JADEJA PRAVINSINH PRABHATSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present applicant being aggrieved and dissatisfied with the order dtd. 9/3/2020 passed below Exh.1 in Criminal Misc. Application No.1821 of 2019 by learned 2 nd Additional Sessions Judge, Mehsana, applicant approached before this Court by challenging the legality, validity, propriety and constitutionality of the same, whereby the learned 2nd Additional Sessions Judge, Mehsana dismissed an application for condonation of delay filed in criminal appeal against the acquittal.

(2.) Heard learned advocate appearing for the applicant and learned APP appearing for the respondent-State.

(3.) It is submitted by learned advocate appearing for the applicant that impugned order is contrary to law, proved facts and evidence on record. That impugned order is illegal, incorrect, improper and bad in law. That impugned judgment and oder is suffering from infirmities, surmises and conjectures. That learned trial court below has committed serious error in exercising of jurisdiction in appreciating and considering the application filed under Sec. 5 of Limitation Act, which has resulted into miscarriage of justice. Hence, it is requested by learned advocate appearing for the applicant to allow present application.