal Appeal is condoned. Rule is made absolute to the aforesaid extent.

(A. S. SUPEHIA, J)

(M. R. MENGDEY,J) GIRISH /37