Subhashbhai Imanuelbhai Patel vs State Of Gujarat
2024 Latest Caselaw 1517 Guj

Gujarat High Court

Subhashbhai Imanuelbhai Patel vs State Of Gujarat on 19 February, 2024

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                 NEUTRAL CITATION




     R/CR.MA/3239/2024                              ORDER DATED: 19/02/2024

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                        3239 of 2024

                    In F/CRIMINAL APPEAL NO. 5514 of 2024

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                         SUBHASHBHAI IMANUELBHAI PATEL
                                     Versus
                               STATE OF GUJARAT
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Appearance:
MR. A.S. TIMBALIA(7372) for the Applicant(s) No. 1
MR. TIRTHRAJ PANDYA, 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 : 19/02/2024

                            ORAL ORDER

(PER : HONOURABLE MR. JUSTICE VIMAL K. VYAS)

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

2. The present application has been filed by the applicant- convict under Section 5 of the Limitation Act for condonation of delay of 02 days caused in filing the captioned Criminal Appeal preferred against the judgment and order dated 05.12.2023 passed by the learned Sessions Judge, Bhavnagar, in Sessions Case No.32 of 2022.

3. Since the applicant-convict is incarcerated in jail and is assailing his conviction and further considering the averments

NEUTRAL CITATION

R/CR.MA/3239/2024 ORDER DATED: 19/02/2024

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made in the application, in the interest of justice, the delay of 02 days caused in filing the Criminal Appeal deserves to be and is hereby condoned. The present application stands allowed. Rule made absolute.

(A. S. SUPEHIA, J.)

(VIMAL K. VYAS, J.) /MOINUDDIN