Gujarat High Court
Bharat @ Bhuro Kantibhai Munjabhai ... vs State Of Gujarat on 31 January, 2023
Author: Samir J. Dave
Bench: Samir J. Dave
R/CR.A/2627/2022 ORDER DATED: 31/01/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL APPEAL NO. 2627 of 2022
With
CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO. 1
of 2022
In R/CRIMINAL APPEAL NO. 2627 of 2022
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BHARAT @ BHURO KANTIBHAI MUNJABHAI CHACHIYA
Versus
STATE OF GUJARAT
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Appearance:
MR HARIN N PUAR(10447) for the Appellant(s) No. 1
MR PRAVIN GONDALIYA(1974) for the Appellant(s) No. 1
for the Opponent(s)/Respondent(s) No. 2
MR. L.B. DABHI, APP for the Opponent(s)/Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE
Date : 31/01/2023
ORAL ORDER
Order in Criminal Misc. Application No. 1 of 2022
1. This application has filed for condonation of delay of 111 days in preferring the Criminal Appeal challenging the judgment and order dated 30.5.2022 passed by learned Additional Sessions Court, Gondal passed in Criminal Misc. Application No. 248 of 2022.
2. Considering the averments made in the application and the arguments advanced by the learned advocate for the applicant, the delay of 111 days in preferring the Criminal Appeal is hereby condoned. This application stands disposed of Page 1 of 2 Downloaded on : Wed Feb 01 20:50:47 IST 2023 R/CR.A/2627/2022 ORDER DATED: 31/01/2023 accordingly. Rule is made absolute accordingly.
Order in Criminal Appeal
1. The learned advocate for the appellant seeks permission to withdraw this appeal.
2. Permission, as prayed for is granted. This appeal stands disposed of as withdrawn.
(SAMIR J. DAVE,J) prk Page 2 of 2 Downloaded on : Wed Feb 01 20:50:47 IST 2023