Ashokkumar Hiralal Joshi vs State Of Gujarat
2025 Latest Caselaw 7963 Guj

Gujarat High Court

Ashokkumar Hiralal Joshi vs State Of Gujarat on 14 November, 2025

                                                                                                          NEUTRAL CITATION




                           R/CR.MA/23048/2025                                ORDER DATED: 14/11/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                               23048 of 2025

                                   In F/CRIMINAL MISC.APPLICATION NO. 43058 of 2025

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                                                  ASHOKKUMAR HIRALAL JOSHI
                                                            Versus
                                                   STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      MR BHAVESH J PATEL(6801) for the Applicant(s) No. 1
                      MR YUVRAJ BRAHMBHATT, APP for the Respondent(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER

                                                        Date : 14/11/2025

                                                         ORAL ORDER

The present application is filed for condonation of delay in preferring the Criminal appeal of judgment and order dated 31.07.2025 passed by Learned Additional Sessions Judge, Mahisagar at Lunawada in Criminal Appeal No. 21 of 2023 .

Learned advocate for the applicant states that beacause of the poor financial condition, he was not able to pay the fees of the advocate and due to ill health of the applicant there is delay in filing the appeal. Learned advocate for the applicant would consider the application that sufficient reasons has been stated in the application of not filing the application within the period of limitation. In view of the same, present application is allowed.

(SANJEEV J.THAKER,J) SAKSHI MAURYA