Jagrutiben W/O Dilipkumar Dahyabhai ... vs State Of Gujarat
2025 Latest Caselaw 6003 Guj

Gujarat High Court

Jagrutiben W/O Dilipkumar Dahyabhai ... vs State Of Gujarat on 23 April, 2025

Author: A.Y. Kogje

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

                                                                                                                  NEUTRAL CITATION




                            R/CR.MA/7221/2025                                       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.
                                               7221 of 2025

                                           In F/CRIMINAL APPEAL NO. 13175 of 2025

                       ==========================================================
                                  JAGRUTIBEN W/O DILIPKUMAR DAHYABHAI CHAUHAN
                                                       Versus
                                            STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       MR KEVAL R DHOLAKIYA(12277) for the Applicant(s) No. 1
                       MR SURAJ B MATIEDA(10499) for the Applicant(s) No. 1
                       MR LB DABHI, APP for the Respondent(s) No. 1
                       RULE SERVED BY DS for the Respondent(s) No. 2
                       ==========================================================

                         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 10 days caused in filing the captioned Criminal Appeal against the judgment and order of acquittal dated 10.01.2025 passed by the learned 5th Addl. Sessions Judge, Vadodara in Special (POCSO) Case No. 91 of 2020.

2. Heard learned advocate for the applicant. The grounds under which the applicant has prayed to condone the delay are set out in paragraph-3 of the application. Learned advocate Mr. Manthan Bhatt has instructions to appear on behalf of

NEUTRAL CITATION

R/CR.MA/7221/2025 ORDER DATED: 23/04/2025

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respondent No.2, who has objected to the grant of the 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