Malaji Kankaji Katara vs State Of Gujarat
2023 Latest Caselaw 7542 Guj

                                                                                 NEUTRAL CITATION




     R/CR.MA/18202/2023                             ORDER DATED: 11/10/2023

                                                                                  undefined




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                        18202 of 2023

                    In F/CRIMINAL APPEAL NO. 36535 of 2023

==========================================================
                           MALAJI KANKAJI KATARA
                                   Versus
                             STATE OF GUJARAT
==========================================================
Appearance:
MR.DARSHAN A. DAVE(7921) for the Applicant(s) No. 1
MR RONAK RAVAL, 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 752 days in filling Criminal Appeal against the judgment and order dated 30.7.2019 passed by the learned 2 nd Additional Sessions Judge, Modasa, District Aravallia in Sessions Case No.21 of 2016.

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 752 days in filling Criminal Appeal against the judgment and order dated 30.7.2019 passed by the learned 2nd Additional Sessions Judge, Modasa,

NEUTRAL CITATION

R/CR.MA/18202/2023 ORDER DATED: 11/10/2023

undefined

District Aravallia in Sessions Case No.21 of 2016, 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/20