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Judgment
7 paragraphs · 197 wordsSavitri Ratho, J
This application has been filed under Section 482 of Cr.P.C. challenging the order dated 08.08.2023 passed in Criminal Appeal No. 12 of 2023 by learned Sessions Judge, Bhadrak where his application for extension of 30 days for paying the amount of Rs.2,10,000/- which is 20% of the compensation amount has been rejected on the ground that 90 days time granted as per Section 148 (3) of the N.I. Act has already been granted.
Md. Golam Madani, learned counsel for the petitioner submits that as the petitioner was ill, he was not able to pay the said amount within the time fixed and he undertakes to pay the said amount within a period of 30 days from today.
In view of the undertaking of the petitioner, without issuing notice to the complainant-opposite party no.2, this CRLMC is disposed of permitting the petitioner to deposit 20% of the compensation amount by 09.10.2023.
Liberty is granted to the opposite party no.2-complainant to approach this Court for variation/modification of the order if he is prejudiced in any manner by the said order.
Urgent certified copy of this order be granted on proper application.
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