Billu Mohd. vs . Punjab National Bank
2022 Latest Caselaw 3943 HP

Billu Mohd. vs. Punjab National Bank Cr. Revision No.23 of 2022

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30.05.2022 Present: Mr. H.R. Bhardwaj, Advocate, for the petitioner.

Mr. Arvind Sharma, Advocate, for the respondent.

Cr.MP No.1451 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 11.01.2022, passed by this Court in

Cr.MP No. 126 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.25,000/- with one surety in the like amount

before learned trial court within a period of four weeks. Since, on account

of compelling circumstances, applicant/petitioner has been not able to do

the needful, in terms of order dated 11.01.2022, he has approached this

Court by way of instant application for extension of time.

Though having taken note of the order dated 15.03.2022,

whereby time to comply with the order dated 11.01.2022 was extended by

four weeks, this Court finds no reason to accede to the request made in

the instant application, but by way of indulgence and having taken note of

the fact that sum of Rs.50,000/- is intended to deposited by the

applicant/petitioner before trial court within a period of two days, this Court

deems it fit to grant one week's time, as prayed for, for the

applicant/petitioner to comply with the order dated 11.01.2022, failing

which, respondent would be at liberty to get the judgment of learned trial

Court executed in accordance with law.

Copy dasti.

(Sandeep Sharma) Judge

30th May, 2022 (reena)