Samir Saifullakhan Pathan vs State Of Gujarat
2023 Latest Caselaw 7539 Guj

                                                                                   NEUTRAL CITATION




     R/CR.MA/18262/2023                               ORDER DATED: 11/10/2023

                                                                                    undefined




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                        18262 of 2023

                    In F/CRIMINAL APPEAL NO. 35194 of 2023

==========================================================
                          SAMIR SAIFULLAKHAN PATHAN
                                     Versus
                              STATE OF GUJARAT
==========================================================
Appearance:
Ms DIPIKA P BAJPAI(8365) for the Applicant(s) No. 1
MS VRUNDA SHAH, APP for the Respondent(s) No. 1
==========================================================

 CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
       and
       HONOURABLE MS. JUSTICE GITA GOPI

                               Date : 11/10/2023

                             ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)

1. Rule. Learned APP waives service of notice of rule for the respondent State.

2. The present application has been filed for condoning the delay of 484 days in filling Criminal Appeal against the judgment and order dated 10.2.2021 passed by the learned Sessions Judge, Ahmedabad in Sessions Case no.672 of 2018.

3. Since the applicant-convict is incarcerated in jail and is assailing his conviction and considering the averments made in the application, in the interest of justice, the delay of 484 days in filling Criminal Appeal against the judgment and order dated 10.2.2021 passed by the learned Sessions Judge, Ahmedabad in Sessions Case

NEUTRAL CITATION

R/CR.MA/18262/2023 ORDER DATED: 11/10/2023

undefined

no.672 of 2018, deserves to be condoned and is hereby condoned.

4. The present application is allowed. Rule is made absolute to the aforesaid extent.

(A. S. SUPEHIA, J)

(GITA GOPI,J) Maulik/24