Kokilaben Rameshbhai Parmar vs State Of Gujarat
2023 Latest Caselaw 7400 Guj

                                                                                 NEUTRAL CITATION




   R/CR.MA/15794/2023                              ORDER DATED: 06/10/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                        15794 of 2023

                  In R/CRIMINAL APPEAL NO. 2291 of 2023

                                  With
                    R/CRIMINAL APPEAL NO. 2291 of 2023
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                        KOKILABEN RAMESHBHAI PARMAR
                                    Versus
                              STATE OF GUJARAT
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Appearance:
MR ROHIT S VERMA(3887) for the Applicant(s) No. 1
MR SHASHIKANT S GADE(1706) for the Respondent(s) No. 2,3
MR BHARGAV PANDYA, ADDL.PUBLIC PROSECUTOR for the
Respondent(s) No. 1
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 CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER

                               Date : 06/10/2023

                                ORAL ORDER

ORDER IN R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO. 15794 of 2023

1. This is an application preferred by the applicant under

Section 5 of the Limitation Act for Condonation of Delay of 158

days in preferring Criminal Appeal under Section 372 of the

Code of Criminal Procedure, 1973 against the judgment and

order of acquittal dated 17.01.2023 passed by the learned

Additional Sessions Judge, City Sessions Court, Ahmedabad

City in Sessions Case No.410 of 2016.

NEUTRAL CITATION

R/CR.MA/15794/2023 ORDER DATED: 06/10/2023

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2. Learned advocate Mr.Shashikant Gade for the respondent

Nos.2 and 3 has stated at bar that he has no objection if the

application for condonation of delay would be allowed.

3. Considering the averments made and the reasons stated

in the application, this Court deems it fit to allow this

application for condonation of delay.

4. Hence, present application is allowed. Delay of 158 days

in preferring Criminal Appeal is condoned. Rule is made

absolute accordingly.

ORDER IN R/CRIMINAL APPEAL NO. 2291 of 2023

1. Record and Proceedings be called for, so as to reach

before this Court on or before 06.11.2023.

2. The matter is adjourned to 07.11.2023.

(M. K. THAKKER,J) M.M.MIRZA