State Of Gujarat vs Parasbhai Kanubhai Charola
2025 Latest Caselaw 2134 Guj

Gujarat High Court

State Of Gujarat vs Parasbhai Kanubhai Charola on 27 January, 2025

Author: A.Y. Kogje

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

                                                                                                                    NEUTRAL CITATION




                            R/CR.MA/24279/2024                                      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.
                                                 24279 of 2024
                                    In F/CRIMINAL APPEAL NO. 46700 of 2024
                       ================================================================
                                                   STATE OF GUJARAT
                                                          Versus
                                            PARASBHAI KANUBHAI CHAROLA & ORS.
                       ================================================================
                       Appearance:
                       MS.MONALI BHATT, APP, for the Applicant(s) No. 1
                       RULE SERVED for the Respondent(s) No. 1,2,3
                       ================================================================
                         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 the delay of 11 days

caused in filing the present Criminal Appeal challenging the

judgment and order passed in Special (POCSO) Case No.125 of

2021 dated 23.08.2024.

2. Learned advocate Mr.A.B.Chauhan has instructions to

appear on behalf of respondent No.3.

3. Learned advocate for the applicant has sufficiently

explained the delay in pleadings and delay of 11 days being not

inordinate delay, the same may be condoned.

4. Learned advocate for respondent No.3 has not seriously

objected to the condonation of delay.

NEUTRAL CITATION

R/CR.MA/24279/2024 ORDER DATED: 27/01/2025

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5. Hence,the application is allowed. Delay of 11 days is hereby

condoned. The main matter to be listed for hearing on

03.02.2025.

(A.Y. KOGJE, J)

(SAMIR J. DAVE,J) SIDDHARTH