CRMP/168/2021
2021 Latest Caselaw 1205 HP

Cr.MP No.168 of 2021 in Cr.MMO No.149 of 2020

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23.02.2021 Present: Mr. Sunny Modgil, Advocate for the petitioner.

Mr. Sudhir Bhatnagar and Mr. Arvind Sharma, Additional Advocate Generals, with Mr. Kunal Thakur,

Deputy Advocate General, for the respondent/State.

By way of instant communication dated 31.12.2020,

which has been registered as Cr.MP No168 of 2021, prayer has

been made on behalf of learned Judicial Magistrate 1st Class,

Court No.II, Una, District Una, H.P., for extension of time to

conclude the trial in terms of judgment dated 16.3.2020 passed by

this Court in Cr.MMO No.149 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, prayer

has been made on behalf of learned Court below for extension of

time and as such, for the reasons stated in the application, the

same is allowed and further three months time is granted to

learned court below to do the needful.

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. The application stands

disposed of.

(Sandeep Sharma), Judge February 23, 2021 (shankar)