Udhiyabhai Dhirubhai Naayka vs State Of Gujarat
2023 Latest Caselaw 7504 Guj

                                                                                  NEUTRAL CITATION




     R/CR.MA/18143/2023                             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. 18143 of 2023
                           In
           F/CRIMINAL APPEAL NO. 36698 of 2023

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                          UDHIYABHAI DHIRUBHAI NAAYKA
                                     Versus
                                STATE OF GUJARAT
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Appearance:
MR KRUNAL G PATEL(8525) 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 25 days in filling Criminal Appeal against the judgment

and order dated 13.07.2023 passed by the Special POCSO

Judge, Aravalli at Modasa in Special POCSO Case No.51 of

2021.

NEUTRAL CITATION

R/CR.MA/18143/2023 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 25 days in filling Criminal Appeal

against the judgment and order dated 13.07.2023 passed by the

Special POCSO Judge, Aravalli at Modasa in Special POCSO

Case No.51 of 2021, deserves to be condoned.

4. The present application is allowed. The delay of 25 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