Bhavnaben @ Bhavu W/O Ashokbhai ... vs State Of Gujarat
2023 Latest Caselaw 7507 Guj

                                                                            NEUTRAL CITATION




     R/CR.MA/18136/2023                       ORDER DATED: 10/10/2023

                                                                            undefined




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY)
                    NO. 18136 of 2023
                           In
           F/CRIMINAL APPEAL NO. 36164 of 2023

==================================================
              BHAVNABEN @ BHAVU W/O ASHOKBHAI PANGAL
                              Versus
                         STATE OF GUJARAT
==================================================
Appearance:
MR UMANG H OZA(2440) for the Applicant(s) No. 1
MR RONAK RAVAL, ADDITIONAL PUBLIC PROSECUTOR for the
Respondent(s) No. 1
==================================================

 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 454 days in filling Criminal Appeal against the

judgment and order dated 07.05.2022 passed by the Sessions

Judge, Bhavnagar in Sessions Case No.4 of 2022.

3. Considering the submissions advanced by the learned

NEUTRAL CITATION

R/CR.MA/18136/2023 ORDER DATED: 10/10/2023

undefined

advocate for the applicant, the avernments made in the

application and the applicant since is in jail, the delay of 454

days in filling Criminal Appeal against the judgment and order

dated 07.05.2022 passed by the Sessions Judge, Bhavnagar in

Sessions Case No.4 of 2022, deserves to be condoned in the

interest of justice.

4. The present application is allowed. The delay of 454 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