Narayan vs The State Of Madhya Pradesh
2024 Latest Caselaw 3491 MP

Madhya Pradesh High Court

Narayan vs The State Of Madhya Pradesh on 6 February, 2024

Author: Prem Narayan Singh

Bench: Prem Narayan Singh

                                                             1
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                     BEFORE
                                    HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
                                              ON THE 6 th OF FEBRUARY, 2024
                                           CRIMINAL REVISION No. 1130 of 2020

                           BETWEEN:-
                           1.    NARAYAN S/O BHAGIRATH, AGED ABOUT 30
                                 YEARS, KUMHARIYA THANA, MOHAN BADODIYA,
                                 DIST. SHAJAPUR (MADHYA PRADESH)

                           2.    GAJJU S/O BHAGIRATH, AGED ABOUT 38 YEARS,
                                 KUMHARIYA THANA MOHAN BADODIYA DIST.
                                 SHAJAPUR (MADHYA PRADESH)

                           3.    PREM S/O BHAGIRATH, AGED ABOUT 28 YEARS,
                                 KUMHARIYA THANA MOHAN BADODIYA DIST.
                                 SHAJAPUR (MADHYA PRADESH)

                           4.    GOVINDA S/O LATE PREHLAD, AGED ABOUT 20
                                 YEARS, KUMHARIYA THANA MOHAN BADODIYA
                                 DIST. SHAJAPUR (MADHYA PRADESH)

                                                                                          .....PETITIONER
                           (BY SHRI A.K. SAXENA, ADVOCATE )

                           AND
                           THE STATE OF MADHYA PRADESH STATION HOUSE
                           OFFICER THRU. P.S. SARANGPUR, DISTT. RAJGARH
                           (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                           (BY SHRI RAJESH JOSHI FOR THE STATE)

                                 T h is revision coming on       hearing this day, t h e cou rt passed the
                           following:
                                                              ORDER

Heard on I.A. No.1530/2024, an application for extension of one months time to deposit the enhanced fine amount.

Counsel for the petitioner submits earlier, vide judgement dated 04.12.2023, this appeal was partly allowed and the sentence of the appellants was undergone but fine was enhanced by this Court, but due to some unavoidable reasons, the appellants could not deposit the enhanced fine amount within the stipulated period, hence prays for further one month time by way of filing the application.

For the reasons assigned in the application, the same is allowed and the appellants are directed to deposit the entire enhanced fine within one month from today positively.

This order shall be read conjointly with the Judgment dated 04.12.2023.

Certified copy, as per rules.

(PREM NARAYAN SINGH) JUDGE amit