Allauddinbhai Umarbhai Jakhra vs State Of Gujarat
2025 Latest Caselaw 2043 Guj

Gujarat High Court

Allauddinbhai Umarbhai Jakhra vs State Of Gujarat on 21 January, 2025

Author: A.Y. Kogje

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

                                                                                                                    NEUTRAL CITATION




                           R/CR.MA/23582/2024                                       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.
                                               23582 of 2024

                                          In F/CRIMINAL APPEAL NO. 42770 of 2024

                      ==========================================================
                                                ALLAUDDINBHAI UMARBHAI JAKHRA
                                                             Versus
                                                    STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      MR NITIN T GANDHI(5620) for the Applicant(s) No. 1
                      ROHANKUMAR M AMIN(8851) for the Applicant(s) No. 1
                      MR LB DABHI APP for the Respondent(s) No. 1
                      RULE SERVED for the Respondent(s) No. 2,3,4,5
                      ==========================================================

                         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 has prayed to condone the delay of 15 days caused in preferring the appeal against the judgment and order passed by the learned Addl. District & Sessions Judge, Rajula in Sessions Case No.18 of 2014 dated 14.08.2024.

2. Learned counsel for the applicant submitted that the impugned judgment and order came to be passed on 14.08.2024 but as the applicant had no knowledge about the law, delay had occasioned in engaging the advocate. It was, therefore, prayed to condone the delay of 15 days caused in

NEUTRAL CITATION

R/CR.MA/23582/2024 ORDER DATED: 21/01/2025

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preferring the appeal.

3. Though served, none appears on behalf of respondent Nos. 2 to 5.

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 15 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