Bhanwar Choudhary Son Of Shri ... vs State Of Rajasthan
2022 Latest Caselaw 3506 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

      S.B. Criminal Miscellaneous Application No. 133/2022
                                       in
           S.B. Criminal Revision Petition No.371/2019

Bhanwar Choudhary Son Of Shri Madan Lal
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan
                                                                ----Respondent

For Petitioner(s) : Mr. Rameshwar Lal Gurjar For Respondent(s) : Mr. Rakesh Bhargawa Mr. Deshraj Gosingha, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Order

04/05/2022

1. The matter comes upon an application under Section 482

Cr.P.C. for modification of the order dated 03.02.2021 passed in

S.B. Criminal Misc. Application No.21/2021 in S.B. Criminal

Revision Petition No.371/2019 for extension of time to fulfillment

of the amount as settled in the compromise.

2. It is contended by counsel for the petitioner that due to

covid, the amount could not be deposited. Petitioner has now put

his house on sale and would make all efforts to pay the amount by

30.06.2022.

3. Counsel for the complainant has not opposed the prayer.

4. Application is allowed. The period for depositing the amount

is extended to 30.06.2022. Order dated 03.02.2021 stands

modified accordingly.

(2 of 2) [CRLMA-133/2022]

5. Since, the order dated 03.02.2021 was not complied with

and the judgment of the Court below has revived, this Court

deems it proper to, while extending the period and exercising the

power under Section 482 Cr.P.C., keep the order of the Court

below in abeyance till 30.06.2022. If the amount is paid by

30.06.2022, the judgment and order of the Court below would

remain set aside and all the proceedings pending before the Court

below would stand dropped.

6. However, if the amount is not deposited by 30.06.2022, the

order of the Court below would be revived.

(PANKAJ BHANDARI),J

CHANDAN /69

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