Mayudin Samsuddin Chipa vs State Of Gujarat
2025 Latest Caselaw 5685 Guj

Gujarat High Court

Mayudin Samsuddin Chipa vs State Of Gujarat on 15 April, 2025

Author: A.Y. Kogje

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

                                                                                                           NEUTRAL CITATION




                              R/CR.MA/6524/2025                               ORDER DATED: 15/04/2025

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                                 6524 of 2025

                                              In F/CRIMINAL APPEAL NO. 7427 of 2025

                        ==========================================================
                                                      MAYUDIN SAMSUDDIN CHIPA
                                                               Versus
                                                      STATE OF GUJARAT & ANR.
                        ==========================================================
                        Appearance:
                        MR MAHINKHAN H PATHAN(13814) for the Applicant(s) No. 1
                        MR. ADIT V PANCHOLI(14657) for the Applicant(s) No. 1
                        DS AFF.NOT FILED (R) for the Respondent(s) No. 2
                        MR LB DABHI, APP for the Respondent(s) No. 1
                        ==========================================================

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

                                                          Date : 15/04/2025

                                                       ORAL ORDER

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

1. Ms. Urja B. Dave, learned advocate states that she has received instructions to appear for and on behalf of the respondent no.2 and sought permission to appear on behalf of the respondent no.2. Permission; as sought for; stands granted. She shall file her Vakalatnama before the Registry. Registry shall accept the same.

2. Heard learned advocates for the respective parties.

3. By this application under section 5 of the Limitation Act, 1963, the applicant seeks condonation of delay caused in filing

NEUTRAL CITATION

R/CR.MA/6524/2025 ORDER DATED: 15/04/2025

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F/Criminal Appeal No. 7427 of 2025 against the judgment and order dated 11.09.2024 passed by learned Sessions Judge, Mahisagar in Sessions Case No. 104 of 2023.

4. Having regard to the submissions advanced by the learned advocate for the applicant and more particularly considering the averments made in the memorandum of application, the Court is of the view that the delay of 70 days caused in filing F/Criminal Appeal No. 7427 of 2025 has been sufficiently explained.

5. The application, therefore, succeeds and is accordingly, allowed. The delay of 70 days caused in filing F/Criminal Appeal No. 7427 of 2025 is hereby condoned.

6. Present application stands disposed of. Rule is made absolute.

(A.Y. KOGJE, J)

(SAMIR J. DAVE,J) K. S. DARJI