Satya Prakash vs Bhagchand
2022 Latest Caselaw 4904 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Criminal Misc. Appli No. 95/2022

                                   Satya Prakash S/o Mohan Lal Sharda (Maheshwari), Aged About
                                   45 Years, House No. 65, Vardhman Colony, Bhilwara, Police
                                   Station Subhashnagar, Bhilwara. (At The Present Lodged At
                                   District Jail, Bhilwara).
                                                                                      ----Petitioner
                                                                 Versus
                                   1.      Bhagchand S/o Suwalal, R/o Rc Vyas Colony, Bhilwara.
                                   2.      State Of Rajasthan, Through Pp
                                                                                  ----Respondents


                                   For Petitioner(s)        :     Mr. Rajeev Chauhan
                                   For Respondent(s)        :     Mr. Gaurav Singh, PP



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   01/04/2022
                                         In wake of instant surge in COVID-19 cases and spread of its
                                   highly infectious Omicron variant, abundant caution is being
                                   maintained, while hearing the matters in the Court, for the safety
                                   of all concerned.
                                         Counsel for the applicant/petitioner seeks extension of time
                                   for depositing 15% of cheque amount (with the State Legal
                                   Services Authority, Jodhpur) as imposed by this Court while
                                   disposing of the revision petition vide order dated 02.03.2022 in
                                   accordance with the judgment of Damodar S. Prabhu Vs. Sayed
                                   Babulal H [2010(5) SCC 66].
                                         The time period of two weeks as granted vide order dated
                                   02.03.2022 is extended by a further period of four months
                                   from today.
                                         The application stands disposed of accordingly.



                                                                (DR.PUSHPENDRA SINGH BHATI), J.

91-Sanjay/-

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