Gujarat High Court
Jivrajbhai Devsinhbhai Desai vs Hetalben Jivrajbhai Desai on 16 September, 2019
Author: B.N. Karia
Bench: B.N. Karia
R/CR.MA/17466/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 17466 of 2019
In R/CRIMINAL REVISION APPLICATION NO. 1155 of 2019
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JIVRAJBHAI DEVSINHBHAI DESAI
Versus
HETALBEN JIVRAJBHAI DESAI
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Appearance:
PRABHA M S J PRASAD(8453) for the Applicant(s) No. 1
for the Respondent(s) No. 1,2
Ms. M.H.Bhatt, APP (2) for the Respondent(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE B.N. KARIA
Date : 16/09/2019
ORAL ORDER
The applicant has preferred this application seeking condonation of delay of 1 day which had occurred in preferring the Criminal Revision Application.
This Court deems it fit not to issue Rule and prolong the matter particularly when the delay being very minimal i.e. hardly of one day.
Having heard Mr. Prabha S.Prasad , learned advocate for the applicant and Mr. M.H.Bhatt, learned Additional Public Prosecutor for the respondent No.3, and having gone through the averments made in this application as well as those made out before this Court, delay of 1 day which had occurred in filing Criminal Revision Application appears to have been sufficiently explained.
Accordingly, the delay of 1 days deserves to be condoned. Accordingly, Criminal Misc. Application stands allowed. The delay of 1 days occurred in preferring Criminal Revision Application No. Page 1 of 2 Downloaded on : Mon Sep 16 21:36:25 IST 2019 R/CR.MA/17466/2019 ORDER 1155 of 2019 is hereby condoned.
(B.N. KARIA, J) BEENA SHAH Page 2 of 2 Downloaded on : Mon Sep 16 21:36:25 IST 2019