Vasimakram Gulabmiya Kadumiya vs State Of Gujarat
2025 Latest Caselaw 1311 Guj

Gujarat High Court

Vasimakram Gulabmiya Kadumiya vs State Of Gujarat on 24 July, 2025

                                                                                                                     NEUTRAL CITATION




                             R/CR.MA/10602/2025                                        ORDER DATED: 24/07/2025

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                                  10602 of 2025
                                In F/CRIMINAL MISC.APPLICATION NO. 15921 of 2025

                        ==========================================================
                                                VASIMAKRAM GULABMIYA KADUMIYA
                                                             Versus
                                                    STATE OF GUJARAT & ORS.
                        ==========================================================
                        Appearance:
                        MR ANVESH V VYAS(5654) for the Applicant(s) No. 1
                        MS SANGITA M. CHAUHAN(11842) for the Respondent(s) No. 2,3,4,5
                        MS KRINA CALLA, APP for the Respondent(s) No. 1
                        ==========================================================

                           CORAM:HONOURABLE MR. JUSTICE CHEEKATI
                                 MANAVENDRANATH ROY
                                 and
                                 HONOURABLE MR.JUSTICE D. M. VYAS

                                                               Date : 24/07/2025

                                                ORAL ORDER

(PER : HONOURABLE MR. JUSTICE CHEEKATI MANAVENDRANATH ROY)

This petition is filed seeking condonation of delay of four

days under Section 5 of the Limitation Act in preferring an

application for leave to appeal against the judgment of

acquittal.

Heard learned advocate Mr. Anvesh V. Vyas for the

petitioner, learned APP Ms. Krina Calla for respondent no.1-

State and learned advocate Ms. Sangita Chauhan for

NEUTRAL CITATION

R/CR.MA/10602/2025 ORDER DATED: 24/07/2025

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respondent nos.2 to 5.

There is a delay of four days in filing the application.

According to learned advocate for the petitioner, the

petitioner could not file the application within time due to

financial constrains. Therefore, considering the said

explanation in explaining the short delay of four days, the

petition is allowed condoning the said delay of four days.

(CHEEKATI MANAVENDRANATH ROY, J)

(D. M. VYAS, J)

ILA