Chintamani Ramubhai Dubla vs State Of Gujarat
2023 Latest Caselaw 7544 Guj

                                                                                 NEUTRAL CITATION




     R/CR.MA/18185/2023                             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.
                        18185 of 2023

                    In F/CRIMINAL APPEAL NO. 36425 of 2023

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                          CHINTAMANI RAMUBHAI DUBLA
                                     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
MS VRUNDA SHAH, 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 231 days in filling Criminal Appeal against the judgment and order dated 17.12.2022 passed by the learned 2 nd Additional Sessions Judge and Special Court POCSO Act, Valsad in POCSO Case No.63 of 2022.

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 231 days in filling

NEUTRAL CITATION

R/CR.MA/18185/2023 ORDER DATED: 11/10/2023

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Criminal Appeal against the judgment and order dated 17.12.2022 passed by the learned 2nd Additional Sessions Judge and Special Court POCSO Act, Valsad in POCSO Case No.63 of 2022, 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/18