Vijaybhai S/O Bhikhubhai ... vs State Of Gujarat
2023 Latest Caselaw 6563 Guj

                                                                            NEUTRAL CITATION




     R/CR.MA/15518/2023                       ORDER DATED: 06/09/2023

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         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/CRIMINAL MISC.APPLICATION NO. 15518 of 2023

               In F/CRIMINAL APPEAL NO. 29685 of 2023

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          VIJAYBHAI S/O BHIKHUBHAI SOMABHAI ZINZUWADIYA
                               Versus
                          STATE OF GUJARAT
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Appearance:
MS.MANJULA R CHAUHAN(6871) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR K.M. ANTANI, 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 69 days in filling Criminal Appeal against the judgment and order dated 10.04.2023 passed by 2 nd Additional Sessions Judge, Devbhoomi Dwarka at Khambhaliya in Special POCSO Case No.3 of 2021.

3. Considering the submissions advanced by the learned advocate for the applicant and the avernments made in the application, the delay of 69 days in filling Criminal Appeal

NEUTRAL CITATION

R/CR.MA/15518/2023 ORDER DATED: 06/09/2023

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against the judgment and order dated 10.04.2023 passed by 2nd Additional Sessions Judge, Devbhoomi Dwarka at Khambhaliya in Special POCSO Case No.3 of 2021, deserves to be condoned.

4. The present application is allowed. The delay of 69 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/30