CHHANIYABHAI MUKABHAI GAMIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Order in CR.M.A.No. 25182/2017

(2.) Rule. Ms. Maithili Mehta, learned Additional Public Prosecutor waives service of notice of rule for the respondent No.1 State.

(3.) In this application under Section 5 of the Limitation Act, prayed to condone the delay of 101 days in filing the Criminal Appeal by the convict/applicant original accused and sufficient cause is shown. Accordingly, we are inclined to condone the delay as prayed for in this application by the convict/applicant original accused. This application is allowed. The delay of 101 days in filing the Criminal Appeal is condoned. Rule is made absolute.