VEENABEN MADHAVLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application has been filed praying for condonation of delay of 120 days in filing of the above Criminal Revision Application No.1140 of 2022 which challenges the order dtd. 30/10/2021 passed by the learned 4th Additional Civil Judge, Ahmedabad (Rural) in Criminal Miscellaneous Application No.3086 of 2022 as well as the order dtd. 7/3/2022 passed by the learned 4th Additional District and Sessions Judge, Ahmedabad (Rural) at Mirzapur, Ahmedabad in Criminal Miscellaneous Application No.3421 of 2022.

(2.) Considering the submissions advanced and in view of the facts and circumstances of the case and as sufficient cause has been shown in the Civil Application is allowed, the present application is allowed and the delay of 120 days in filing of the above Criminal Revision Application No.1140 of 2022is condoned. Rule made absolute.

(3.) Let Criminal Revision Application No.1140 of 2022 be listed today.