ARUN KUMAR TYAGI,J. - (1.) CRM-1484-2021 : The applicants/petitioners have filed the present application under Section 482 of the Code of Criminal Procedure, 1973 (for short 'the Cr.P.C) for pre-ponement of the date i.e. 03.05.2021 fixed in the main case to some early date i.e. prior to 22.01.2021 as the parties have compromised the matter and the petitioners have paid the entire amount of cheque in question and parole of the petitioner is going to expire on 22.01.2021.
(2.) Learned Counsel for the respondent has no objection if the application is allowed.
(3.) In view of the reasons mentioned in the application and no objection by learned Counsel for the respondent, the application qua prayer for earlier hearing is allowed and the main case is pre-poned for today.;