Laxman Singh Kushwaha vs A And K Enterprises
2021 Latest Caselaw 2586 MP

                                 1                               CRR-1098-2021
         The High Court Of Madhya Pradesh
                    CRR-1098-2021
                (LAXMAN SINGH KUSHWAHA Vs A AND K ENTERPRISES)

1
Jabalpur, Dated : 21-06-2021
      Heard through Video Conferencing.

      Shri Dhananjay Chaturvedi, Advocate for the applicant.
      Heard on admission as well as on IA No.5736/2021, an
application for stay of the execution of judgment and finding dated

19.03.2021.
      Issue notice to the respondent on payment of process fee within

a week by ordinary as well as RAD mode, returnable within three weeks.

On 19th March,2021, learned 12th Addl.Sessions Judge, Bhopal has partly allowed the Criminal Appeal No.667/2019 filed by the present applicant and modified the sentence of conviction to till rising of the Court, but confirmed the compensation amount of Rs.4,38,500/-to be deposited before the Court below within a period

of 15 days, failing which the applicant will have to suffer six months' imprisonment.

The contention of learned counsel for the applicant is that due to the Covid-19 pandemic, the work of applicant has suffered as such he was unable to deposit the compensation amount. It is prayed that further sufficient time may be granted to the applicant so as to enable him to deposit the amount.

The applicant has neither deposited the aforesaid amount nor surrendered before the Court below in spite of lapse of more than three months. However, in the interest of justice, it is directed that if applicant deposits 50% of the compensation amount within a period 2 CRR-1098-2021 of ten days from today before the Court below, the execution of the judgment dated 19.03.2021 shall remain stayed, till next date of hearing.

Certified copy/e-copy as per rules/directions.

(NANDITA DUBEY) JUDGE

jk

Signature Not Verified SAN

Digitally signed by JITIN KUMAR CHOURASIA Date: 2021.06.23 16:54:28 IST