NAVYUG KELAVANI MANDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant-Trustee had lodged a complaint under Sec. 200 of CrPC. This complaint ended in an order on 29. 04.2022 by which, the Ld. 3rd Chief Metropolitan Magistrate acquitted all the accused.

(2.) Being aggrieved by this acquittal, the present appellant, who contents that he is a Trustee has presented this appeal on 3/7/2025 i.e. nearly after a period of three years.

(3.) It is his contention surgery and as a result, that he had suffered a bypass was advised complete bed-rest and could not present the appeal in time.