Mrs. Punita Rai vs The State Of Jharkhand & Anr
2023 Latest Caselaw 3793 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr.M.P No. 812 of 2020
Mrs. Punita Rai                                 .... Petitioner
                          Versus
The State of Jharkhand & Anr.               ... Opposite Parties

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioner       : Mr. Arpan Mishra, Advocate
                           Ms. Sonal Jaiswal, Advocate
For the State            : Mr. Bhola Nath Ojha, APP
For the O.P No.2         : Mr. Rajnikant Ojha, Advocate
                            ---------

Order No. 4/Dated: 6th October 2023

O.P No.2 is represented through Mr. Rajnikant Ojha, the learned counsel.

2. This petition for modification of the order dated 6 th December 2019 is confined to extension of time for complying with the aforesaid order passed in Criminal Revision No. 1127 of 2016.

3. By the aforesaid order dated 6th December 2019, the petitioner was directed to deposit the fine amount of Rs.10 Lakh with simple interest @ of 5% per annum from the date of judgment till 30th August 2016.

4. Mr. Rajnikant Ojha, the learned counsel for O.P No. 2 informs the Court that O.P No. 2 has also filed a Criminal Miscellaneous Petition vide Cr.M.P No. 2698 of 2020.

5. The learned counsel for O.P No.2 submits that in view of delay in complying with the order dated 6th December 2019 the petitioner should pay some compensation to O.P No.2.

6. Post this matter on 13th October 2023 alongwith Cr.M.P No. 2698 of 2020.

7. Before the next date of hearing the petitioner shall prepare a bank draft as per the order dated 6th December 2019 and produce in the Court on the next date of hearing.

(Shree Chandrashekhar, J.)

Amit/