Uzair Lal Mohhamad Pathan vs State Of Gujarat
2023 Latest Caselaw 7774 Guj

                                                                                  NEUTRAL CITATION




     R/CR.MA/18689/2023                             ORDER DATED: 19/10/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                         18689 of 2023
            In F/CRIMINAL APPEAL NO. 32344 of 2023

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                          UZAIR LAL MOHHAMAD PATHAN
                                     Versus
                               STATE OF GUJARAT
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Appearance:
MR BOMI H SETHNA(5864) for the Applicant(s) No. 1
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 : 19/10/2023

                        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 309 days in filling Criminal Appeal against the judgment and order dated 29.8.2022 passed by the learned Sessions Judge, Tapi, Vyara in Sessions Case No.20 of 2019.

3. Since the applicant-convict is incarcerated in jail and is assailing the conviction and considering the averments made in the application, in the interest of justice, the delay of 309 days in filling Criminal Appeal against the judgment and order dated 29.8.2022 passed by the learned Sessions Judge, Tapi, Vyara in Sessions Case No.20 of 2019 deserves to be condoned and is hereby condoned.

NEUTRAL CITATION

R/CR.MA/18689/2023 ORDER DATED: 19/10/2023

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

(A. S. SUPEHIA, J)

(GITA GOPI,J) Maulik/24