CRMP/163/2021
2021 Latest Caselaw 1168 HP

Cr.MP No.163 of 2021 in Cr.MP(M) No. 2389 of 2019

.

22.02.2021 Present: None for the petitioner.

Mr. Kunal Thakur, Deputy Advocate General, for the non-applicant/appellant-State.

Through Video Conferencing

By way of instant communication dated 13.01.2021,

which has been registered as Cr.MP No.163 of 2021, prayer has

been made on behalf of Special Judge, Sirmaur, District Nahan,

HP for extension of time to comply with the order dated 18.9.2020,

passed by this Court in Cr.MP No.1214 of 2020, whereby this

Court extended the time by four months to conclude the trial in

terms of order/judgment dated 6.1.2020 passed by this Court in

Cr.MP (M) No2389 of 2019. Since court below on account of some

unavoidable circumstances has been not able to do the needful

within the time stipulated by this Court, fresh prayer has been

made on behalf of learned Court below to extend the time by five

months, however, taking note of the fact that prior to filing the

application at hand, this Court vide order dated 18.9.2020 had

already granted four months time on the request of learned court

below, this Court deems it fit to grant further three months time

to learned court below to do the needful in terms of order/

judgment dated 6.1.2020. Ordered accordingly.

Registry is directed to apprise the learned Court

below with regard to passing of the instant order, enabling it to

do the needful within stipulated time. Since, on two occasions

this Court has extended time on the request of learned court

below, fresh communication, if any, for extension of time would

.

not be appreciated. The application stands disposed of.

                                            (Sandeep Sharma),
                                                   Judge
     February 22, 2021
         (shankar)




               r           to