Shyam vs The State Of M.P.
2022 Latest Caselaw 16771 MP

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 355 of 2000 (SHYAM Vs THE STATE OF M.P.)

Dated : 16-12-2022 Shri Harshit Tapadiya, learned counsel for the Appellant.

Shri R.S.Bais G.A. appearing on behalf of Advocate General/State.

Heard on the question of admission. Heard on I.A. No. 14930/2022, which is an application for grant of permission to the applicant to deposit the enhanced fine amount before the Trial

Court.

Learned counsel for the appellant submits that due to the poor economic condition of appellant, he was unable to deposit the enhanced fine amount and as now somehow, he has arranged the amount and he prays for extension of time from today.

On due consideration and the reasons assigned in the application, IA No.14930/2022 is allowed and judgment delivered on 21.09.2022 in Criminal Appeal No. 355/2000 and the condition in para 14 of the judgment is modified upto that extent.

(RAJENDRA KUMAR (VERMA)) JUDGE

vatan

Signature Not Verified Signed by: AMIT KUMAR Signing time: 16-12-2022 19:38:09