STATE OF GUJARAT Vs. KADARBHAI MAHMADBHAI MANSURI

JUDGEMENT

(1.) The present application has been filed for condonation of delay of 379 days caused in preferring leave to appeal.

(2.) Mr. Pranav Trivedi, learned APP for the applicant - State submits that, the State has proposed to challenge the judgment and order of acquittal, which was passed for the offences under Ss. 323 , 324 , 504 , 506(2) and 114 of IPC, Sec. 3(1) (10) of Atrocities Act and sec. 135 of the G.P. Act, and therefore, leave to appeal has also been moved by the State being aggrieved and dissatisfied by the judgment and order of acquittal; however, as the judgment was delivered on 24/9/2019 and thereafter receiving the certified copies and sending it for legal opinion, and thereafter facing the lock-down because of the pandemic, there has been considerable delay of 379 days in preferring the leave to appeal.

(3.) In the case of Collector, Land Acquisition, Anantnag and Another v. Mst . Katiji and Others reported in AIR 1987 SC 1353 it has been observed as under :-