Kuskiwala Sumaiyaben D/O Mutufabhai ... vs State Of Gujarat
2025 Latest Caselaw 5052 Guj

Gujarat High Court

Kuskiwala Sumaiyaben D/O Mutufabhai ... vs State Of Gujarat on 23 June, 2025

                                                                                                            NEUTRAL CITATION




                           R/CR.MA/3896/2025                                  ORDER DATED: 23/06/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                               3896 of 2025

                                In F/CRIMINAL REVISION APPLICATION NO. 4374 of 2025

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                                KUSKIWALA SUMAIYABEN D/O MUTUFABHAI W/O PATEL
                                       MUSTUFABHAI ABDULRAHIM & ORS.
                                                    Versus
                                           STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      PRIYANKA P THAKKAR(5890) for the Applicant(s) No. 1,2,3
                      MS. JYOTI BHATT APP for the Respondent(s) No. 1
                      RULE SERVED for the Respondent(s) No. 2
                      ==========================================================

                        CORAM:HONOURABLE MR.JUSTICE L. S. PIRZADA

                                                          Date : 23/06/2025

                                                            ORAL ORDER

Rule. Learned APP waives service for the respondent -

State.

Heard the learned advocate for the applicant. Notice has

been served to the respondent no.2 and neither he appeared

personally nor through his advocate and further, it is

submitted by the learned advocate for the applicant that the

present application has been preferred to condone the delay

of 20 days in preferring the Criminal Revision Application

against the judgment dated 11.10.2024 passed by the learned

Principal Judge, Family Court, Modasa, Dist.: Aravalli in

NEUTRAL CITATION

R/CR.MA/3896/2025 ORDER DATED: 23/06/2025

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Criminal Misc. Application No.44 of 2024.

Further, from the application, it transpires that there

was a delay in preferring this revision application because the

present applicant is a lady and she has to take some time to

engage the advocate and arrange for the expenses for

preferring the criminal revision application before the High

Court of Gujarat and because of that, delay of 20 days has

been caused. Considering that the delay is unintentional, the

delay caused is required to be condoned.

Considering this, the reason stated above is found to be

genuine and satisfactory to this court. Delay is to be

condoned.

Accordingly, the present application stands allowed.

Delay of 20 days in preferring the criminal revision

application is to be condoned.

Rule is made absolute.

(L. S. PIRZADA, J) JCP