Gitaben Jayendrabhai Monpara vs State Of Gujarat
2025 Latest Caselaw 6173 Guj

Gujarat High Court

Gitaben Jayendrabhai Monpara vs State Of Gujarat on 30 April, 2025

Author: A.Y. Kogje

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

                                                                                                           NEUTRAL CITATION




                            R/CR.MA/7491/2025                                ORDER DATED: 30/04/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                                7491 of 2025

                                           In F/CRIMINAL APPEAL NO. 40801 of 2024

                       ==========================================================
                                                GITABEN JAYENDRABHAI MONPARA
                                                             Versus
                                                    STATE OF GUJARAT & ORS.
                       ==========================================================
                       Appearance:
                       MR JAY N SHAH(10668) for the Applicant(s) No. 1
                       MR BC DAVE(245) for the Respondent(s) No. 2
                       MR. BHAUMIK DHOLARIYA(7009) for the Respondent(s) No. 3
                       MR LB DABHI APP for the Respondent(s) No. 1
                       ==========================================================

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

                                                         Date : 30/04/2025

                                                    ORAL ORDER

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

1. This application has been filed for condoning the delay of 34 days caused in filing the captioned Criminal Appeal against the judgment and order dated 16.07.2024 passed by the learned 12th Addl. Sessions Judge, Surat in Sessions Case No. 06 of 2021.

2. Heard learned advocate for the applicant. The grounds under which the applicant has prayed for condonation of delay are set out in paragraph No.3 of the memo of application. Learned advocate for respondent Nos.2 and 3 have objected to

NEUTRAL CITATION

R/CR.MA/7491/2025 ORDER DATED: 30/04/2025

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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