The State Of Gujarat vs Laxmanbhai Hirabhai Makwana
2025 Latest Caselaw 2131 Guj

Gujarat High Court

The State Of Gujarat vs Laxmanbhai Hirabhai Makwana on 27 January, 2025

Author: A.Y. Kogje

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

                                                                                                            NEUTRAL CITATION




                           R/CR.MA/17342/2023                                 ORDER DATED: 27/01/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                                17342 of 2023

                                  In F/CRIMINAL MISC.APPLICATION NO. 33885 of 2023

                      ==========================================================
                                                THE STATE OF GUJARAT
                                                        Versus
                                         LAXMANBHAI HIRABHAI MAKWANA & ORS.
                      ==========================================================
                      Appearance:
                      MS. MONALI BHATT, APP for the Applicant(s) No. 1
                      ==========================================================

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

                                                          Date : 27/01/2025

                                                ORAL ORDER

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

1. This application is filed for condoning delay of 1 day caused in

preferring Criminal Appeal against the impugned judgment and

order of acquittal dated 25-07-2022 passed by the Additional

Sessions Judge, Panchmahals at Halol in Sessions Case No.168/2017

(Old Sessions Case No.52/2015, Sessions Court, Godhra).

NEUTRAL CITATION

R/CR.MA/17342/2023 ORDER DATED: 27/01/2025

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2. Learned APP has sufficiently explained the delay in pleadings and

delay of 1 day not being inordinate delay, the same may be

condoned.

3. Hence, the application is allowed. Delay of 1 day is hereby

condoned.

(A.Y. KOGJE, J)

(SAMIR J. DAVE,J) PARESH SOMPURA