Rbl Bank Limited Through Poa Hitesh ... vs State Of Gujarat
2024 Latest Caselaw 5611 Guj

Gujarat High Court

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

                                                                             NEUTRAL CITATION




   R/CR.MA/9678/2024                           ORDER DATED: 26/06/2024

                                                                              undefined




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                        9678 of 2024

         In F/CRIMINAL MISC.APPLICATION NO. 18205 of 2024

==========================================================
 RBL BANK LIMITED THROUGH POA HITESH PRABHATBHAI VADHIYA
                           Versus
                  STATE OF GUJARAT & ANR.
==========================================================
Appearance:
MR NAHUH H PATEL(10530) for the Applicant(s) No. 1
MR. MAHITOSH U SINGH(7015) for the Applicant(s) No. 1
MR. MH SHEKHAWAT(7194) for the Applicant(s) No. 1
MS. S. P. BRAHMAKSHATRI(6398) for the Respondent(s) No. 2
MR DHAWAL JAYSWAL, ADDL.PUBLIC PROSECUTOR for the
Respondent(s) No. 1
==========================================================

 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

NEUTRAL CITATION

R/CR.MA/9678/2024 ORDER DATED: 26/06/2024

undefined

Additional Chief metropolitan Magistrate, Negotiable

Instrument Act Court No.30 in Criminal Case No.107532

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