Gujarat High Court
Dineshbhai Ishwarbhai Parmar vs State Of Gujarat on 9 May, 2025
Author: Ilesh J. Vora
Bench: Ilesh J. Vora
NEUTRAL CITATION
R/CR.MA/9767/2025 ORDER DATED: 09/05/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
9767 of 2025
In F/CRIMINAL APPEAL NO. 18582 of 2025
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DINESHBHAI ISHWARBHAI PARMAR
Versus
STATE OF GUJARAT & ANR.
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Appearance:
MR PRATIK B BAROT(3711) for the Applicant(s) No. 1
MR SOAHAM JOSHI, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA
and
HONOURABLE MR. JUSTICE SANDEEP N. BHATT
Date : 09/05/2025
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE ILESH J. VORA)
1. By this application, the applicant has prayed for condonation of delay of 170 days in preferring the main Criminal Appeal under Section 374(2) of the Code of Criminal Procedure.
2. Having heard learned advocates for the respective parties and considering the averments made in the application, the applicant has established sufficient cause and therefore, delay of 170 days in preferring the main Criminal Appeal, deserves to be condoned and is hereby condoned.
3. Accordingly, present application is allowed in the above terms.
4. Registry is directed to notify the main Criminal Appeal for admission.
(ILESH J. VORA,J) (SANDEEP N. BHATT,J) Rakesh Page 1 of 1 Uploaded by RAKESH M KOSHTI(HC00950) on Fri May 09 2025 Downloaded on : Sat May 10 21:10:05 IST 2025