ADESH TYAGI Vs. POOJA KAUR

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (in short, 'Cr.P.C.), challenging the orders dtd. 7/2/2023 and 16/9/2023 (in short, 'Impugned Orders') passed by the learned Special Judge (NDPS-02), Central District, Tis Hazari Courts, Delhi (in short, 'the Appellate Court') in C.A. No.29./2023, titled as Adesh Tyagi v. Pooja Kaur.

(2.) By the order dtd. 7/2/2023, the learned Appellate Court has directed the petitioner herein to deposit 20% of the compensation amount awarded by the learned Metropolitan Magistrate (NI Act-02), Central District, Tis Hazari Courts, Delhi (in short, 'MM') vide its order dtd. 7/1/2023 in CC No.7646/2017, titled as Pooja Kaur v. Adesh Tyagi.

(3.) By the Impugned Order dtd. 16/9/2023, the learned Special Judge revoked the suspension of the sentence inter alia on the ground that the direction to deposit 20% of the compensation amount as ordered by its earlier order dtd. 7/2/2023, has not been complied with and the petitioner has not deposited the amount.