Gujarat High Court
Sunitaben D/O Vasudev Thakkar vs State Of Gujarat & 2 on 4 July, 2017
Author: P.P.Bhatt
Bench: P.P.Bhatt
R/CR.MA/28567/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
28567 of 2016
In CRIMINAL MISC.APPLICATION NO. 28563 of 2016
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SUNITABEN D/O VASUDEV THAKKAR....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR ANKIT Y BACHANI, ADVOCATE for the Applicant(s) No. 1
MS KARUNA V RAHEVAR, ADVOCATE for the Respondent(s) No. 2 - 3
MR KL PANDYA, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE P.P.BHATT
Date : 04/07/2017
ORAL ORDER
1. The present application is moved under Section 5 of the Limitation Act for condonation of delay of about 197 in filing the application for leave to appeal.
2. Heard learned advocate for the applicant and learned APP for respondent-State as well as learned advocate for respondent nos.2 and 3 and perused the application.
3. For the reasons stated in the application, it appears that sufficient cause is made out by the applicant which prevented him to take required steps for filing the application for leave to appeal in time. Hence, the delay in filing the application for leave to appeal is ordered to be condoned. The present application is allowed. Rule is made absolute accordingly.
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