Chandrikaben Bharatkumar Patel vs State Of Gujarat
2025 Latest Caselaw 8771 Guj

Gujarat High Court

Chandrikaben Bharatkumar Patel vs State Of Gujarat on 4 December, 2025

                                                                                                                 NEUTRAL CITATION




                             R/CR.MA/24088/2025                                    ORDER DATED: 04/12/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO. 24088
                                                     of 2025
                                                        In
                                  F/CRIMINAL MISC.APPLICATION NO. 44048 of 2025
                                                      With
                                       F/CRIMINAL APPEAL NO. 39812 of 2025
                       ================================================================
                                               CHANDRIKABEN BHARATKUMAR PATEL
                                                                Versus
                                                      STATE OF GUJARAT & ANR.
                       ==============================================================================
                       Appearance:
                       MR AKASHKUMAR H PATEL(12877) for the Applicant(s) No. 1
                       MS SHRUTI PATHAK, APP for the Respondent(s) No. 1
                       ================================================================
                            CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER
                                                         Date : 04/12/2025
                                                          ORAL ORDER

1. This is an application filed for condonation of delay caused in preferring an appeal against the judgment and order of acquittal dated 04.06.2025 passed by learned 2rd Judicial Magistrate First Class, Mehsana in Criminal Case No.1969 of 2022.

2. Learned advocate for the applicant seeks permission to withdraw the present application as well as connected appeal to file appeal before the concerned Court, in view of the judgment of the Apex Court in case of M/s. Celestium Financial V.A. Gnanasekaran arising out of Special Leave Petiton (Cri.) Nos.137 - 139 / 2025, with the liberty that the period that may be consumed may not be counted as delay in filing such appeal.

3. In view of the above, permission as prayed for, is granted. The applicant can file appropriate appeal before the concerned Court. The present application as well as connected appeal are disposed of as withdrawn, with the aforesaid liberty with a rider that, after withdrawl of the present application and the appeal, necessary proceedings be initiated / filed within a period of four months from the date of receipt of copy of this order. It is clarified that the period that may be consumed in filing the present appeal may not be counted as delay in filing such appeal before the concerned Court.

(SANJEEV J.THAKER,J) Manoj Kumar Rai