Gujarat High Court
State Of Gujarat vs Bhimabhai Jivanbhai (Bharvad) Sambhal on 21 August, 2017
Author: P.P.Bhatt
Bench: P.P.Bhatt
R/CR.MA/14539/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR CONDONATION OF
DELAY) NO. 14539 of 2017
In CRIMINAL APPEAL NO. 786 of 2017
With
CRIMINAL APPEAL NO. 786 of 2017
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STATE OF GUJARAT....Applicant(s)
Versus
BHIMABHAI JIVANBHAI (BHARVAD) SAMBHAL....Respondent(s)
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Appearance:
MR KL PANDYA, APP for the Applicant(s) No. 1
HCLS COMMITTEE, ADVOCATE for the Respondent(s) No. 1
MADANSINGH O BAROD, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE P.P.BHATT
Date : 21/08/2017
ORAL ORDER
1. Present application under Section 5 of the Limitation Act, 1963 has been filed for condonation of delay of 35 days in filing the criminal appeal.
2. Heard, Mr. Pandya, the learned Additional Public Prosecutor, for the applicant - State as well as the learned advocate for the respondent.
3. Regard being had to the submissions made and on going through the averments made in the application, there appears sufficient cause which prevented the present applicant from filing the main appeal withing the prescribed time. Hence, this application is allowed and the Page 1 of 2 HC-NIC Page 1 of 2 Created On Tue Aug 22 01:33:08 IST 2017 R/CR.MA/14539/2017 ORDER delay caused in filing the appeal, as aforesaid, is condoned. Rule is made absolute accordingly. Criminal Appeal No. 786 of 2017 be listed on 4th September 2017.
[ P. P. Bhatt, J. ] hiren Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Aug 22 01:33:08 IST 2017