Rajeshkumar Shambhuprasad vs Intelligence Officer on 7 March, 2019

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Gujarat High Court

Rajeshkumar Shambhuprasad vs Intelligence Officer on 7 March, 2019

Author: J.B.Pardiwala

Bench: J.B.Pardiwala, A.C. Rao

       R/CR.MA/2485/2019                                  ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/CRIMINAL MISC.APPLICATION NO. 2485 of 2019

                 In R/CRIMINAL APPEAL NO. 319 of 2019

                             With
               R/CRIMINAL APPEAL NO. 319 of 2019
                             With
           R/CRIMINAL MISC.APPLICATION NO. 1 of 2019
                             With
          R/CRIMINAL MISC.APPLICATION NO. 4165 of 2019
                              In
                CRIMINAL APPEAL NO. 522 of 2019
                             With
               R/CRIMINAL APPEAL NO. 522 of 2019
                             With
           R/CRIMINAL MISC.APPLICATION NO. 1 of 2019
                             With
          R/CRIMINAL MISC.APPLICATION NO. 4174 of 2019
                              In
                CRIMINAL APPEAL NO. 523 of 2019
                             With
               R/CRIMINAL APPEAL NO. 523 of 2019
                             With
           R/CRIMINAL MISC.APPLICATION NO. 1 of 2019
==========================================================
                   RAJESHKUMAR SHAMBHUPRASAD
                               Versus
                       INTELLIGENCE OFFICER
==========================================================
Appearance:
DEVANGI B SOLANKI(8888) for the Applicant(s) No. 1
MR RAJESH M AGRAWAL(1253) for the Applicant(s) No. 1
MR VO JOSHI(5883) for the Applicant(s) No. 1
for the Respondent(s) No. 1
MR KP RAVAL, APP (2) for the Respondent(s) No. 2
==========================================================

 CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
        and
        HONOURABLE MR.JUSTICE A.C. RAO

                           Date : 07/03/2019




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        R/CR.MA/2485/2019                               ORDER



                           ORAL ORDER

(PER : HONOURABLE MR.JUSTICE J.B.PARDIWALA) ORDER IN CRIMINAL MISC.APPLICATION NO. 2485 of 2019 With CRIMINAL MISC.APPLICATION NO. 4165 of 2019 With CRIMINAL MISC.APPLICATION NO. 4174 of 2019

1. Rule returnable forthwith. Mr. K. P. Raval, the learned APP waives service of notice of rule for and on behalf of the respondent- State.

2. By this application, the appellant - original accused No.3, original accused No.2 and original accused No.1 respectively prays for condonation of delay of 255 days in preferring Criminal Appeal under Section 5 of the Limitation Act.

3. Having heard the learned counsel appearing for the parties and having considered the averments made in this application, I am convinced that sufficient cause has been made out for condonation of delay of 255 days in filing the criminal appeal. The delay is hereby accordingly condoned.

The criminal misc. applications are disposed of.

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R/CR.MA/2485/2019 ORDER Notify the Criminal Appeals now for admission.

ORDER IN CRIMINAL APPEAL NO. 319 of 2019 With CRIMINAL APPEAL NO. 522 of 2019 With CRIMINAL APPEAL NO. 523 of 2019 ADMIT. All the Appeals to be heard together.

ORDER IN ALL CRIMINAL MISC.APPLICATION NO. 1 of 2019 Rule returnable on 28.03.2019. Mr. K. P. Raval, the learned APP waives service of notice of rule for and on behalf of the respondent- State.

Club all the three suspension of sentence applications.

(J. B. PARDIWALA, J) (A. C. RAO, J) MAYA Page 3 of 3 Downloaded on : Wed Sep 25 20:29:58 IST 2019

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