Vanita W/O Sharadbhai Rathod vs State Of Gujarat
2025 Latest Caselaw 5960 Guj

Gujarat High Court

Vanita W/O Sharadbhai Rathod vs State Of Gujarat on 22 April, 2025

Author: A.Y. Kogje

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

                                                                                                                NEUTRAL CITATION




                            R/CR.MA/3038/2025                                     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.
                                                 3038 of 2025
                                    In F/CRIMINAL APPEAL NO. 1125 of 2025
                      ==========================================================
                                                VANITA W/O SHARADBHAI RATHOD
                                                             Versus
                                                   STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      MR. RAAJEN D JADHAV(10026) 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. Gaurav S. Thummar has instruction to appear on behalf of the respondent No.2.

2. This application is filed by the applicant for condoning the delay of 167 days caused in filing the present Criminal Appeal challenging the judgment and order dated 17.05.2024 passed in Special (POCSO) Case No.292 of 2022 by Special Judge, POCSO Court and 10th Additional Sessions Judge, Surat.

NEUTRAL CITATION

R/CR.MA/3038/2025 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 167 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 167 days is hereby condoned. Rule is made absolute to the aforesaid extent.

(A.Y. KOGJE, J)

(SAMIR J. DAVE,J) PARESH SOMPURA