Tukaram Shankarbhai Sinde vs State Of Gujarat
2023 Latest Caselaw 7476 Guj

                                                                               NEUTRAL CITATION




     R/CR.MA/17809/2023                           ORDER DATED: 09/10/2023

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         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF
                 DELAY) NO. 17809 of 2023

               In F/CRIMINAL APPEAL NO. 35485 of 2023

=============================================
                          TUKARAM SHANKARBHAI SINDE
                                    Versus
                               STATE OF GUJARAT
=============================================
Appearance:
DR. HARDIK K RAVAL(6366) for the Applicant(s) No. 1
MR RONAK B. RAVAL, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
       and
       HONOURABLE MS. JUSTICE GITA GOPI

                              Date : 09/10/2023

                    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 192 days in filling Criminal Appeal against the judgment and order dated 17.01.2023 passed by 7 th Additional Sessions Judge, Surat at Bardoli in Sessions Case No.9 of 2018.

3. Considering the submissions advanced by the learned advocate for the applicant, the avernments made in the application and since the applicant is assailing his conviction and is in jail, in the interest of justice, the delay of 192 days in

NEUTRAL CITATION

R/CR.MA/17809/2023 ORDER DATED: 09/10/2023

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filling Criminal Appeal against the judgment and order dated 17.01.2023 passed by 7th Additional Sessions Judge, Surat at Bardoli in Sessions Case No.9 of 2018, 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)

(GITA GOPI,J) MAHESH/22