Raeshmiya Unusmiya Sumra vs State Of Gujarat
2023 Latest Caselaw 7543 Guj

                                                                                         NEUTRAL CITATION




     R/CR.MA/18195/2023                                   ORDER DATED: 11/10/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                        18195 of 2023

                    In F/CRIMINAL APPEAL NO. 34986 of 2023

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                          RAESHMIYA UNUSMIYA SUMRA
                                    Versus
                              STATE OF GUJARAT
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Appearance:
BHISHMA A. RAWAL(12270) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR RONAK RAVAL, APP for the Respondent(s) No. 1
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 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 94 days in filling Criminal Appeal against the judgment and order dated 21.4.2023 passed by the learned Special Judge and Additional Sessions Judge, Himmatnagar in Special Atrocity Case No.11 of 2018.

3. Considering the submissions advanced by the learned advocate for the applicant and the avernments made in the application, the delay of 94 days in filling Criminal Appeal against

NEUTRAL CITATION

R/CR.MA/18195/2023 ORDER DATED: 11/10/2023

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the judgment and order dated 21.4.2023 passed by the learned Special Judge and Additional Sessions Judge, Himmatnagar in Special Atrocity Case No.11 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/19