Lakshmanbhai Jamandas Tejwani vs State Of Gujarat
2025 Latest Caselaw 6945 Guj

Gujarat High Court

Lakshmanbhai Jamandas Tejwani vs State Of Gujarat on 25 September, 2025

                                                                                                        NEUTRAL CITATION




                             R/CR.MA/13908/2025                            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.
                                                13908 of 2025
                                                     In
                                     F/CRIMINAL APPEAL NO. 24035 of 2025

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                                               LAKSHMANBHAI JAMANDAS TEJWANI
                                                            Versus
                                                   STATE OF GUJARAT & ORS.
                       ==========================================================
                       Appearance:
                       MR P S DATTA(11324) for the Applicant(s) No. 1
                       MR. MAHEK B. RAVAL(17804) for the Respondent(s) No. 2,3,4,5
                       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 100 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 and Mr.Mahek B. Raval, learned counsel for respondent nos.2 to 5.

3. Learned counsel for the petitioner submits that the petitioner is aged about 60 years and he has been suffering from the ailment of paralysis and he has been undergoing the treatment and, due to the said ailment, he could not prefer the appeal in time, and as such there is a delay of 100 days in

NEUTRAL CITATION

R/CR.MA/13908/2025 ORDER DATED: 25/09/2025

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filing the appeal. The said explanation offered by the petitioner is not seriously controverted by the respondents and the petition is not seriously opposed by the respondents. Therefore, we are of the considered view that the petitioner is entitled for condonation of delay of 100 days in filing the appeal.

4. Resultantly, the application is allowed condoning the delay of 100 days in filing the appeal.

(CHEEKATI MANAVENDRANATH ROY, J)

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