STATE OF GUJARAT Vs. BHARATBHAI BHIMABHAI GUJARIYA

JUDGEMENT

(1.) Learned APP produces on record death certificate of respondent - opponent No.5 Shantibhai Rajabhai, who expired on 20/1/2021. Said death certificate issued by the competent authority is ordered to be taken on record. In light of this position, present Criminal Misc. Applications for leave to appeal and condonation of delay as well as criminal appeal stands abated qua espondent - opponent No.5 Shantibhai Rajabhai.

(2.) By way of present application filed u/s 5 of the Limitation Act, the applicant State has prayed to condone delay of 51 days caused in preferring captioned criminal appeal.

(3.) Learned advocate Mr. Malay Patel appears for opponent Nos.1 to 4, 6 and 7.