STATE OF GUJARAT Vs. AMINABEN YUSUFBHAI ABDULBHAI SHAIKH

JUDGEMENT

(1.) PURSUANT to the notice of Rule served to the respondent wife of the deceased Yusufbhai Shaikh places on record the affidavit on behalf of the respondent which is ordered to be taken on record. Office is directed to place this affidavit on the record of Criminal Appeal no. 1052 of 2008.

(2.) THIS is an application for condonation of delay of 33 days that has occasioned in filing Criminal Appeal no. 1052 of 2008 by the State of Gujarat against the judgment and order dated 29-9-2007 passed by the learned Presiding Officer, 3rd Fast Track Court, Kheda, at Nadiad in Criminal Appeal no. 6 of 1989.

(3.) CONSIDERING the averments made in paragraph 5 of the application, I am satisfied that sufficient cause is shown ,and therefore, the application deserves to be allowed. Accordingly, the application is allowed. Delay is condoned. Rule is made absolute.