Munna Prasad Aged About 21 Years Son Of ... vs The State Of Jharkhand ... ... Opposite ...
2023 Latest Caselaw 4363 Jhar

Jharkhand High Court

Munna Prasad Aged About 21 Years Son Of ... vs The State Of Jharkhand ... ... Opposite ... on 1 December, 2023

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                 Cr. M.P. No. 3491 of 2023

                  1. Munna Prasad aged about 21 years son of Suresh Prasad, resident
                     of village -Kope, P.O. & P.S.- Manika, District- Latehar
                  2. Mukesh Kumar Singh aged about 34 years son of Jagdish Singh,
                     resident of village- Nawadih, P.O. & P.S.- Manika, District-
                     Latehar                                 ...       ...     Petitioners
                                            Versus
                     The State of Jharkhand        ...     ...         Opposite Party
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioners : Mr. Jitendra Shankar Singh, Advocate : Mr. Randhir Kumar, Advocate For the Opp. Party : Mr. Vishwanath Ray, Spl. PP

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02/01.12.2023 Learned counsels for the parties are present.

2. Cr. Revision No. 1172 of 2013 was filed against the judgment dated 08th October 2013 passed in Cr. Appeal No. 10 of 2013 by the court of learned Principal Sessions Judge, Latehar, whereby the conviction and sentence of the petitioners vide judgment dated 21 st January 2013 passed in G.R. Case No. 74 of 2008 by the learned Chief Judicial Magistrate, Latehar was upheld.

3. Learned counsel for the petitioners submits that this criminal miscellaneous petition has been filed for an extension of time to deposit the fine amount as directed by the order dated 08th March 2021 in Criminal Revision No. 1172 of 2013. The learned counsel submits that on account of the intervening COVID situation, the fine amount could not be deposited and on account of non-compliance with the order, the petitioner no. 2 has been taken into custody.

4. The learned counsel submits that the period for deposit of the fine amount be extended till 18th December 2023.

5. Learned counsel for the opposite party has no serious objection to the prayer for modification of the order dated 08th March 2021.

6. After hearing the learned counsel for the parties and considering the aforesaid submissions made by the learned counsel for the petitioners and after going through the present petition, the order dated 08th March 2021 passed in Cr. Rev. No. 1172 of 2013 is modified to the extent that the fine amount, as stipulated in paragraph 13 of the said order, be deposited by 18th December 2023.

7. Since the period for depositing the fine amount has been extended, upon deposit of the fine amount on or before the extended period petitioner no. 2, be released from custody if he is not wanted in any other case.

8. This Criminal Miscellaneous Petition is disposed of.

9. Let a copy of this order be communicated to the learned Court below through FAX.

(Anubha Rawat Choudhary, J.) Pankaj