Kedar Sao @ Kedar Sahu vs The State Of Jharkhand
2023 Latest Caselaw 2252 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr. M.P. No. 1424 of 2023
Kedar Sao @ Kedar Sahu                               ..... 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. Amit Kr. Choubey, Advocate
For the Opp. Party      : Mr. P.D. Agarwal, APP
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02/ 04.07.2023     The instant application has been preferred by the

petitioner for modification of the judgment dated 05.12.2022 passed in Cr. Revision No. 736 of 2010 by this Court, whereby this Court while upholding the judgment of conviction modified the sentence as period already undergone subject to deposit of fine of Rs.7,500/- before DLSA, Palamau at Daltonganj within four months from the date of judgment.

2. Learned counsel for the petitioner submits that due to paucity of fund and economic crisis he could not deposit the aforesaid fine amount of Rs.7,500/- within the stipulated period as directed by this Court and he prays the time may be extended by another four weeks so that the amount can be deposited before the DLSA, Palamau at Daltonganj.

3. Learned APP does not have any serious objection.

4. Having regard to the facts of the case the order dated 05.12.2022 passed in Cr. Revision No. 736 of 2010 is modified to the extent that in para 8 of the aforesaid order period of payment of fine amount of Rs.7,500/- shall be calculated within four weeks from the date of receipt/production of this order before the learned trial court.

5. Let a copy of this order be sent to the court concerned through 'FAX'.

6. With the aforesaid modification in order dated 05.12.2022, passed in Cr. Revision No. 736 of 2010, the Cr. M.P. No. 1424 of 2023 stands allowed and disposed of.

(Deepak Roshan, J.)

Pramanik/