Arif Gulmohammed Dhola (Mir) vs State Of Gujarat
2025 Latest Caselaw 6002 Guj

Gujarat High Court

Arif Gulmohammed Dhola (Mir) vs State Of Gujarat on 23 April, 2025

Author: A.Y. Kogje

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

                                                                                                           NEUTRAL CITATION




                            R/CR.MA/6627/2025                                ORDER DATED: 23/04/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                               6627 of 2025

                                            In F/CRIMINAL APPEAL NO. 6835 of 2025

                       ==========================================================
                                                ARIF GULMOHAMMED DHOLA (MIR)
                                                            Versus
                                                   STATE OF GUJARAT & ORS.
                       ==========================================================
                       Appearance:
                       MR KRUNAL L SHAHI(6519) for the Applicant(s) No. 1
                       MR LB DABHI APP for the Respondent(s) No. 1
                       SERVED BY RPAD (R) for the Respondent(s) No. 2,3,4,5
                       ==========================================================

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

                                                         Date : 23/04/2025

                                                    ORAL ORDER

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

1. This application has been filed for condoning the delay of 179 days caused in filing the captioned Criminal Appeal against the judgment and order dated 29.05.2024 passed by the learned Sessions Judge, Morbi in Sessions Case No. 36 of 2017.

2. Heard learned advocate for the applicant. The grounds under which the applicant has prayed for condonation of delay are set out in paragraph Nos.6 to 9 of the memo of application. Learned advocate Mr. A.M. Dagli has instructions to appear on behalf of respondent Nos. 3 to 5 and has

NEUTRAL CITATION

R/CR.MA/6627/2025 ORDER DATED: 23/04/2025

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objected to the grant of this application.

3. 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. Hence, the application is allowed and the delay caused in filing the appeal is condoned. Rule is made absolute.

(A.Y. KOGJE, J)

(SAMIR J. DAVE,J) PRAVIN KARUNAN