Anish Farooqbhai Antaria vs State Of Gujarat
2025 Latest Caselaw 5867 Guj

Gujarat High Court

Anish Farooqbhai Antaria vs State Of Gujarat on 17 April, 2025

Author: A.Y. Kogje

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

                                                                                                          NEUTRAL CITATION




                            R/CR.MA/6683/2025                                ORDER DATED: 17/04/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                                6683 of 2025
                                                     In
                                    F/CRIMINAL APPEAL NO. 11812 of 2025

                      ==========================================================
                                                  ANISH FAROOQBHAI ANTARIA
                                                            Versus
                                                   STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      MR.ALOK M THAKKAR(6510) for the Applicant(s) No. 1
                      DS AFF.NOT FILED (R) for the Respondent(s) No. 2,3,4,5
                      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 : 17/04/2025

                                                    ORAL ORDER

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

1. This application has been filed for condoning the delay of 85 days caused in filing the captioned Criminal Appeal against the judgment and order of acquittal dated 25.10.2024 passed by the learned 11th Addl. District & Sessions Judge, Rajkot in Sessions Case No. 163 of 2023.

2. Considering the averments made in the application and in view of the facts and circumstances of the case, this Court is of the view that sufficient cause has been shown by the applicant to condone the delay caused in filing the appeal.

NEUTRAL CITATION

R/CR.MA/6683/2025 ORDER DATED: 17/04/2025

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3. Hence, the application is allowed and the delay caused in filing the appeal is condoned. The application stands disposed of accordingly. Rule is made absolute.

4. List the appeal on 23.04.2025. Registry to reflect the name of learned advocate Mr. Pratik Bhatia in the appeal as well.

(A.Y. KOGJE, J)

(SAMIR J. DAVE, J)

PRAVIN KARUNAN