Shashikant Vallabhdas Joshi vs Rameshbhai Babubhai Shah
2025 Latest Caselaw 5458 Guj

Gujarat High Court

Shashikant Vallabhdas Joshi vs Rameshbhai Babubhai Shah on 3 April, 2025

                                                                                                             NEUTRAL CITATION




                              R/CR.MA/18068/2024                               ORDER DATED: 03/04/2025

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                        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                        R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY)
                                              NO. 18068 of 2024
                            In F/CRIMINAL REVISION APPLICATION NO. 24033 of 2024
                       ==========================================================
                                        SHASHIKANT VALLABHDAS JOSHI
                                                      Versus
                                      RAMESHBHAI BABUBHAI SHAH & ANR.
                       ==========================================================
                       Appearance:
                       MR DILIP L KANOJIYA(3691) for the Applicant(s) No. 1
                       MR PRANAV DHAGAT, APP for the Respondent(s) No. 2
                       ==========================================================
                         CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR
                                               Date : 03/04/2025
                                                  ORAL ORDER

RULE. Learned APP waives service of notice of Rule for and on behalf of respondent No.2 - State of Gujarat.

By way of present application under Section 5 of the Limitation Act, the applicant is seeking condonation of delay caused in filing Criminal Revision Application challenging the judgment and order passed by learned Sessions Judge, Rajkot allowing the appeal and remanding the matter back to the concerned trial Court.

During the pendency of present application, respondent No.1 - accused is once again convicted vide judgment dated 29.11.2024 passed by the learned 11th Additional Senior Civil Judge and Additional Chief Judicial Magistrate, Rajkot and therefore, F/Criminal Revision Application No.24033/2024 has become infructuous and hence, question does not arise to condone the delay caused in filing the revision application. Hence, present application is disposed of as infructuous. Rule is hereby discharged.

(HASMUKH D. SUTHAR, J.) Ajay