Hiteshbhai Vinubhai Bagda vs Rekhaben D/O Balubhai Maru W/O ...
2025 Latest Caselaw 5055 Guj

Gujarat High Court

Hiteshbhai Vinubhai Bagda vs Rekhaben D/O Balubhai Maru W/O ... on 23 June, 2025

                                                                                                            NEUTRAL CITATION




                           R/CR.MA/2266/2025                                  ORDER DATED: 23/06/2025

                                                                                                            undefined




                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                               2266 of 2025

                                In F/CRIMINAL REVISION APPLICATION NO. 3446 of 2025

                      ==========================================================
                                       HITESHBHAI VINUBHAI BAGDA
                                                 Versus
                         REKHABEN D/O BALUBHAI MARU W/O HITESHBHAI BAGDA & ORS.
                      ==========================================================
                      Appearance:
                      MR.MRUDUL M BAROT(3750) for the Applicant(s) No. 1
                      NOTICE SERVED for the Respondent(s) No. 1,2
                      MS. JYOTI BHATT APP for the Respondent(s) No. 3
                      ==========================================================

                        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 Mr. Mrudul M. Barot for the

applicant and further it is submitted by him that the present

application has been preferred to condone the delay of 7 days

in preferring the Criminal Revision Application against the

judgment passed by the learned Principal Judge, Family

Court, Savarkundla in Criminal Misc. Application No.10 of

2024.

NEUTRAL CITATION

R/CR.MA/2266/2025 ORDER DATED: 23/06/2025

undefined

Further, notice has been served to the respondent nos.1

and 2 but nobody appeared for the respondent nos.1 and 2.

Further, from the application, it transpires that there was a

delay in preferring this revision application because he has to

meet the advocate for preferring the criminal revision

application before the High Court of Gujarat and because of

that, 7 days delay 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 7 days in preferring the criminal revision

application is to be condoned.

Rule is made absolute.

(L. S. PIRZADA, J) JCP