RAJUBHAI THAKORBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.J.K.Shah, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent State.

(2.) This application has been preferred by the applicant - original accused with the prayer to condone the delay of 338 days that has occurred in filing Criminal Appeal No.669 of 2017 against the judgment and order dated 31.03.2016 passed by the learned 6th Additional Sessions Judge, Surat, in Sessions Case No.131 of 2015.

(3.) Heard Mr.N.R.Kodekar, learned advocate for the applicant and Mr.J.K.Shah, learned Additional Public Prosecutor for the respondent State and perused the averments made in the application.