RANJANABEN VIJAYBHAI CHORASIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) This Criminal Misc. Application is filed for seeking condonation of delay in preferring Leave to Appeal and Appeal challenging the order of acquittal dated 17.9.2009 passed by learned JMFC, Bharuch in Criminal Case No. 4594 of 2007.

(3.) This Court (Coram: Z.K. Saiyed, J.) on 25.2.2010 issued Rule and made it returnable on 25th March, 2010.