Shri Jayhind Co. Op. Credit Society Ltd. ... vs State Of Gujarat
2024 Latest Caselaw 5607 Guj

Gujarat High Court

Shri Jayhind Co. Op. Credit Society Ltd. ... vs State Of Gujarat on 26 June, 2024

                                                                           NEUTRAL CITATION




   R/CR.MA/2603/2024                          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.
                        2603 of 2024

          In F/CRIMINAL MISC.APPLICATION NO. 1533 of 2024

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  SHRI JAYHIND CO. OP. CREDIT SOCIETY LTD. THRO CHAUDHARY
                  SHAILESHBHAI VIRSINHBHAI
                            Versus
                   STATE OF GUJARAT & ANR.
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Appearance:
MR N P CHAUDHARY(3980) for the Applicant(s) No. 1
MS KRINA CALL, ADDL.PUBLIC PROSECUTOR for the Respondent(s) No.
1
RULE SERVED for the Respondent(s) No. 2
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 CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER

                         Date : 26/06/2024

                           ORAL ORDER

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

5 of the Limitation Act for condonation of delay of 617

days occurred in filing the application for seeking leave to

prefer an appeal against the judgment and order of

acquittal dated 09.02.2022 passed by the learned 5 th

Additional Chief Judicial Magistrate, Mehsana in Criminal

Case No.1990 of 2018.

2. Considering the explanation offered in the application

more particularly explanation provided in additional

NEUTRAL CITATION

R/CR.MA/2603/2024 ORDER DATED: 26/06/2024

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affidavit in paragraph Nos.2 to 5 coupled with the fact

that though Rule is served, no has represented to oppose

this application either in-person or through an advocate,

this Court deems it fit to allow this application.

3. Hence, this application is allowed. Delay of 617 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