Rbl Bank Limited Through Authorised ... vs State Of Gujarat
2024 Latest Caselaw 5604 Guj

Gujarat High Court

Rbl Bank Limited Through Authorised ... vs State Of Gujarat on 26 June, 2024

                                                                                    NEUTRAL CITATION




   R/CR.MA/9667/2024                                   ORDER DATED: 26/06/2024

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                        9667 of 2024

         In F/CRIMINAL MISC.APPLICATION NO. 18244 of 2024

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  RBL BANK LIMITED THROUGH AUTHORISED OFFICER/POA HITESH
                    PRABHATBHAI VADHIYA
                            Versus
                   STATE OF GUJARAT & ANR.
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Appearance:
MR NAHUH H PATEL(10530) for the Applicant(s) No. 1
MR. MAHITOSH U SINGH(7015) for the Applicant(s) No. 1
MR DHAWAN JAYSWAL, ADDL.PUBLIC PROSECUTOR for the
Respondent(s) No. 1
RULE NOT RECD BACK for the Respondent(s) No. 2
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 CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER

                               Date : 26/06/2024

                                ORAL ORDER

1. Learned advocate Ms.S.P. Brahmakshatri states at bar

that she has instructions to appear on behalf of the

respondent No.2.

2. This is an application filed by the applicant under Section

5 of the Limitation Act for condonation of delay of 14

days occurred in filing the application for seeking leave to

prefer an appeal against the judgment and order of

acquittal dated 01.03.2024 passed by the learned

Additional Chief metropolitan Magistrate, Negotiable

NEUTRAL CITATION

R/CR.MA/9667/2024 ORDER DATED: 26/06/2024

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Instrument Act Court No.30 in Criminal Case No.108716

of 2018.

3. Considering the explanation offered in the application as

well as considering the length of delay i.e. 14 days

occurred in preferring the application for seeking leave to

appeal to prefer an appeal, this Court deems it fit to allow

this application.

4. Hence, this application is allowed. Delay of 14 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