Mahesh Bapu Lohar vs The State Of Maharashtra
2021 Latest Caselaw 8360 Bom

Citation : 2021 Latest Caselaw 8360 Bom
Judgement Date : 23 June, 2021

Bombay High Court

Mahesh Bapu Lohar vs The State Of Maharashtra on 23 June, 2021

Bench: Prakash Deu Naik

                                      1 of 2                     9.IA.1388.2021.doc




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION

                    INTERIM APPLICATION NO.1388 OF 2021
                                     IN
                     INTERIM APPLICATION NO.810 OF 2019
                                     IN
                           APPEAL NO.1185 OF 2019

 Mahesh Bapu Lohar                                               Applicant
       versus
 The State of Maharashtra                                        Respondent

 Mr.Arun K. Rajput for applicant in IA No.1388 of 2021.
 Ms.Anamika Malhotra, APP, for State.

                               CORAM :    PRAKASH D. NAIK, J.

DATE : 23rd June 2021 PC :

1. This is an application for extension of time to deposit fine amount. In view of order dated 2 nd June 2021 passed by co-ordinate Bench, the application is listed before me.

2. The applicant has preferred an appeal challenging the judgment and order of conviction. The sentence of imprisonment was suspended by this Court vide order dated 27 th November 2020 and the applicant was directed to deposit 50% of the total fine amount imposed by the Trial Court within three months from the date of release.

3. Learned advocate for applicant submitted that the applicant has been released from custody on 23rd January 2021. It is further submitted that on account of several difficulties the applicant could

2 of 2 9.IA.1388.2021.doc

not arrange the amount for depositing the fine. 50% of the fine amount is Rs.5,00,000/- and the applicant is willing to deposit Rs.2,50,000/- within one week from today and the balance of Rs.2,50,000/- within three months from today. It is submitted that the co-accused was granted similar relief vide order dated 27 th January 2021.

4. In view of the submission, the applicant is permitted to deposit Rs.2,50,000/- towards fine amount imposed by Trial Court within one week from today and balance amount of fine of Rs.2,50,000/- within four months from today before trial Court. The receipts of deposit of the fine amount be produced in the registry of this Court. Interim Application No.1388 of 2021 is disposed of.

(PRAKASH D. NAIK, J.) MST