Boby Ashokbhai Jethva vs State Of Gujarat
2023 Latest Caselaw 6852 Guj

                                                                                NEUTRAL CITATION




     R/CR.MA/16359/2023                           ORDER DATED: 15/09/2023

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         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/CRIMINAL MISC.APPLICATION NO. 16359 of 2023
           In F/CRIMINAL APPEAL NO. 26916 of 2023

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                          BOBY ASHOKBHAI JETHVA
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MOKSHAY R VYAS(7453) for the Applicant(s) No. 1
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 : 15/09/2023

                    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 16 days in filling Criminal Appeal against the judgment and order dated 29.04.2023 passed by the Additional Sessions Judge and Special Judge (POCSO), Rajkot, in Special POCSO Sessions Case No.46 of 2018.

3. Considering the submissions advanced by the learned advocate for the applicant and the avernments made in the application as well as in the interest of justice, the delay of 16 days in filling Criminal Appeal against the judgment and order dated 29.04.2023 passed by the Additional Sessions Judge and

NEUTRAL CITATION

R/CR.MA/16359/2023 ORDER DATED: 15/09/2023

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Special Judge (POCSO), Rajkot, in Special POCSO Sessions Case No.46 of 2018, deserves to be condoned.

4. The present application is allowed. The delay of 16 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/32