State Of Gujarat vs Mahendrasing S/O Karansing Ramjilal ...
2025 Latest Caselaw 1919 Guj

Gujarat High Court

State Of Gujarat vs Mahendrasing S/O Karansing Ramjilal ... on 13 January, 2025

Author: A.Y. Kogje

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

                                                                                                            NEUTRAL CITATION




                           R/CR.MA/18753/2024                                 ORDER DATED: 13/01/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                                18753 of 2024

                                  In F/CRIMINAL MISC.APPLICATION NO. 35185 of 2024

                      ==========================================================
                                             STATE OF GUJARAT
                                                   Versus
                              MAHENDRASING S/O KARANSING RAMJILAL TANVAR (ZAT)
                      ==========================================================
                      Appearance:
                      MR. L. B. DABHI, APP for the Applicant(s) No. 1
                      HCLS COMMITTEE(4998) for the Respondent(s) No. 1
                      MS. SHIVANGI M RANA(7053) for the Respondent(s) No. 1
                      ==========================================================

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

                                                          Date : 13/01/2025

                                                ORAL ORDER

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

1. This application is filed for condoning delay of 43 days causing in preferring leave to appeal against the impugned judgment of acquittal dated 26-04-2024 passed by the Principal District and Sessions Judge, Kheda at Nadiad in Sessions Case No.18 of 2024.

2. Learned APP has sufficiently explained the delay in pleadings and submitted that delay of 43 days not being inordinate delay, the same may be condoned.

NEUTRAL CITATION

R/CR.MA/18753/2024 ORDER DATED: 13/01/2025

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3. Learned Advocate Ms. Shivangi M. Rana has formally objects against the condonation of delay of 43 days.

4. The application is allowed. Delay of 43 days is hereby condoned. Rule is made absolute to the aforesaid extent.

5. Registry is directed to reflect name of learned Advocate Ms. Shivangi M. Rana in Appeal as well.

(A.Y. KOGJE, J)

(SAMIR J. DAVE,J) PARESH SOMPURA