Pruthvirajsinh Vanrajsinh ... vs State Of Gujarat
2023 Latest Caselaw 7503 Guj

                                                                            NEUTRAL CITATION




     R/CR.MA/18193/2023                       ORDER DATED: 10/10/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY)
                    NO. 18193 of 2023
                           In
           F/CRIMINAL APPEAL NO. 36194 of 2023

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            PRUTHVIRAJSINH VANRAJSINH SARVAIYA (DARBAR)
                              Versus
                         STATE OF GUJARAT
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Appearance:
MR BM MANGUKIYA(437) for the Applicant(s) No. 1
MS BELA A PRAJAPATI(1946) for the Applicant(s) No. 1
MS VRUNDA C. SHAH, ADDITIONAL PUBLIC PROSECUTOR for the
Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
       and
       HONOURABLE MS. JUSTICE GITA GOPI

                          Date : 10/10/2023
                           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 60 days in filling Criminal Appeal against the judgment

and order dated 05.06.2023 passed by the learned 4th Additional

Sessions Judge, Amreli in Sessions Case No.34 of 2012.

NEUTRAL CITATION

R/CR.MA/18193/2023 ORDER DATED: 10/10/2023

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3. Considering the submissions advanced by the learned

advocate for the applicant and the avernments made in the

application, the delay of 60 days in filling Criminal Appeal

against the judgment and order dated 05.06.2023 passed by the

learned 4th Additional Sessions Judge, Amreli in Sessions Case

No.34 of 2012, deserves to be condoned.

4. The present application is allowed. The delay of 60 days

caused in filling Criminal Appeal is hereby condoned. Rule is

made absolute to the aforesaid extent.

(A. S. SUPEHIA, J)

(GITA GOPI,J) Bharat