Jagdish @ Jago Ravjibhai Bhaliya vs State Of Gujarat
2025 Latest Caselaw 7635 Guj

Gujarat High Court

Jagdish @ Jago Ravjibhai Bhaliya vs State Of Gujarat on 3 November, 2025

                                                                                                         NEUTRAL CITATION




                          R/CR.MA/19088/2025                                ORDER DATED: 03/11/2025

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                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                              19088 of 2025

                              In F/CRIMINAL REVISION APPLICATION NO. 36827 of 2025

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                                           JAGDISH @ JAGO RAVJIBHAI BHALIYA
                                                        Versus
                                                  STATE OF GUJARAT
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                     Appearance:
                     MS TARJANI K ANJARIA FOR MR ANIL H RATHOD(9691) for the
                     Applicant(s) No. 1
                     MR H K PATEL APP for the Respondent(s) No. 1
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                       CORAM:HONOURABLE MR. JUSTICE R. T. VACHHANI

                                                        Date : 03/11/2025

                                                          ORAL ORDER

Present application is filed under Section 5 of the Limitation Act seeking condonation of delay of 34 days caused in preferring the order passed by the learned first appellate Court rejecting the delay condonation application caused in preferring the appeal against the judgment and order of conviction and sentence.

2. Learned advocate for the petitioner has submitted that petitioner is at present in judicial custody and therefore facing some difficulties to challenge the impugned order. It is submitted that due to this reason the delay of 34 days has been caused in preferring the revision application and therefore the same may be condoned.

3. Learned APP for the respondent - State would submit that considering the facts and circumstances of the case, appropriate order may be passed.

NEUTRAL CITATION

R/CR.MA/19088/2025 ORDER DATED: 03/11/2025

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4. Having heard the learned advocates appearing for the respective parties and considering the averments made in the application and the fact that petitioner is behind the bar in view of the conviction and sentence imposed upon the petitioner by the learned Court below, the delay of 34 days caused in preferring the revision application is condoned. Registry to list the revision application in seriatim.

(R. T. VACHHANI, J) sompura