Union Of India Thro Ramesh Mishra, ... vs Rahimbhai @ Mangalbapu Karimbhai
2025 Latest Caselaw 2042 Guj

Gujarat High Court

Union Of India Thro Ramesh Mishra, ... vs Rahimbhai @ Mangalbapu Karimbhai on 21 January, 2025

Author: A.Y. Kogje

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

                                                                                                                    NEUTRAL CITATION




                            R/CR.MA/136/2025                                        ORDER DATED: 21/01/2025

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                                136 of 2025
                                                     In
                                    F/CRIMINAL APPEAL NO. 42318 of 2024

                      ==========================================================
                           UNION OF INDIA THRO RAMESH MISHRA, INTELLIGENCE OFFICER
                                                    Versus
                                  RAHIMBHAI @ MANGALBAPU KARIMBHAI & ORS.
                      ==========================================================
                      Appearance:
                      MR KSHITIJ M AMIN(7572) for the Applicant(s) No. 1
                      MR LB DABHI APP for the Respondent(s) No. 4
                      RULE SERVED for the Respondent(s) No. 2
                      RULE UNSERVED for the Respondent(s) No. 1,3
                      ==========================================================

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

                                                           Date : 21/01/2025

                                                    ORAL ORDER

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

1. The applicant-Union of India has prayed to condone the delay of 45 days in preferring the appeal against the judgment and order passed by the learned Special Judge (N.D.P.S.), Court No.3, City Civil & Sessions Court, Ahmedabad City in N.D.P.S. Case No.01 of 2020 dated 10.07.2024.

2. Learned counsel for the applicant submitted that the impugned judgment and order came to be passed on 10.07.2024 but on account of administrative reasons in the form of obtaining necessary approvals from the higher

NEUTRAL CITATION

R/CR.MA/136/2025 ORDER DATED: 21/01/2025

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authorities, the delay of 45 days has occurred in preferring the appeal.

3. Though served, none appears on behalf of respondent No.2.

4. Having heard learned counsel for the applicant 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 for condoning the delay. Hence, the application is allowed and the delay of 45 days in preferring the appeal is hereby condoned. Rule is made absolute. The appeal be listed in due course.

(A.Y. KOGJE, J)

(SAMIR J. DAVE, J)

PRAVIN KARUNAN