Lankeshwar Turi vs The State Of Jharkhand
2021 Latest Caselaw 984 Jhar

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        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr.M.P. No.1817 of 2020
        Lankeshwar Turi                        ...   ...     Petitioner
                                     Versus
        The State of Jharkhand                 ...   ...Opposite party
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CORAM : HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner :Mr. Nitish Kumar Sahani, Adv. For the State : Mr. Abhay Kr. Tiwari, Adv.

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04/26.02.2021 Heard learned counsel for the parties through

V.C.

2. The instant application has been preferred by

the petitioner praying for modification of the judgment

dated 14.02.2020, passed in Cr. Revision No.343 of 2014,

whereby conviction was confirmed; however, the sentence

was modified to the extent that the petitioner was

sentenced to undergo for the period already undergone

subject to payment of fine of Rs.25,000/- before the

Secretary, DLSA, Bokaro within a period of three months

from the date of order, failing which he shall serve the rest

of the sentence as directed by the learned trial court.

3. Learned counsel for the petitioner submits that

the said fine amount could not be tendered before the court

concerned due to lockdown and subsequent economic

problem. In this view of the matter learned counsel for the

petitioner prays that the original order dated 14.02.2020

may be modified to the extent that the petitioner may be

granted liberty to deposit the aforesaid fine amount within

a further period of Eight Weeks from today.

4. Learned APP does not have any serious

objection.

5. In view of the aforesaid facts and circumstances

of the case and arguments adduced by the parties, the

order dated 14.02.2020, passed in Cr. Revision No.343 of

2014 is, hereby, modified to the extent that the petitioner is

directed to pay the fine amount of Rs.25,000/- before the

Secretary, DLSA, Bokaro within a further period of Eight

Weeks from today.

6. It is made clear that the petitioner shall be

discharged from the liability of his bail bonds only on the

fulfillment of the aforesaid condition.

7. With the aforesaid modification in the order

dated 14.02.2020, passed in Cr. Revision No.343 of 2014,

the instant Cr.M.P. stands allowed and disposed of.

8. Let a copy of this order be sent to the court

concerned through "FAX" at the cost of the petitioner.

(Deepak Roshan, J.)

Fahim/-