Gujarat High Court
State Of Gujarat vs Sabbir @ Sabo Daudbhai on 19 June, 2013
Author: Akil Kureshi
Bench: Akil Kureshi
STATE OF GUJARAT....Applicant(s)V/SSABBIR @ SABO DAUDBHAI SHAIKH R/CR.MA/18371/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO. 18371 of 2012 ================================================================ STATE OF GUJARAT Versus SABBIR @ SABO DAUDBHAI SHAIKH & 3 ================================================================ Appearance: MS HB PUNANI APP for the Applicant(s) No. 1 RULE SERVED BY DS for the Respondent(s) No. 1 - 4 RULE UNSERVED for the Respondent(s) No. 1 , 4 ================================================================ CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI and HONOURABLE MR.JUSTICE R.P.DHOLARIA Date : 19/06/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Though served, no one appeared on behalf of the respondents.
The applicant State seeks condonation of delay in filing the criminal appeal.
For the reasons stated in the application and considering the submissions made before us by the learned A.P.P, the delay is condoned. Rule is made absolute.
(AKIL KURESHI, J.) (R.P.DHOLARIA,J.) vijay Page 2 of 2