Sanjaybhai Kamleshbhai Viramgamiya vs State Of Gujarat
2025 Latest Caselaw 287 Guj

Gujarat High Court

Sanjaybhai Kamleshbhai Viramgamiya vs State Of Gujarat on 7 May, 2025

Author: A.Y. Kogje

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

                                                                                                     NEUTRAL CITATION




                            R/CR.MA/6382/2025                          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.
                                                 6382 of 2025
                                    In F/CRIMINAL APPEAL NO. 6709 of 2025
                       ================================================================
                                          SANJAYBHAI KAMLESHBHAI VIRAMGAMIYA
                                                         Versus
                                                STATE OF GUJARAT & ORS.
                       ================================================================
                       Appearance:
                       A R SHAH(7768) for the Applicant(s) No. 1
                       MR.L.B.DABHI, APP, for the Respondent(s) No. 1
                       SERVED BY RPAD (N) for the Respondent(s) No. 2,3,4,5
                       ================================================================
                         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. It is reported that respondent Nos.3 and 4 are served

through Speed Post, after issuing this rule by this Court under

order dated 01.04.2025.

2. This application is filed for condoning the delay of 10 days

caused in filing the present Criminal Appeal challenging the

judgment and order dated 03.12.2024 passed in Sessions Case

07 of 2020 by the Sessions Judge, Surendranagar.

3. Learned advocate for the applicant has sufficiently explained

the delay in pleadings and delay of 10 days being not inordinate

delay, the same may be condoned.

NEUTRAL CITATION

R/CR.MA/6382/2025 ORDER DATED: 07/05/2025

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4. Considering the delay to be only of 10 days which is not

inordinate and has also been explained in the averments made in

the application, the application is allowed. Delay of 10 days is

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

due course.

(A.Y. KOGJE, J)

(SAMIR J. DAVE,J) SIDDHARTH