Karan Singh vs Prerit on 18 July, 2023

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Madhya Pradesh High Court

Karan Singh vs Prerit on 18 July, 2023

Bench: Prakash Chandra Gupta

                                                            1
                            IN    THE       HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                    BEFORE
                                 HON'BLE SHRI JUSTICE PRAKASH CHANDRA GUPTA
                                                 ON THE 18 th OF JULY, 2023
                                         MISC. CRIMINAL CASE No. 28498 of 2023

                           BETWEEN:-
                           KARAN SINGH S/O HARNAM SINGH JAMWAL
                           PROPRIETOR M/S KITTU EXPORT, AGED ABOUT 50
                           YEARS, OCCUPATION: BUSINESS 14 1ST FLOOR SEWA
                           NAGAR MARKET NEW DELHI 110003 AT PRESENT R/O
                           VILLAGE NAGAN DAKGHAR KHANDANAL TEHSIL
                           BAIJNATH DISTRICT KANKADA (HIMACHAL PRADESH)

                                                                                        .....APPLICANT
                           (SHRI BHASHKAR AGRAWAL, LEARNED COUNSEL FOR THE
                           APPLICANT.)

                           AND
                           1.    PRERIT S/O SURENDRA TIWARI, AGED ABOUT 22
                                 YEAR S , OCCUPATION: BUSINESS PROPRIETOR
                                 S.K. TIWARI CONSULTANCY SERVICES GARDEN
                                 NO. 106 SINDHI COLONY LUNIAPURA, MHOW
                                 DISTRICT INDORE (MADHYA PRADESH)

                           2.    SURENDRA S/O SHAMBHU PRASAD TIWARI,
                                 AGED ABOUT 51 YEARS, 414, 5TH FLOOR, ONAM
                                 PLAZA, AB ROAD, OLD PALASIA INDORE/GARDEN
                                 NO. 106. SINDHI COLONY, LINIAPURA, MHOW
                                 (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                           (NONE FOR THE RESPONDENTS.)

                                 This application coming on for admission this day, the court passed the
                           following:
                                                             ORDER

This is a petition filed under Section 482 of the Cr.P.C. against order dated 25.05.2023 passed by the Judicial Magistrate First Class, Indore in criminal appeal No.186/2023 for extension of time to deposit 20% of the Signature Not Verified Signed by: AJIT KAMALASANAN Signing time: 18-07-2023 18:55:17 2 compensation amount of Rs.68,52,302/- before the trial Court.

2. Counsel for the applicant submits that due to financial crunch applicant is not able to deposit 20% of the compensation amount before the trial Court however, he is ready to deposit 10% of the compensation amount of Rs.68,52,302/- by 26.07.2023 and remaining 10% of the compensation amount he will deposit within 30 days from 26.07.2023 hence prayer is made for extension time for further 30 days.

3. Considering the aforesaid ground mentioned in the application, the present application is allowed. The applicant is directed to deposit 10% of the compensation amount of Rs.68,52,302/- by 26.07.2023 and further 30 days time from 26.07.2023 is granted to the applicant to deposit remaining 10% of the compensation amount before the trial Court.

This M.Cr.C. stands disposed off.

(PRAKASH CHANDRA GUPTA) JUDGE ajit Signature Not Verified Signed by: AJIT KAMALASANAN Signing time: 18-07-2023 18:55:17

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