BHIL KISHORBHAI RAJUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.Patel waives service of notice of rule for respondent-state.

(2.) This application is filed under Sec. 5 of the Limitation Act for condonation of delay of 815 days caused in filing the Criminal Appeal.

(3.) Heard learned advocate Mr.Kaash K Thakkar for the applicant and learned APP Mr.Patel for respondent-state.