Neetaben W/O. Babuji Sagthaji Thakore vs State Of Gujarat
2025 Latest Caselaw 6939 Guj

Gujarat High Court

Neetaben W/O. Babuji Sagthaji Thakore vs State Of Gujarat on 25 September, 2025

                                                                                                       NEUTRAL CITATION




                             R/CR.MA/9905/2025                           ORDER DATED: 25/09/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                                 9905 of 2025
                                                      In
                                     F/CRIMINAL APPEAL NO. 11529 of 2025

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                                          NEETABEN W/O. BABUJI SAGTHAJI THAKORE
                                                          Versus
                                                STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       MS KIRAN D PANDEY(3337) for the Applicant(s) No. 1
                       NOTICE SERVED for the Respondent(s) No. 2
                       MS KRINA CALLA, APP for the Respondent(s) No. 1
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                          CORAM:HONOURABLE MR. JUSTICE CHEEKATI
                                MANAVENDRANATH ROY
                                and
                                HONOURABLE MR.JUSTICE D. M. VYAS

                                                     Date : 25/09/2025

                                                      ORAL ORDER

(PER : HONOURABLE MR. JUSTICE CHEEKATI MANAVENDRANATH ROY)

1. This application under Section 5 of the Limitation Act is filed seeking condonation of delay of 44 days in filing the appeal against the judgment of acquittal.

2. Heard learned counsel for the petitioner, learned APP, Ms.Krina Calla for the first respondent-State. Despite service of notice on respondent no.2, none appears. Thus, this application is not opposed by respondent no.2.

3. Learned counsel for the petitioner, Ms.Kiran D. Pandey, submits that as the petitioner is a poor woman and she has no means to engage an advocate to prefer an appeal that she has approached the High Court Legal Services Committee for

NEUTRAL CITATION

R/CR.MA/9905/2025 ORDER DATED: 25/09/2025

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appointment of legal aid counsel for her and, thereafter, a legal aid counsel was appointed for her and, in the said process, delay of 44 days has taken place in filing the appeal. Thus, the petitioner has satisfactorily explained the delay.

4. Therefore, the petition is allowed condoning the delay of 44 days in filing the appeal.

(CHEEKATI MANAVENDRANATH ROY, J)

(D. M. VYAS, J) R.S. MALEK