Patna High Court - Orders
Arun Kumar Bajoriya @ Arun Kumar Bajoria vs The State Of Bihar on 21 September, 2011
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.32087 of 2011
Arun Kumar Bajoriya @ Arun Kumar Bajoria
Versus
The State Of Bihar
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02/- 21.09.2011 Heard.
This is an application seeking modification in order dated 11.08.2011 passed by this court in Cr. Misc. No. 23863 of 2011. Submission is that the dispute relating to consumption of power and case already filed instituted at the instance of the petitioner (bearing Kotwali (Adampur) P.S. Case No. 753/2010). Petitioner is ready to pay alleged amount of loss mentioned in the present First Information Report, but subject to result of the case and in reasonable installments which is not acceptable to the prosecution side in view of the order occurring in the order compounding.
Taking into consideration the aforesaid order dated 11.08.2011 passed in connection with Kotwali (Adampur) P.S. Case No. 754/2010, pending before Chief Judicial Magistrate, Bhagalpur, is modified to the extent that petitioner will file an application before the court below with 50% of the amount so claimed within four weeks and remaining may be paid either in one lump-sum or installments but within four months subject to result of the case and decision of the claims advanced by the petitioner. Period of availing the privilege of surrender is extended till 18th October 2011.
( Akhilesh Chandra, J.) Rajeev/-