Surender Kumar vs . Ram Lal & Anr.
2022 Latest Caselaw 6747 HP

Surender Kumar vs. Ram Lal & Anr.

.

Cr. Revision No. 313 of 2022

04.08.2022 Present: Mr. G.R. Palsra, Advocate, for the petitioner.

Mr. Sudhir Bhatnagar and Mr. Narinder Guleria, Additional

Advocate General with Mr. Sunny Dhatwalia, Assistant Advocate General, for respondent No. 2-State.

Cr.MP No.2291 of 2022

By way of instant application filed under Section 482

Cr.P.C, prayer has been made on behalf of the applicant/petitioner for

extension of time to comply with the order dated 22.06.2022, passed by

this Court in Cr.MP No. 1738 of 2022, whereby this Court while

suspending the sentence imposed by court below, directed the applicant

to furnish personal bond in the sum of Rs.10,000/- with one surety in the

like amount before learned trial court within a period of six weeks. Since,

on account of compelling circumstances, applicant/petitioner has been

not able to do the needful, in terms of order dated 22.06.2022, he has

approached this Court by way of instant application for extension of time.

For the reasons stated in the application, the same is

allowed and further six weeks' time as prayed for, is granted to the

applicant/petitioner to comply with the order dated 22.06.2022, failing

which, interim protection granted vide aforesaid order dated 22.06.2022,

shall come to an end and respondents would be at liberty to get the

judgment of learned trial Court executed in accordance with law.

(Sandeep Sharma) Judge 4th August, 2022 (reena)