Maheshbhai Amrabhai Boricha vs State Of Gujarat
2025 Latest Caselaw 2205 Guj

Gujarat High Court

Maheshbhai Amrabhai Boricha vs State Of Gujarat on 29 January, 2025

Author: A.Y. Kogje

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

                                                                                                            NEUTRAL CITATION




                           R/CR.MA/25521/2024                                 ORDER DATED: 29/01/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                               25521 of 2024
                                  In F/CRIMINAL APPEAL NO. 46855 of 2024

                      ==========================================================
                                                MAHESHBHAI AMRABHAI BORICHA
                                                            Versus
                                                  STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      DHAVAL A PARMAR(7780) for the Applicant(s) No. 1
                      MR. L. B. DABHI, APP for the Respondent(s) No. 1
                      RULE SERVED TO CONCERNED POLICE STATION HOWEVER, SERVICE
                      REPORT NOT FILED BY POLICE STATION for the Respondent(s) No.
                      10,11,2,3,4,5,6,7,8,9
                      ==========================================================

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

                                                          Date : 29/01/2025

                                               ORAL ORDER

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

1. Learned Advocate Ms. Reshma G. Rauma has instruction to

appear on behalf of respondent Nos.4, 5 and 10.

2. This application is filed for condoning delay of 44 days

caused in preferring the Appeal against the judgment and order dated 13-08-2024 passed by the Special Judge (Atrocity) and 3rd Additional District and Sessions Judge, Bhavnagar in

NEUTRAL CITATION

R/CR.MA/25521/2024 ORDER DATED: 29/01/2025

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Special (Atrocity) Case No.13/2021.

3. The Court has taken into consideration submissions made by

learned Advocate for the applicant explaining reasons for the delay as is narrated in Para-3 of the application and delay of 44 days not being inordinate delay, the same may be condoned.

4. Learned Advocate Ms. Reshma G. Rauma has formally objected to grant of delay.

5. Hence, the application is allowed. Delay of 44 days is hereby

condoned. Rule is made absolute to the aforesaid extent.

(A.Y. KOGJE, J)

(SAMIR J. DAVE,J) PARESH SOMPURA