Bhupatbhai Ratilal Pagi vs State Of Gujarat
2023 Latest Caselaw 7506 Guj

                                                                                  NEUTRAL CITATION




     R/CR.MA/18137/2023                             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. 18137 of 2023
                           In
           F/CRIMINAL APPEAL NO. 36163 of 2023

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                          BHUPATBHAI RATILAL PAGI
                                  Versus
                             STATE OF GUJARAT
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Appearance:
MR UMANG H OZA(2440) for the Applicant(s) No. 1
MR RONAK RAVAL, 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 364 days in filling Criminal Appeal against the

judgment and order dated 05.08.2022 passed by the 5 th

Additional Sessions Judge, Godhara, District: Panchmahals in

Sessions Case No.129 of 2017.

NEUTRAL CITATION

R/CR.MA/18137/2023 ORDER DATED: 10/10/2023

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3. Considering the submissions advanced by the learned

advocate for the applicant, the avernments made in the

application and the applicant since is in jail, the delay of 364

days in filling Criminal Appeal against the judgment and order

dated 05.08.2022 passed by the 5th Additional Sessions Judge,

Godhara, District: Panchmahals in Sessions Case No.129 of

2017, deserves to be condoned in the interest of justice.

4. The present application is allowed. The delay of 364 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