Kaluram @ Kalu Janakiprasad Patel vs State Of Gujarat
2024 Latest Caselaw 3388 Guj

Gujarat High Court

Kaluram @ Kalu Janakiprasad Patel vs State Of Gujarat on 16 April, 2024

Author: A.Y. Kogje

Bench: A.Y. Kogje, Samir J. Dave

                                                                               NEUTRAL CITATION




    R/CR.MA/6514/2024                          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.
                          6514 of 2024
             In F/CRIMINAL APPEAL NO. 7560 of 2024
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                  KALURAM @ KALU JANAKIPRASAD PATEL
                                Versus
                       STATE OF GUJARAT & ANR.
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Appearance:
MR NIRAD D BUCH(4000) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR.MONALI BHATT, APP,for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE
        and
        HONOURABLE MR. JUSTICE SAMIR J. DAVE

                       Date : 16/04/2024
                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.Y. KOGJE)

Present application is filed by the applicant for condonation of delay of 271 days caused in filing the appeal against the judgment and order dated 28.03.2023 passed by the learned Special Judge (POCSO) and 7th Additional Sessions Judge, Surat at Bardoli in Special POCSO Case No.61 of 2022.

Considering the adverments made in the application and in view of the fact that confirmation case of co-accused has already been admitted by an order dated 12.04.2023, the Court deems it proper to condone the delay of 271 days caused in filing the appeal. Hence, the application stands disposed of accordingly.

(A.Y. KOGJE, J)

(SAMIR J. DAVE,J) SIDDHARTH