State Of Gujarat vs Sanjiv @ Sanju Digambar Bharambe
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Gujarat High Court

State Of Gujarat vs Sanjiv @ Sanju Digambar Bharambe on 30 June, 2025

                                                                                                             NEUTRAL CITATION




                           R/CR.MA/12587/2024                                  ORDER DATED: 30/06/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                               12587 of 2024

                               In F/CRIMINAL REVISION APPLICATION NO. 22721 of 2024

                      ==========================================================
                                                 STATE OF GUJARAT
                                                       Versus
                                     SANJIV @ SANJU DIGAMBAR BHARAMBE & ANR.
                      ==========================================================
                      Appearance:
                      MS. JYOTI BHATT APP for the Applicant(s) No. 1
                      MR P P MAJMUDAR(5284) for the Respondent(s) No. 1
                      NOTICE SERVED for the Respondent(s) No. 2
                      ==========================================================

                        CORAM:HONOURABLE MR.JUSTICE L. S. PIRZADA

                                                           Date : 30/06/2025

                                                            ORAL ORDER

1. Rule. Learned APP waives service for the respondent -

State.

2. The present application has been preferred to condone

the delay of 70 days in challenging the order passed by the

learned Additional District Judge, Vadodara in ACB Case

No.04 of 2013 & 01 of 2015.

3. Heard learned APP Ms. Jyoti Bhatt and it is submitted by

her that there is a delay of 70 days in preferring the revision

NEUTRAL CITATION

R/CR.MA/12587/2024 ORDER DATED: 30/06/2025

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application which is unintentional and the delay has been

caused because of the ministerial permission from the

concerned department.

4. On the other hand, learned advocate for the respondent

vehemently opposed and submitted that no sufficient cause

has been shown to condone the delay and the application is

required to be rejected.

5. After hearing learned advocate for respective parties

and perusing the contentions made in the application, as per

the catena of the judgment of the Hon'ble Apex Court, when

the technicality has been treated against the substantial

justice, then, the Court has to prefer substantial justice.

Further, the reason stated in the application is found to be

genuine and satisfactory to this court. Delay is to be

condoned.

6. Accordingly, the present application stands allowed.

7. Delay of 70 days in preferring the criminal revision

application is to be condoned. Rule is made absolute to the

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R/CR.MA/12587/2024 ORDER DATED: 30/06/2025

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aforesaid extent.

8. Registry to give new criminal revision application

number.

(L. S. PIRZADA, J) JCP