Ishika D/O Hiteshbhai Ambalal Joshi W/O ... vs State Of Gujarat
2025 Latest Caselaw 5959 Guj

Gujarat High Court

Ishika D/O Hiteshbhai Ambalal Joshi W/O ... vs State Of Gujarat on 22 April, 2025

Author: A.Y. Kogje

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

                                                                                                                NEUTRAL CITATION




                            R/CR.MA/7125/2025                                     ORDER DATED: 22/04/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                                 7125 of 2025
                               In F/CRIMINAL MISC.APPLICATION NO. 13184 of 2025
                      ==========================================================
                       ISHIKA D/O HITESHBHAI AMBALAL JOSHI W/O NISHANT NIMESHBHAI
                                                  RAJPUT
                                                   Versus
                                         STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      MR.AMIT R JOSHI(6682) for the Applicant(s) No. 1
                      DS AFF.NOT FILED (R) 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 : 22/04/2025

                                                ORAL ORDER

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

1. Learned Advocate Mr. Ruturaj Nanavati has instruction to appear on behalf of the respondent No.2.

2. This application is filed by the applicant for condoning the delay of 90 days caused in filing the present Criminal Appeal challenging the judgment and order dated 28.10.2024 passed in Special POCSO Case No.64 of 2022 by Additional Sessions Judge, Court No.20 at Ahmedabad City.

NEUTRAL CITATION

R/CR.MA/7125/2025 ORDER DATED: 22/04/2025

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3. Learned advocate for the applicant has sufficiently explained the delay in pleadings and delay of 90 days being not inordinate delay, the same may be condoned.

4. Learned advocate for respondent No.2 has formally objected to grant of the condonation of delay.

5. Hence,the application is allowed. Delay of 90 days is hereby condoned. Rule is made absolute to the aforesaid extent.

(A.Y. KOGJE, J)

(SAMIR J. DAVE,J) PARESH SOMPURA