Gujarat High Court
Mahammed Rafikbhai Rasulbhai Mansuri 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
Page 1 of 3
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. Page 2 of 3
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