Sagarbhai Kanabhai Pandavdara vs State Of Gujarat
2025 Latest Caselaw 6940 Guj

Gujarat High Court

Sagarbhai Kanabhai Pandavdara vs State Of Gujarat on 25 September, 2025

                                                                                                        NEUTRAL CITATION




                             R/CR.MA/16281/2025                            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.
                                                16281 of 2025
                                                     In
                                     F/CRIMINAL APPEAL NO. 31089 of 2025

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                                               SAGARBHAI KANABHAI PANDAVDARA
                                                            Versus
                                                   STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       BHISHMA A. RAWAL(12270) for the Applicant(s) No. 1
                       NOTICE SERVED for the Respondent(s) No. 2
                       MS KRINA CALLA, APP for the Respondent(s) No. 1
                       ==========================================================

                          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 39 days in filing the appeal against the judgment of acquittal.

2. Heard learned counsel for the petitioner, Mr.Bhishma A. Raval, 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. It is stated that the petitioner has no means to engage an advocate to prefer an appeal and he has approached the High Court Legal Services Committee seeking appointment of legal

NEUTRAL CITATION

R/CR.MA/16281/2025 ORDER DATED: 25/09/2025

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aid counsel for him and, considering his application, a legal aid counsel is appointed and, in the said process, delay of 39 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 39 days in filing the appeal.

(CHEEKATI MANAVENDRANATH ROY, J)

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