Raju Alias Saleem And Ors. vs The State Of M.P.
2023 Latest Caselaw 9268 MP

                                                                1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        CRA No. 178 of 2002
                                        (RAJU ALIAS SALEEM AND ORS. AND OTHERS Vs THE STATE OF M.P.)

                          Dated : 20-06-2023
                                  Shri V.K Rishi - Advocate for appellants.

                                  Shri Abhinav Jain - G.A for respondent/State.

Heard on I.A No. 12517 of 2023, an application for modification of judgement dated 23.02.2023 passed in Cr.A No. 178 of 2022.

Learned counsel for the appellants submit that as per judgment the

appellant no.3 and 4 had to deposit enhanced fine amount within a period of 60 days from the date of judgment, but due to hospitalization of appellant no.3 Jhallo Bai same could not be done. Therefore, learned counsel for the appellant prays for some time for depositing the enhanced fine amount.

In view of aforesaid circumstance, further three days time from today is granted to appellant no.3 and 4 to comply with the aforesaid condition of depositing the enhanced fine amount.

Accordingly, I.A No. 12517 of 2023 is allowed. Certified copy today as per rules.

(RAJENDRA KUMAR (VERMA)) JUDGE

tarun

Signature Not Verified Signed by: TARUN KUMAR SALUNKE Signing time: 6/20/2023 3:36:02 PM