Sunakar @ Shakti Prashadikarnar Karna vs State Of Gujarat
2024 Latest Caselaw 3384 Guj

Gujarat High Court

Sunakar @ Shakti Prashadikarnar Karna vs State Of Gujarat on 16 April, 2024

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                 NEUTRAL CITATION




     R/CR.MA/6288/2024                           ORDER DATED: 16/04/2024

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                          6288 of 2024
             In F/CRIMINAL APPEAL NO. 9636 of 2024

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               SUNAKAR @ SHAKTI PRASHADIKARNAR KARNA
                                Versus
                      STATE OF GUJARAT & ANR.
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Appearance:
NISHITH P ACHARYA(9308) for the Applicant(s) No. 1
DS AFF.NOT FILED (N) for the Respondent(s) No. 2
MR RONAK RAVAL, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
       and
       HONOURABLE MR. JUSTICE VIMAL K. VYAS

                           Date : 16/04/2024

                            ORAL ORDER

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

1. Learned advocate Mr.Khush Patel/ Ujash Patel states that they have instructions to appear on behalf of the respondent no.2 - original complainant. The registry shall accept the vakalatnama as and when it is filed.

2. RULE. Learned APP waives service of notice of rule for and on behalf of the respondent-State.

3. The present application has been filed by the applicant- convict under Section 5 of the Limitation Act for condonation of delay of 27 days caused in filing the captioned Criminal Appeal preferred against the judgment and order of conviction dated

NEUTRAL CITATION

R/CR.MA/6288/2024 ORDER DATED: 16/04/2024

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08.12.2023 passed by the learned 3 rd Additional Sessions and Special Judge (POCSO), Amreli, in Special (POCSO) Case No.19 of 2019.

4. Since the applicant-convict is incarcerated in jail and is assailing his conviction and further considering the averments made in the application, in the interest of justice, the delay of 27 days caused in filing the captioned Criminal Appeal deserves to be and is hereby condoned. The present application stands allowed.

(A. S. SUPEHIA, J.)

(VIMAL K. VYAS, J.) /MOINUDDIN