HARSHAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Learned APP waives service of notice of Rule for and on behalf of the respondent-State.

(2.) Present application is preferred under Section 5 of the Limitation Act for condonation of delay of 266 days in filing the Criminal Appeal before this Court arising from the judgment and order of conviction dated 25.03.2019 passed by the learned Additional Sessions Judge, Anand in Sessions Case No.77 of 2017, for the offences punishable under Sections 365, 389, 506(2), 364A, 302, 201, 328, 4040 r/w. 34 and 120 B of the Indian Penal Code.

(3.) According to the applicant, his father has become mentally ill due to the shock he sustained, there was none to look-after him. This had delayed the entire process and hence, this application for condonation of delay.