Lalbha Nanubha Solanki vs The State Of Gujarat
2023 Latest Caselaw 6984 Guj

                                                                               NEUTRAL CITATION




     R/CR.MA/16877/2023                          ORDER DATED: 21/09/2023

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         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/CRIMINAL MISC.APPLICATION NO. 16877 of 2023

               In F/CRIMINAL APPEAL NO. 33694 of 2023

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                          LALBHA NANUBHA SOLANKI
                                   Versus
                            THE STATE OF GUJARAT
=============================================
Appearance:
MR ASHISH M DAGLI(2203) 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 : 21/09/2023

                    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 347 days in filling Criminal Appeal against the judgment and order dated 02.08.2022 passed by the 4 th Additional Sessions Judge, Ahmedabad (Rural) in Sessions Case No.01 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 347 days in filling Criminal Appeal against the judgment and order

NEUTRAL CITATION

R/CR.MA/16877/2023 ORDER DATED: 21/09/2023

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dated 02.08.2022 passed by the 4 th Additional Sessions Judge, Ahmedabad (Rural) in Sessions Case No.01 of 2018, deserves to be condoned.

4. The present application is allowed. The delay of 347 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/38