Ruchita Svapnil Soni vs State Of Gujarat
2025 Latest Caselaw 8024 Guj

Gujarat High Court

Ruchita Svapnil Soni vs State Of Gujarat on 17 November, 2025

                                                                                                               NEUTRAL CITATION




                            R/CR.MA/23533/2025                                    ORDER DATED: 17/11/2025

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                        R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                                 23533 of 2025
                                                      In
                                 F/CRIMINAL MISC.APPLICATION NO. 44569 of 2025
                       ================================================================
                                                         RUCHITA SVAPNIL SONI
                                                                 Versus
                                                        STATE OF GUJARAT & ANR.
                       ================================================================
                       Appearance:
                       MR CHINTAN S POPAT(5004) for the Applicant(s) No. 1
                       MR YUVRAJ BRAHMBHATT, APP for the Respondent(s) No. 1
                       ================================================================
                         CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER

                                                            Date : 17/11/2025
                                                             ORAL ORDER

The present application is filed to condone the delay of 89 days in preferring the application for Special Leave to Appeal against the judgment and order of acquittal dated 04.04.2025.

Learned advocate for the applicant has argued that the applicant has not aware about the present proceedings and only came to know about the impugned order lately, therefore, there was a delay of 89 days in preferring the present appeal.

Having heard learned advocate for the applicant and having considered the averments made in the application. Sufficient reasons have been stated in the application for not preferring the appeal within time.

In view of the same, the present application is allowed. Delay of 89 days is hereby condoned.

(SANJEEV J.THAKER,J)

Manoj Kumar Rai