Himachal Pradesh High Court
Kuljeet Kumar Alias Raju vs . State Of H.P. on 11 July, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Kuljeet Kumar alias Raju vs. State of H.P. .
Cr.MP No.1980 of 2022 in Cr.MP(M) No.19 of 2022 11.07.2022 Present: Mr. Vishal Verma, Advocate, for the petitioner.
Mr. Sudhir Bhatnagar, Additional Advocate General with Mr. Sunny Dhatwalia, Assistant Advocate General , for the State.
Cr.MP No.1980 of 2022 By way of instant application, prayer has been made on behalf of learned Additional Sessions Judge-II, Kangra at Dharamshala, H.P., for extension of time to conclude Sessions Trial in terms of the order dated 30.03.2022, passed by this Court in Cr.MP(M) No. 19 of 2022, whereby direction was issued to learned court below to conclude the trial expeditiously, preferably within a period of three months. Since on account of compelling circumstances, court below has been not able to do the needful within the stipulated period of three months, prayer has been made for extension of time For the reasons stated in the application, the same is allowed and further time till 31 st July, 2022, as prayed for, is granted to court below to do the needful, in terms of order dated 30.03.2022.
Ordered accordingly. However, it is made clear that fresh application, if any, for extension of time, shall not be appreciated.
Registry to apprise the court below with regard to passing of the instant order, enabling it to do the needful within stipulated period.
Application stands disposed of.
(Sandeep Sharma) Judge 11th July, 2022 (reena) ::: Downloaded on - 11/07/2022 20:07:08 :::CIS