Suhel Yusuf Patel vs State Of Gujarat
2024 Latest Caselaw 414 Guj

Gujarat High Court

Suhel Yusuf Patel vs State Of Gujarat on 16 January, 2024

                                                                                  NEUTRAL CITATION




     R/CR.MA/873/2024                           ORDER DATED: 16/01/2024

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

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

           In F/CRIMINAL MISC.APPLICATION NO. 44384 of 2023

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                         SUHEL YUSUF PATEL
                               Versus
                         STATE OF GUJARAT
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Appearance:
MR VAIBHAV N SHETH(5337) for the Applicant(s) No. 1
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 : 16/01/2024

                            ORAL ORDER

Present application is filed seeking condonation of delay of 2 days in filing the criminal appeal against the judgment and order dated 3.10.2023 passed by learned 5th Judicial Magistrate First Class, Bharuch in Criminal Case No.3107 of 2021 vide Exh.39.

Considering the explanation offered in the application as well as length of delay i.e. of 2 days in filing the criminal appeal, this Court deems it fit to allow the application.

Hence, this application is allowed and disposed of accordingly.

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