Unknown vs Parveen Thakur V. State
2023 Latest Caselaw 298 HP

Parveen Thakur v. State

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CrMP No. 65 of 2023 in

CrMMO No. 989 of 2022 5.1.2023 Present Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the applicant/petitioner.

Mr. Rajan Kahol and Mr. B.C. Verma, Additional Advocates General, for the respondent-State.

By way of instant application, prayer has been made on

behalf of the petitioner-accused for extension of time to comply with

order dated 20.10.2022 passed by this court, whereby a direction was

issued to the petitioner-accused to pay 25% of compensation amount in

lieu of suspension of sentence, within two months, from the date of

order. Since on account of financial crunch, petitioner-accused was

unable to comply with the aforesaid order within the time stipulated

therein, petitioner has approached this court in the instant proceedings,

for further extension of time

For the reasons stated in the application, the same is

allowed. Further one week's time from today is granted to the

petitioner/accused to deposit 25% of compensation amount within a

period of one week, as ordered by this Court vide order dated

20.10.2022, failing which interim protection granted in favour of the

petitioner shall come to an end and the respondent/non-applicant shall

be at liberty to get the judgment of learned trial Court executed in

accordance with law. However, till expiry of the time granted by this

Court, respondent shall not take steps for execution of the judgment of

conviction and order of sentence passed by learned trial Court, which is

under challenge before learned court below.

Application stands disposed of.

Copy dasti.

(Sandeep Sharma) Judge January 5, 2023 (vikrant)