AI Structured Summary
Not yet generated for this judgment
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 216 days in filling Criminal Appeal against the judgment and order dated 31.12.2022 passed by the 4th Additional Sessions Judge, Mahesana in Sessions Case No.30 of 2021.
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 216 days in filling Criminal Appeal against the judgment and order dated 31.12.2022 passed by the 4th Additional Sessions Judge, Mahesana in Sessions Case No.30 of 2021, deserves to be condoned in the interest of justice.
The present application is allowed. The delay of 216 days caused in filling Criminal Appeal is hereby condoned. Rule is made absolute to the aforesaid extent.