State of Gujarat and 1 vs MH Enterprise

Honourable Mr. Justice M.R. Shah

The present application u/s. 5 of the Limitation Act has been preferred by the applicants herein - State of Gujarat and another to condone the delay of 4 days in preferring the Criminal Revision Application challenging the impugned judgement and order dated 13/03/2012 passed by learned Appellate Court - learned Additional Sessions Judge, Bhavnagar in Criminal Appeal No. 68 of 2008. Having heard Ms. C.M. Shah, learned Additional Public Prosecutor appearing on behalf of the applicants and Mr. H.R. Prajapati, learned advocate appearing on behalf of the respondent and as the application is not seriously opposed by learned advocate appearing on behalf of the respondent and even otherwise considering the averments made in the application in support of the prayer to condone the delay and as sufficient cause has been shown to condone the delay, delay caused in preferring the Criminal Revision Application is hereby condoned. Rule is made absolute accordingly.