Gujarat High Court
Bhimabhai Jivanbhai (Bharvad) Sambhal vs State Of Gujarat on 13 October, 2017
Author: S.H.Vora
Bench: S.H.Vora
R/CR.MA/23809/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
23809 of 2017
In CRIMINAL REVISION APPLICATION NO. 930 of 2017
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BHIMABHAI JIVANBHAI (BHARVAD) SAMBHAL....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
HCLS COMMITTEE, ADVOCATE for the Applicant(s) No. 1
MADANSINGH O BAROD, ADVOCATE for the Applicant(s) No. 1
MS MOXA THAKKAR, ADDL. PUBLIC PROSECUTOR for the Respondent(s)
No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 13/10/2017
ORAL ORDER
By way of this application, the applicants seek condonation of delay of 100 days caused in filing Criminal Revision Application.
Considering the averments made in para 4 of the application, present Criminal Misc. Application is allowed and delay of 100 days caused in filing Criminal Revision Application is hereby condoned. Rule is made absolute to the aforesaid extent.
(S.H.VORA, J.) shekhar Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Oct 14 02:12:26 IST 2017