PREM CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, filed under S. 482 CrPC, a very innocuous prayer has been made by petitioner for grant of further two months' time to deposit Rs.75,000.00 in terms of order dtd. 20/7/2022 passed by learned Sessions Judge, Sirmaur at Nahan, whereby substantive imposed by learned trial court was stayed subject to deposit of Rs.75,000.00 and furnishing personal bonds in the sum of Rs.20,000.00with one surety in the like amount by the petitioner-accused within sixty days, as per S. 148(2) of Negotiable Instruments Act.

(2.) Mr. Rajan Kahol, learned Additional Advocate General appears and waives notice on behalf of the respondent-State.

(3.) Having regard to the nature of order proposed to be passed in the instant case, this court sees no necessity to issue notice to respondent No.2, as in that event, he shall be burdened with expenses to engage a counsel to defend him in the instant proceedings, which can be disposed of today itself, as such, same is dispensed with.