Jasleenkaur D/O. Manmeetsing ... vs State Of Gujarat
2025 Latest Caselaw 286 Guj

Gujarat High Court

Jasleenkaur D/O. Manmeetsing ... vs State Of Gujarat on 7 May, 2025

Author: A.Y. Kogje

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

                                                                                                          NEUTRAL CITATION




                            R/CR.MA/3673/2025                               ORDER DATED: 07/05/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                               3673 of 2025

                                            In F/CRIMINAL APPEAL NO. 5998 of 2025
                       ================================================================
                                JASLEENKAUR D/O. MANMEETSING KULDEEPSING SIKKA
                                                     Versus
                                           STATE OF GUJARAT & ANR.
                       ================================================================
                       Appearance:
                       MR SADIK A ANSARI(5388) for the Applicant(s) No. 1
                       DS AFF.NOT FILED (R) for the Respondent(s) No. 2
                       MR.L.B.DABHI, APP, for the Respondent(s) No. 1
                       ================================================================
                         CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE
                               and
                               HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                              Date : 07/05/2025
                                               ORAL ORDER

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

1. When the matter is called out, learned advocate for the

applicant is absent.

2. This application is filed for condoning the delay of 149 days

caused in filing the present Criminal Appeal challenging the

judgment and order dated 09.07.2024 passed in Special Case

(POCSO) No.13 of 2020 by the 2nd Additional Sessions and Special

Judge (POCSO), Gandhinagar.

3. Learned advocate Mr.K.B.Magnani has instructions to

appear on behalf of respondent No.2.

NEUTRAL CITATION

R/CR.MA/3673/2025 ORDER DATED: 07/05/2025

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4. Learned advocate for the applicant has sufficiently

explained the delay in pleadings and delay of 149 days being not

inordinate delay, the same may be condoned.

5. Learned advocate for respondent No.2 has not seriously

objected to the condonation of delay.

6. Hence,the application is allowed. Delay of 149 days is

hereby condoned. Registry to list the main matter for hearing in

due course.

(A.Y. KOGJE, J)

(SAMIR J. DAVE,J) SIDDHARTH