G Basavaraja, J
1. The petitioner has filed this petition challenging the order dated 12.11.2025 passed by the LXXII Additional City Civil and Sessions Judge, (CCH-73) Bengaluru seeking permission to comply with the order dated 14.07.2025 and to proceed with the case on merits.
2. That on 12.11.2025, the trial Court has passed the following order:
"Respondent present.
Both counsels present.
Counsel for appellant again files an application U/s 389(1) of Cr.P.C with copy of medical record dtd: 07.11.2025 and seek for extension of time to comply the order dtd: 14.07.2025.
Already more than 60 days have been lapsed from the date of interim order. Further already this court has granted sufficient time to the appellant for compliance of the order dtd: 14.07.2025. Hence, the prayer of the appellant is hereby rejected and matter is posted for argument on main matter on behalf of appellant, by 0312.2025."
3. Learned counsel for the petitioner submits that the petitioner filed an application on 09.09.2025 under Section 389(1) of Cr.P.C seeking extension of time. The LXXII, Additional City Civil and Sessions Judge, (CCH-73) Bengaluru, extended the time for one month. Thereafter, another short-time application was filed, which was allowed by the Sessions Court on 25.10.2025. Subsequently, the petitioner again filed an application under Section 389(1) of Cr.P.C for extension of time, which was rejected. Being aggrieved by this Order, the petitioner has preferred the present petition.
4. It is submitted that the petitioner has filed medical records for extension of time. Considering the submissions of learned counsel for the petitioner and in the interest of justice, I proceed to pass the following:
ORDER
i. The petition is hereby allowed.
ii. The petitioner shall deposit the amount on or before 31.01.2026 before the trial Court as per the order passed in Criminal Appeal No.25248/2025, by the LXXII, Additional City Civil and Sessions Judge, (CCH-73) Bengaluru.
