STATE OF GUJARAT Vs. BHARATKUMAR BHIKHALAL SORATIA

JUDGEMENT

(1.) This application is filed seeking condonation of delay of 870 days in fling F/Letters Patent Appeal No. 19275 of 2020 accompanying the application. The cause for delay is sought to be explained in paragraphs 3 to 14 which has been refuted by the applicants and rejoinder to the same has also been filed by the appellant.

(2.) We have heard learned AGP, Mr. Tirthraj Pandya appearing for the State and Mr. Mehul Sharad Shah, learned counsel appearing for the respondent.

(3.) Since the delay is of 870 days and before delving upon the cause shown for such delay which deserves to be accepted, we have incidentally examined the merits of the case.