Gujarat High Court
Ajitkumar Kumarsinh Bhagora vs State Of Gujarat on 30 August, 2017
Author: Abhilasha Kumari
Bench: Abhilasha Kumari, A.J. Shastri
R/CR.MA/21208/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
21208 of 2017
In CRIMINAL APPEAL NO. 1110 of 2017
==========================================================
AJITKUMAR KUMARSINH BHAGORA....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
==========================================================
Appearance:
MR PRATIK B BAROT, ADVOCATE for the Applicant(s) No. 1
MR RONAK RAVAL, ADDITIONAL PUBLIC PROSECUTOR for the
RESPONDENT(s) No. 1
==========================================================
CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
KUMARI
and
HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 30/08/2017
ORAL ORDER
(PER : HONOURABLE SMT. JUSTICE ABHILASHA KUMARI)
1. Rule. Mr.Ronak Raval, learned Additional Public Prosecutor, waives service of notice of Rule for the respondent State of Gujarat.
2. This application has been preferred by the applicant (original accused No.1) with a prayer to condone the delay of 65 days that has occurred in filing the Criminal Appeal against the judgment and order dated 20.04.2017, passed by the learned Special Judge (POCSO) and Second Additional Sessions Judge, Page 1 of 3 HC-NIC Page 1 of 3 Created On Wed Aug 30 23:17:57 IST 2017 R/CR.MA/21208/2017 ORDER Panchmahals at Godhra, in Special (POCSO) Case No.14 of 2016 whereby the applicant has been held guilty for offences punishable under Sections 376(D) read with Section 114 and 506(2) read with Section 114 of the Indian Penal Code, 1860 and sentenced to twenty years of imprisonment and fine.
3. Heard Mr.Pratik B. Barot, learned advocate for the applicant and Mr.Ronak Raval, learned Additional Public Prosecutor for the respondent and perused the averments made in the application.
4. For reasons stated in the application, we find that sufficient cause has been shown for the condonation of the delay.
5. Hence, the following order:
The delay of 65 days that has occurred in filing the abovementioned Criminal Appeal is hereby condoned.
6. The application is allowed. Rule is made absolute.
(SMT. ABHILASHA KUMARI, J.)
Page 2 of 3
HC-NIC Page 2 of 3 Created On Wed Aug 30 23:17:57 IST 2017
R/CR.MA/21208/2017 ORDER
(A.J. SHASTRI, J.)
piyush
Page 3 of 3
HC-NIC Page 3 of 3 Created On Wed Aug 30 23:17:57 IST 2017