SHAMBHULAL DEVCHANDBHAI THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed for condonation of delay of 59 days caused in filing the above Criminal Revision Application.

(2.) Mr. Ashish M.Dagli, learned advocate for the applicant states that the delay of 59 days occurred in preferring the revision application to challenge the order of the Special Judge, CBI Court, whereby the application for discharge came to be rejected. Mr. Dagli submitted that the outcome of the proceedings was not immediately conveyed to the applicant, and further because of old age the applicant could not immediately and expeditiously seek legal assistance.

(3.) Mr. R.C. Kodekar, learned advocate for the respondent no.2 submitted that the grounds raised for condoning the delay are not sufficiently explained. He submitted that though each day is not required to be explained, but the cause of the grounds should be conceivable to consider it as a sufficient cause; thus, urged to reject the application.