Abdul Vahid Atibullah Mansuri vs State Of Gujarat
2025 Latest Caselaw 196 Guj

Gujarat High Court

Abdul Vahid Atibullah Mansuri vs State Of Gujarat on 6 May, 2025

Author: A.Y. Kogje

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

                                                                                                       NEUTRAL CITATION




                            R/CR.MA/9000/2025                             ORDER DATED: 06/05/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                               9000 of 2025

                                           In F/CRIMINAL APPEAL NO. 7842 of 2025
                      ================================================================
                                                ABDUL VAHID ATIBULLAH MANSURI
                                                            Versus
                                                   STATE OF GUJARAT & ORS.
                      ================================================================
                      Appearance:
                      MR ADIL R MIRZA(2488) for the Applicant(s) No. 1
                      MS.MONALI BHATT, APP, for the Respondent(s) No. 1
                      ================================================================
                         CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE
                               and
                               HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                              Date : 06/05/2025
                                               ORAL ORDER

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

1. This application is filed by the applicant for condoning the

delay of 01 day in preferring an appeal against the judgment and

order dated 13.12.2024 passed in Sessions Case No.55 of 2021

by the 3rd Additional Sessions Judge, Valsad at Vapi.

2. Considering the fact that the delay is only for 01 day and that

the same has been explained by the applicant in para-5 and 6 of

the application, the Court deems it fit to condone the delay as not

being inordinate and has been explained. Ordinarily, the Court

NEUTRAL CITATION

R/CR.MA/9000/2025 ORDER DATED: 06/05/2025

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would have issued notice to the respondents to be heard as they

have been acquitted, but considering the fact that the delay is only

for 01 day, the present application is entertained.

3. Hence, the application is allowed. The delay of 01 day in

preferring the appeal is hereby condoned. Registry to list the main

appeal for hearing in due course.

(A.Y. KOGJE, J)

(SAMIR J. DAVE,J) SIDDHARTH