Thakor Vijayji Chanduji Raghaji vs State Of Gujarat
2023 Latest Caselaw 7505 Guj

                                                                                   NEUTRAL CITATION




     R/CR.MA/17977/2023                              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. 17977 of 2023
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                          THAKOR VIJAYJI CHANDUJI RAGHAJI
                                       Versus
                                STATE OF GUJARAT
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Appearance:
DR. HARDIK K RAVAL(6366) 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 216 days in filling Criminal Appeal against the

judgment and order dated 31.12.2022 passed by the 4 th

Additional Sessions Judge, Mahesana in Sessions Case No.30 of

2021.

3. Considering the submissions advanced by the learned

NEUTRAL CITATION

R/CR.MA/17977/2023 ORDER DATED: 10/10/2023

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advocate for the applicant, the avernments made in the

application and the applicant since is in jail, the delay of 216

days in filling Criminal Appeal against the judgment and order

dated 31.12.2022 passed by the 4th Additional Sessions Judge,

Mahesana in Sessions Case No.30 of 2021, deserves to be

condoned in the interest of justice.

4. The present application is allowed. The delay of 216 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