Gujarat High Court
Anirudhsingh Ranjitsingh Vaghela vs State Of Gujarat on 19 June, 2024
Author: Gita Gopi
Bench: Gita Gopi
NEUTRAL CITATION
R/CR.MA/6857/2024 ORDER DATED: 19/06/2024
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
6857 of 2024
In
F/CRIMINAL REVISION APPLICATION NO. 10487 of 2024
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ANIRUDHSINGH RANJITSINGH VAGHELA
Versus
STATE OF GUJARAT & ANR.
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Appearance:
DIPSIKHA P MISHRA(10116) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR HARDIK MEHTA APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MS. JUSTICE GITA GOPI
Date : 19/06/2024
ORAL ORDER
1. The affidavit has been filed in
compliance of the order dated 26.04.2024. The
present application has been filed for
condonation of delay of 53 days caused in filing
the revision application.
2. Ms. Dipsikha P.Mishra, learned advocate
for the applicant states that the applicant
prefers to challenge the order of the
maintenance. It is submitted that the applicant
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R/CR.MA/6857/2024 ORDER DATED: 19/06/2024
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is facing two proceedings and because of
financial crunch, he could not move the
application, and after making arrangement for
funds has filed the Revision Application.
3. In the case of Collector, Land
Acquisition, Anantnag and Another v. Mst. Katiji
and Others reported in AIR 1987 SC 1353 it has
been observed as under :-
"3. The legislature has conferred
the power to condone delay by
enacting Section 5 of the Indian
Limitation Act of 1963 in order to
enable the Courts to do substantial
justice to parties by disposing of
matters on 'merits'. The expression
"sufficient cause" employed by the
legislature is adequately elastic to
enable the courts to apply the law
in a meaning- ful manner which
subserves the ends of justice that
being the life-purpose for the
existence of the institution of
Courts. It is common knowledge that
this Court has been making a
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R/CR.MA/6857/2024 ORDER DATED: 19/06/2024
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justifiably liberal approach in
matters instituted in this Court.
But the message does not appear to
have percolated down to all the
other Courts in the hierarchy. And
such a liberal approach is adopted
on principle as it is realized
that:-
1. Ordinarily a litigant does not
stand to benefit by lodging an
appeal late.
2. Refusing to condone delay can
result in a meritorious matter being
thrown out at the very threshold and
cause of justice being defeated. As
against this when delay is con-
doned the highest that can happen is
that a cause would be decided on
merits after hearing the parties.
3. "Every day's delay must be
explained" does not mean that a
pedantic approach should be made.
Why not every hour's delay, every
second's delay? The doctrine must be
applied in a rational common sense
pragmatic manner.
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4. When substantial justice and
technical considerations are pitted
against each other, cause of
substantial justice deserves to be
preferred for the other side cannot
claim to have vested right in
injustice being done because of a
non-deliberate delay.
5. There is no presumption that
delay is occasioned deliberately, or
on account of culpable negligence,
or on account of mala fides. A
litigant does not stand to benefit
by resorting to delay. In fact he
runs a serious risk.
6. It must be grasped that judiciary
is respected not on account of its
power to legalize injustice on
technical grounds but because it is
capable of removing injustice and is
expected to do so."
4. In view of the principle laid down in
the above referred judgment and considering the
averments made in the application and as the
delay is sufficiently explained, the matter
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requires decision on merits. Hence, delay of 53
days caused in filing the revision application is
condoned. The application is allowed.
(GITA GOPI,J)
Pankaj
