Babudas Mathurdas Devmurari vs State Of Gujarat
2024 Latest Caselaw 326 Guj

Gujarat High Court

Babudas Mathurdas Devmurari vs State Of Gujarat on 11 January, 2024

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                   NEUTRAL CITATION




     R/CR.MA/22227/2023                              ORDER DATED: 11/01/2024

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                        22227 of 2023

            In F/CRIMINAL MISC.APPLICATION NO. 43358 of 2023

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                          BABUDAS MATHURDAS DEVMURARI
                                      Versus
                                STATE OF GUJARAT
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Appearance:
MS URVASHI K MEHTA(11469) 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 : 11/01/2024

                             ORAL ORDER

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

1. The present application is filed seeking condonation of delay of 63 days in filing the captioned Criminal Misc. Application.

2. Rule returnable forthwith. Learned APP waives service of Rule for the respondent -State.

3. Learned advocate Ms. Urvashi Mehta has submitted that the certified copy of the internal pages of the judgment were missing, so, some time has gone in procuring the same from the trial Court. She has urged to condone the delay of 63 days in filing the captioned Criminal Misc. Application in the interest of justice.

4. Learned Additional Public Prosecutor has vehemently opposed the present application looking to the seriousness of the offence

NEUTRAL CITATION

R/CR.MA/22227/2023 ORDER DATED: 11/01/2024

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committed by the accused.

5. Having regard to the submissions advanced by the learned advocate for the applicant as well as the averments made in the application, in the interest of justice, the delay of 63 days in filing the captioned Criminal Misc. Application is hereby condoned.

6. The present application stands allowed. Rule is made absolute.

(A. S. SUPEHIA, J)

(VIMAL K. VYAS, J) prk