Shahidbhai Yusufbhai Ahmedbhai ... vs State Of Gujarat
2023 Latest Caselaw 6562 Guj

                                                                               NEUTRAL CITATION




     R/CR.MA/15697/2023                       ORDER DATED: 06/09/2023

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         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/CRIMINAL MISC.APPLICATION NO. 15697 of 2023
           In F/CRIMINAL APPEAL NO. 31029 of 2022
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                SHAHIDBHAI YUSUFBHAI AHMEDBHAI CHHIPA
                                Versus
                           STATE OF GUJARAT
=============================================
Appearance:
MR JEET J BHATT(6154) for the Applicant(s) No. 1
MS KRINA CALLA, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
       and
       HONOURABLE MR. JUSTICE M. R. MENGDEY

                          Date : 06/09/2023

                            ORAL ORDER

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

1. Rule. Learned APP, waives service of notice of rule for Respondent-State of Gujarat.

2. The present application has been filed for condoning the delay of 90 days in filling Criminal Appeal against the judgment and order dated 26.04.2022 passed by the Special Judge and Additional Sessions Judge, Anand in Special (POCSO) Case No.63 of 2018.

3. Considering the submissions advanced by the learned advocate for the applicant and the avernments made in the application, the delay of 90 days in filling Criminal Appeal against the judgment and order dated 26.04.2022 passed by the Special Judge and Additional Sessions Judge, Anand in

NEUTRAL CITATION

R/CR.MA/15697/2023 ORDER DATED: 06/09/2023

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Special (POCSO) Case No.63 of 2018, deserves to be condoned.

4. The present application is allowed. The delay of 90 days caused in filling Criminal Appeal is hereby condoned. Rule is made absolute to the aforesaid extent.

(A. S. SUPEHIA, J)

(M. R. MENGDEY,J) MAHESH/31