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High CourtsDivision Bench(2023) 10 GUJ CK 0049

Bhupatbhai Ratilal Pagi vs State Of Gujarat

Gujarat High Court · Decided on 10 October 2023

HON’BLE JUDGES
A.S. Supehia, J · Gita Gopi, J
RESULT
Allowed
CASE NUMBER
R/Criminal Misc.Application (For Condonation Of Delay) No. 18137 Of 2023 In F/Criminal Appeal No. 36163 Of 2023
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Judgment

5 paragraphs · 151 words

A.S. Supehia, J

1.

Rule. Learned APP waives service of notice of rule for Respondent-State of Gujarat.

2.

The present application has been filed for condoning the delay of 364 days in filling Criminal Appeal against the judgment and order dated 05.08.2022 passed by the 5th Additional Sessions Judge, Godhara, District: Panchmahals in Sessions Case No.129 of 2017.

3.

Considering the submissions advanced by the learned advocate for the applicant, the avernments made in the application and the applicant since is in jail, the delay of 364 days in filling Criminal Appeal against the judgment and order dated 05.08.2022 passed by the 5th Additional Sessions Judge, Godhara, District: Panchmahals in Sessions Case No.129 of 2017, deserves to be condoned in the interest of justice.

4.

The present application is allowed. The delay of 364 days caused in filling Criminal Appeal is hereby condoned. Rule is made absolute to the aforesaid extent.