Anju Alias Piyari Bai vs The State Of Madhya Pradesh
2021 Latest Caselaw 5418 MP

                                                                            1                                 CRA-307-2016
                                                  The High Court Of Madhya Pradesh
                                                             CRA-307-2016
                                                  (ANJU ALIAS PIYARI BAI AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                                        38
                                        Jabalpur, Dated : 14-09-2021
                                                Heard through Video Conferencing.
                                                None present for the appellant.
                                                Shri Akshay Pawar, learned counsel for the respondent/State.

The matter is listed for consideration of I.A.No.3364/2021 seeking exemption from depositing the fine amount of Rs.80,000/-.

Learned counsel for the State by placing reliance on the judgment of Supreme Court in the matter of Shantilal Vs. State of M.P. reported in (2007) 11 SCC 243 has submitted that such an exemption is not permissible.

Be that as it may, since no one is present to address the Court, therefore, I.A. is dismissed in default.

                                              (PRAKASH SHRIVASTAVA)                                 (VIRENDER SINGH)
                                                     JUDGE                                                  JUDGE


                                        P/-




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Digitally signed by MRS PREETI TIWARI Date: 2021.09.15 17:11:52 IST