Wednesday, 20, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Ashokbhai Bhanubhai Prajapati vs State Of Gujarat
2024 Latest Caselaw 4639 Guj

Citation : 2024 Latest Caselaw 4639 Guj
Judgement Date : 12 June, 2024

Gujarat High Court

Ashokbhai Bhanubhai Prajapati vs State Of Gujarat on 12 June, 2024

                                                                                NEUTRAL CITATION




   R/CR.MA/22814/2023                              ORDER DATED: 12/06/2024

                                                                                 undefined




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                        22814 of 2023

          In F/CRIMINAL MISC.APPLICATION NO. 29155 of 2023

==========================================================
                        ASHOKBHAI BHANUBHAI PRAJAPATI
                                    Versus
                           STATE OF GUJARAT & ANR.
==========================================================
Appearance:
MR JK PARMAR(587) for the Applicant(s) No. 1
MR VISHALSINH J PARMAR(12161) for the Applicant(s) No. 1
MS SD RAMI(1983) for the Respondent(s) No. 2
MR JAY MEHTA, ADDL.PUBLIC PROSECUTOR for the Respondent(s) No. 1
==========================================================

 CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER

                               Date : 12/06/2024

                                ORAL ORDER

1. This is an application filed by the applicant under Section 5 of the Limitation Act for condonation of delay of 55 days occurred in filing the application for seeking leave to prefer an appeal as well as criminal appeal against the judgment and order of acquittal dated 24.03.2023 passed by the learned Additional Chief Metropolitan Magistrate, Special Court Negotiable Act, Court No.37 at Ahmedabad in Criminal Case No.386 of 2016.

2. Considering the explanation offered in the application as well as considering the length of delay i.e. 55 days occurred in preferring the application for seeking leave to appeal to prefer an appeal as well as criminal appeal, this

NEUTRAL CITATION

R/CR.MA/22814/2023 ORDER DATED: 12/06/2024

undefined

Court deems it fit to allow this application.

3. Hence, this application is allowed. Delay of 55 days occurred in preferring the application for seeking leave to prefer an appeal is condoned. Rule is made absolute accordingly.

(M. K. THAKKER,J) M.M.MIRZA

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter