Hetalben W/O Popatlal Virchandlal Soni vs State Of Gujarat
2025 Latest Caselaw 5920 Guj

Gujarat High Court

Hetalben W/O Popatlal Virchandlal Soni vs State Of Gujarat on 21 April, 2025

Author: A.Y. Kogje

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

                                                                                                        NEUTRAL CITATION




                            R/CR.MA/7727/2025                              ORDER DATED: 21/04/2025

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                               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                                 7727 of 2025
                                    In F/CRIMINAL APPEAL NO. 8644 of 2025
                       ================================================================
                                       HETALBEN W/O POPATLAL VIRCHANDLAL SONI
                                                       Versus
                                              STATE OF GUJARAT & ORS.
                       ================================================================
                       Appearance:
                       MR PARAM R BUCH(5625) for the Applicant(s) No. 1
                       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 : 21/04/2025
                                               ORAL ORDER

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

1. This application is filed for condoning the delay of 01 day caused

in filing the present Criminal Appeal challenging the judgment and order

dated 28.11.2024 by the Sessions Judge, Valsad in Sessions Case

No.58 of 2019.

2. Learned advocate for the applicant has sufficiently explained the

delay in pleadings and delay of 01 day being not inordinate delay, the

same may be condoned.

3. Hence,the application is allowed. Delay of 01 day is hereby

condoned.

(A.Y. KOGJE, J)

(SAMIR J. DAVE,J) SIDDHARTH