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Judgment
A.S. Supehia, J
Rule. Learned APP, waives service of notice of rule for Respondent-State of Gujarat.
The present application has been filed for condoning the delay of 178 days in filling Criminal Appeal against the judgment and order dated 30.01.2023 passed by the Special Judge and Additional Sessions Judge, Devbhoomi Dwarka in Special POCSO Case No.29 of 2022 (Old Special POCSO Case No.20 of 2020).
Considering the submissions advanced by the learned advocate for the applicant, the avernments made in the application and since the applicant is assailing his conviction and is in jail, in the interest of justice, the delay of 178 days in filling Criminal Appeal against the judgment and order dated 30.01.2023 passed by the Special Judge and Additional Sessions Judge, Devbhoomi Dwarka in Special POCSO Case No.29 of 2022 (Old Special POCSO Case No.20 of 2020), deserves to be condoned.
The present application is allowed. The delay caused in filling Criminal Appeal is hereby condoned. Rule is made absolute to the aforesaid extent.