Laaljibhai @ Rajubhai Ranchhodbhai ... vs State Of Gujarat
2025 Latest Caselaw 5577 Guj

Gujarat High Court

Laaljibhai @ Rajubhai Ranchhodbhai ... vs State Of Gujarat on 8 April, 2025

Author: A.Y. Kogje

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

                                                                                                                NEUTRAL CITATION




                            R/CR.MA/5100/2025                                     ORDER DATED: 08/04/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                                 5100 of 2025
                               In F/CRIMINAL MISC.APPLICATION NO. 8684 of 2025
                      ==========================================================
                          LAALJIBHAI @ RAJUBHAI RANCHHODBHAI DAMBHLA (BHARWAD)
                                                    Versus
                                          STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      MR NK MAJMUDAR(430) for the Applicant(s) No. 1
                      MR. ROHAN N MAJMUDAR(14000) for the Applicant(s) No. 1
                      MR. L. B. DABHI, APP for the Respondent(s) No. 1
                      SERVED BY RPAD (R) for the Respondent(s) No. 2,3,4,5,6
                      ==========================================================

                         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. Jay P. Patel has instruction to appear

on behalf of respondent Nos.2 to 6.

2. This application is filed for condoning delay of 38 days

caused in preferring the Appeal against the judgment and order dated 21-11-2024 passed by 4th Additional Sessions Judge, Kheda at Nadiad in Sessions Case No.114/2021.

NEUTRAL CITATION

R/CR.MA/5100/2025 ORDER DATED: 08/04/2025

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

the reasons mentioned in Para-3 to 8 of the Application memo giving reasons for the delay and delay of 38 days not being inordinate delay, the same may be condoned.

4. Learned Advocate Mr. Jay P. Patel has formally objected to

grant of delay.

5. Hence, the application is allowed. Delay of 38 days is hereby

condoned. Rule is made absolute to the aforesaid extent.

(A.Y. KOGJE, J)

(SAMIR J. DAVE,J) PARESH SOMPURA