Himachal Pradesh High Court
Chattar Singh Thakur vs . Beli Ram & Ors. on 15 October, 2024
Author: Virender Singh
Bench: Virender Singh
Chattar Singh Thakur Vs. Beli Ram & ors.
Cr. M.P. No. 4172 of 2024 in Cr. R. No. 191 of 2014 15.10.2024 Present: Mr. Hem Chand Sharma, Advocate, for the applicant.
Mr. Rajiv Rai, Advocate, for respondent No. 1.
Mr. H.S. Rawat, Addl. A.G., for the respondent No. 2-State.
By way of present application, a prayer has been made to extend the time to comply with the order dated 28.9.2023, passed in Cr.R. No. 191 of 2014.
Vide order dated 28.9.2023, the requisite permission to compound the offence was granted to the parties to the lis, with the condition to deposit 8% of the cheque amount, as compounding fee, within a period of six weeks, from the said date, with the Member Secretary, H.P. State Legal Service Authority, Shimla.
Admittedly, the said order has not been complied with. Now, the extension to comply with the said order, has been sought on the grounds, as mentioned in the application. The application has duly been supported by the affidavit, filed by the applicant.
The prayer, so made, in the application, has not seriously been objected to by learned counsel for respondent No. 1.
Considering the grounds, mentioned in the application, the application is allowed. Let needful be done within two weeks from today, failing which, consequences, mentioned in judgment dated 28.9.2023, shall ensue.
The application is, thus, disposed of.
(Virender Singh) Judge October 15, 2024 (kalpana) Digitally signed by RAJNI Date: 2024.10.15 15:09:53 IST