Thakor Anjliben Natuji Thro Thakor ... vs State Of Gujarat
2025 Latest Caselaw 5576 Guj

Gujarat High Court

Thakor Anjliben Natuji Thro Thakor ... vs State Of Gujarat on 8 April, 2025

Author: A.Y. Kogje

Bench: A.Y. Kogje, Samir J. Dave

                                                                                                                NEUTRAL CITATION




                            R/CR.MA/5616/2025                                     ORDER DATED: 08/04/2025

                                                                                                                undefined




                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                                 5616 of 2025
                                    In F/CRIMINAL APPEAL NO. 5767 of 2025
                      ==========================================================
                             THAKOR ANJLIBEN NATUJI THRO THAKOR SUNIL CHHANAJI
                                                    Versus
                                          STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      MS. ANMOL D. GANWANI for MR TEJAS P SATTA(3149) for the
                      Applicant(s) No. 1
                      MR. L. B. DABHI, APP for the Respondent(s) No. 1
                      RULE SERVED BY DS for the Respondent(s) No. 2
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE
                               and
                               HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                                              Date : 08/04/2025

                                                ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.Y. KOGJE)

1. Learned Advocate Mr.Dhawal G. Barot on behalf of learned

Advocate Mr. Sanket Pandya has instruction to appear on behalf of respondent No.2.

2. This application is filed for condoning delay of 41 days

caused in preferring the Appeal against the judgment and order dated 27-11-2024 passed by 5th Additional Sessions Judge, and Special POCSO Judge, Mahesana in Special POCSO Case No.41 of 2024.

NEUTRAL CITATION

R/CR.MA/5616/2025 ORDER DATED: 08/04/2025

undefined

3. Learned Advocate for the applicant has taken this Court to

the reasons mentioned in Para-2 to 7 of the Application memo giving reasons for the delay and delay of 41 days not being inordinate delay, the same may be condoned.

4. Learned Advocate Mr.Dhawal G. Barot on behalf of learned

Advocate Mr. Sanket Pandya has formally objected to grant of delay.

5. Hence, the application is allowed. Delay of 41 days is hereby

condoned. Rule is made absolute to the aforesaid extent.

(A.Y. KOGJE, J)

(SAMIR J. DAVE,J) PARESH SOMPURA