Aniskhan Abdulvahid Khan vs State Of Gujarat
2026 Latest Caselaw 3406 Guj

Gujarat High Court

Aniskhan Abdulvahid Khan vs State Of Gujarat on 11 May, 2026

                                                                                                         NEUTRAL CITATION




                            R/CR.MA/10668/2026                              ORDER DATED: 11/05/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                               10668 of 2026

                                        In F/CRIMINAL MISC.APPLICATION/17562/2026
                                        In F/CRIMINAL MISC.APPLICATION/52127/2025
                      ==========================================================
                                                  ANISKHAN ABDULVAHID KHAN
                                                            Versus
                                                      STATE OF GUJARAT
                      ==========================================================
                      Appearance:
                      MR GAJENDRA P BAGHEL(2968) for the Applicant(s) No. 1
                      MS. JIRGA JHAVERI, APP for the Respondent(s) No. 1
                      ==========================================================

                           CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI
                                 DESAI

                                                       Date : 11/05/2026
                                                        ORAL ORDER

1. RULE. learned APP Ms. Jirga Jhaveri waives service of notice of

rule for and on behalf of the respondent - State.

2. The present application is filed by the petitioner under Section 5

of the Limitation Act for Condonation of Delay of 30 days.

3. Considering the averments made in the application, sufficient

cause has been established for the said delay. Hence, the delay of 30

days in preferring the application deserves to be condoned and is

hereby condoned.

4. Accordingly, the present application is allowed in above terms.

(UTKARSH THAKORBHAI DESAI, J) ANIRUDH OJHA