Purushottam vs The State Of Madhya Pradesh
2024 Latest Caselaw 21124 MP

Madhya Pradesh High Court

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

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

                                                            1                               CRR-990-2014
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                      CRR No. 990 of 2014

(PURUSHOTTAM Vs THE STATE OF MADHYA PRADESH )

Dated : 05-08-2024 Shri Krishnapal Singh Khichi, learned counsel for the applicant.

Shri Santosh Singh Thakur, learned Public Prosecutor for the State.

This is an application for extension of time to deposit fine amount as per Court order dated 16.01.2023. By order dated 16.01.2023, the revision was partly allowed against conviction and sentence and the sentence was

reduced to the period of already undergone and fine amount was enhanced. It was directed that fine of Rs.6000/- shall be deposited within a period of two months from the date of judgment and Rs.5000/- shall be paid to the injured Kaluram by the trial Court. It is stated that the applicant could not be informed about the said judgment by the Advocate and, therefore, the amount could not be deposited. The aforesaid application is supported by an affidavit.

2. Counsel for the applicant submits that further 10 days may be granted to deposit the enhanced fine amount.

3. Considering the aforesaid, IA is allowed and the applicant is granted further 10 days time from today to deposit the enhanced fine amount of Rs.6000/- as per the order dated 16.01.2023 passed in Criminal Revision No.990/2014 and if the said amount is deposited within the said period, the same shall be accepted by the trial Court. The remaining part of the order shall remain intact.

2 CRR-990-2014

4. With the aforesaid modification, IA is disposed off. The order passed today shall be read conjointly with the order dated 16.01.2023. Accordingly, the revision stands disposed off.

(VIJAY KUMAR SHUKLA) JUDGE

soumya