CRMP/161/2021
2021 Latest Caselaw 1170 HP

Cr.MP No.161 of 2021 in Cr.MP(M) No. 885 of 2020

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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.161 of 2021, prayer has

been made on behalf of Additional Sessions Judge-I, Kangra at

Dharamshala for extension of time to comply with the order dated

7.9.2020, passed by this Court in Cr.MP No.1175 of 2020, whereby

this Court extended the time by six months to conclude the trial

in terms of order/judgment dated 25.6.2020 passed by this Court

in Cr.MP(M) No.885 of 2020. 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 six

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

application at hand, this Court vide order dated 7.9.2020 had

already granted six 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 25.6.2020. 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

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not be appreciated. The application stands disposed of.

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




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