Madhukar Sabkale vs Chandrabhan Kamle
2023 Latest Caselaw 2344 MP

                                                             1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                      BEFORE
                                          HON'BLE SMT. JUSTICE ANJULI PALO
                                              ON THE 9 th OF FEBRUARY, 2023
                                          MISC. CRIMINAL CASE No. 6716 of 2023

                          BETWEEN:-
                          MADHUKAR SABKALE S/O LATE SHRI PEERAJI, AGED
                          ABOUT 59 YEARS, OCCUPATION: GOVT. EMPLOYEE
                          H.NO. 39 TYPE II, PNT COLONY BHADBHADA ROAD
                          POLICE STATION KAMLANAGAR DISTRICT BHOPAL
                          (MADHYA PRADESH)

                                                                                          .....APPLICANT
                          (BY MOHD.SHAFIQULLAH - ADVOCATE )

                          AND
                          CHANDRABHAN KAMLE S/O SHRI DEVRAM KAMLE,
                          AGED  ABOUT   56 YEARS, 528 DURGA NAGAR
                          PANCHSHEEL NAGAR BHOPAL (MADHYA PRADESH)

                                                                                        .....RESPONDENT
                          (NONE FOR THE RESPONDENT)

                                This application coming on for admission this day, the court passed the
                          following:
                                                              ORDER

This petition under Section 482 of the Code of Criminal Procedure has been filed by the petitioner being aggrieved by judgment dated 23.03.2021

passed by learned XIIth Additional Sessions Judge, Bhopal District Bhopal in Criminal Appeal No.291/2019 whereby the learned appellate Court after dismissing the appeal of the petitioner by affirming the judgment of conviction passed by the trial Court reducing the sentence of conviction and directed the petitioner to deposit sum of Rs.2,28,500/- within 15 days failing which he has to

Signature Not Verified serve three months sentence.

Signed by: SARSWATI MEHRA Signing time: 11-Feb-23 4:53:44 PM

The petitioner could not deposit the aforesaid amount therefore, prays for extension of time to deposit the aforesaid amount.

Considering the facts and circumstances of the case, this petition is allowed.

As a last indulgence, 15 days' further time is granted to the petitioner to deposit the aforesaid amount as compensation.

(SMT. ANJULI PALO) JUDGE sm

Signature Not Verified Signed by: SARSWATI MEHRA Signing time: 11-Feb-23 4:53:44 PM