Maniram vs The State Of Madhya Pradesh
2024 Latest Caselaw 21102 MP

Madhya Pradesh High Court

Maniram vs The State Of Madhya Pradesh on 5 August, 2024

                                                 1                          MCRC-30157-2024
               IN          THE    HIGH COURT OF MADHYA PRADESH
                                        AT JABALPUR
                                             BEFORE
                                  HON'BLE SHRI JUSTICE VIVEK JAIN
                                      ON THE 5 th OF AUGUST, 2024
                                 MISC. CRIMINAL CASE No. 30157 of 2024
                                             MANIRAM
                                               Versus
                                   THE STATE OF MADHYA PRADESH
          Appearance:
               Shri Anurag Prajapati - Advocate for the Petitioner.
               Ms. Supriya Singh - Panel Lawyer for the Respondent/State.

                                                   ORDER

Considering the fact that the applicant is in jail since 28.06.2024, the Office objection is ignored.

2. The present application has been filed for extension of time to deposit the enhanced amount of fine as ordered by judgment dated 29.12.2023 of this Court.

3. Looking to the averments made in the application for extension of time, sufficient cause has been made out by the applicant for not depositing

the fine within the time granted by this Court vide judgment dated 29.12.2023.

4. Accordingly, the time allowed for depositing the enhanced amount of fine in terms of judgment dated 29.12.2023 passed in Criminal Appeal No.1581/2003 is hereby extended by a further period of one month from today.

2 MCRC-30157-2024

5. In view of the aforesaid, the case is disposed of.

(VIVEK JAIN) JUDGE

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