Kiranben Chetanbhai Nimawat vs State Of Gujarat
2025 Latest Caselaw 5624 Guj

Gujarat High Court

Kiranben Chetanbhai Nimawat vs State Of Gujarat on 9 April, 2025

Author: A.Y. Kogje

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

                                                                                                                  NEUTRAL CITATION




                            R/CR.MA/5440/2025                                     ORDER DATED: 09/04/2025

                                                                                                                   undefined




                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                               5440 of 2025

                                           In F/CRIMINAL APPEAL NO. 10047 of 2025
                       ================================================================
                                                KIRANBEN CHETANBHAI NIMAWAT
                                                            Versus
                                                   STATE OF GUJARAT & ANR.
                       ================================================================
                       Appearance:
                       MR PREMAL S RACHH(3297) for the Applicant(s) No. 1
                       MR. MAULIK M SONI(7249) for the Respondent(s) No. 2
                       MR.L.B.DABHI, APP, for the Respondent(s) No. 1
                       ===============================================================
                         CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE
                               and
                               HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                              Date : 09/04/2025
                                               ORAL ORDER

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

1. This application is filed by the applicant for condoning the

delay of 41 days caused in filing the present Criminal Appeal

challenging the judgment and order dated 26.11.2024 passed in

Sessions Case No.17 of 2021 by the learned 6th Additional Sessions

Judge, Rajkot at Dhoraji.

2. Learned advocate for the applicant has sufficiently

explained the delay in pleadings and delay of 41 days being not

inordinate delay, the same may be condoned.

3. Learned advocate for respondent No.2 has not seriously

objected to the condonation of delay.

NEUTRAL CITATION

R/CR.MA/5440/2025 ORDER DATED: 09/04/2025

undefined

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

condoned.

(A.Y. KOGJE, J)

(SAMIR J. DAVE,J) SIDDHARTH