Himachal Pradesh High Court
Madan Lal vs . Bhupinder Kumar & Anr. on 22 September, 2025
Author: Virender Singh
Bench: Virender Singh
Madan Lal vs. Bhupinder Kumar & Anr.
Cr. Revision No.423 of 2025 .
22.09.2025 Present: Mr. Dipankar S. Bagga, Advocate, for the petitioner.
Mr. Ram Kumar, Advocate, for respondent No.1.
Mr. Varun Chandel and Mr. H.S. Rawat, Additional Advocates General, with Mr. Rohit Sharma and Ms. Ranjna Patial, Deputy Advocates General, for respondent No.2/State Cr.MP No.4285 of 2025 By way of present application, indulgence of this Court has been sought to extend the time to comply with order dated 28.07.2025 passed by this Court, in Cr.MP No.3230 of 2025.
Vide order dated 28.07.2025, the applicant has been directed to deposit 30% of the total amount of compensation, with the learned trial Court within a period of eight weeks from the date of order, which shall be in addition to the amount, if any, already deposited by the applicant. The applicant is unable to deposit the said amount and prayed that the amount may kindly be reduced from 30% to 20%.
Considering the factual position, as mentioned, in the application, the application under consideration is allowed.
Clause-(ii) of the order dated 28.07.2025, shall now read, as under:-
(ii) That the applicant shall deposit 20% of the the total amount of compensation, with the learned trial Court within a period of eight weeks from today, which shall be in addition to the amount, if any, already deposited by the applicant.::: Downloaded on - 22/09/2025 21:36:12 :::CIS
Application stands disposed of.
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Cr. Revision No.423 of 2025List on 03.11.2025.
(Virender Singh) Judge September 22, 2025 (subhash) ::: Downloaded on - 22/09/2025 21:36:12 :::CIS