Renukaben Mahesbhai Nakarani vs State Of Gujarat
2024 Latest Caselaw 333 Guj

Gujarat High Court

Renukaben Mahesbhai Nakarani vs State Of Gujarat on 11 January, 2024

                                                                                  NEUTRAL CITATION




    R/CR.MA/20586/2023                              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.
                        20586 of 2023

           In F/CRIMINAL MISC.APPLICATION NO. 31821 of 2023

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                         RENUKABEN MAHESBHAI NAKARANI
                                     Versus
                               STATE OF GUJARAT
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Appearance:
MR. JAY M THAKKAR(6677) for the Applicant(s) No. 1
MS VIRAL A DETROJA(12122) for the Respondent(s) No. 2
MS MONALI BHATT APP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER

                                Date : 11/01/2024
                                 ORAL ORDER

Present is an application seeking condonation of delay of 5 days in preferring the appeal against the judgment and order of acquittal dated 15.6.2023 passed by learned Additional Judicial Magistrate First Class, Navsari in Criminal Case No.3047 of 2016.

Upon service of 'Rule', Ms.Viral A. Detroja, learned advocate appears for Respondent No.2-original accused and opposed the application for condonation of delay.

Considering the avements made in the application and the length of delay i.e. of 5 days, this Court deems it fit to condone the delay for filing application seeking leave to prefer an appeal. Hence, this application stands disposed of. Rule made absolute.

(M. K. THAKKER,J) ASHISH M. GADHIYA