Jay Kumar vs The State Of Chhattisgarh
2025 Latest Caselaw 2201 Chatt

Chattisgarh High Court

Jay Kumar vs The State Of Chhattisgarh on 28 February, 2025

                                                                 1




                                                                                         2025:CGHC:10098

                                                                                                       NAFR

                                     HIGH COURT OF CHHATTISGARH, BILASPUR


                                                        CRMP No. 745 of 2025

                            Jay Kumar S/o Parasram Patel Aged About 25 Years R/o Village- Singhansara,
                            Police Station- Sakti, District- Janjgir-Champa (Now Sakti)(C.G.)
                                                                                            ... Petitioner

                                                                 versus

                            The State Of Chhattisgarh Through Station House Officer, Police Station- Sakti,
                            District- Janjgir-Champa (Now Sakti)(C.G.).
                                                                                        ---- Respondent

For Petitioner : Mr. Dharmesh Srivastava, Advocate For State/Respondent : Mr. G.L. Uike, PL

Hon'ble Shri Justice Arvind Kumar Verma

Order on Board

28/02/2025

1. This CrMP has been preferred under Section 528 of the BNSS, 2023 for

extention of time for depositing the fine amount.

2. Brief facts of this case is that the present petitioner had preferred a Criminal

Appeal No.273 of 2009 before this Court against the conviction and sentence

dated 24.03.2009 passed by learned Special Judge (Electricity Act), Janjgir,

District Janjgir-Champa (C.G.) the said criminal appeal was decided by this by VASANT VASANT KUMAR Date:

KUMAR 2025.03.01 17:15:53 +0530

Court vide order dated 24.09.2024, whereby this Court has been pleased to

pass an order to reduce the sentence and the substantive jail sentence imposed

upon the petitioner/appellant under the aforementioned section was set-aside,

However, fine amount imposed on the appellant was enhanced from Rs.

10,000/- to Rs. 25,000/- under Section 135(A) of Electricity Act. It is further

ordered that the enhanced fine amount shall be deposited by the applicant

within a period of three month from the date of order before the concerned

Trial Court, if any fine amount be deposited earlier shall be adjusted, but the

present petitioner could not get information regarding judgment passed by

this Court within stipulated time, therefore, he could not deposit the same

within limitation.

3. Learned cousnel for the petitioner contended that the present petitioner could

not get information regarding judgment passed by this Court, therefore, he

could not deposit the fine amount within limitation. The said mistake

committed by the petitioner is not intentionally or deliberately, but it is a

bona-fide mistake, therefore, it may kindly be condoned and the time given to

the petitioner for depositing the fine amount may kindly be extended further

one month, in the interest of justice.

4. Learned State counsel not oppses the limited prayer made by learned cousnel

for the petitioner.

5. I have heard learned counsel for the parties and perused the record with

utmost circumspection.

6. Considering the facts and circumstances of the case, submission made by the

counsel for the petitioner and further considering the reasons mentioned in the

application, the same is allowed.

7. Now, further 30 days' time is granted to the appellant/petitioner to deposit the

fine amount in the concerned trial Court positively.

8. Accordingly, the instant CrMP stands disposed of.

Sd/-

(Arvind Kumar Verma) Judge

Vasant