Raju vs The State Of M.P.
2024 Latest Caselaw 6594 MP

Madhya Pradesh High Court

Raju vs The State Of M.P. on 4 March, 2024

Author: Maninder S. Bhatti

Bench: Maninder S. Bhatti

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                     CRA No. 1773 of 2001
                                                        (RAJU Vs THE STATE OF M.P.)

                           Dated : 04-03-2024
                                 Shri Mithilesh Prasad Tripathi - Advocate for the appellant.

                                 Smt. Shanti Tiwari - Panel Lawyer for the respondent-State.

Heard on I.A. No.2075/2024 which is an application for extension of time to deposit the remaining amount of Rs.3000/- as directed by this Court vide judgment dated 04.12.2023.

It is contended by the counsel that the the appellant has deposited the fine amount of Rs.3000/- with some delay through OnLine Mode on 20.01.2024.

Considering the aforesaid, I.A.No.2075/2024 is allowed. The time for depositing the remaining amount of Rs.3000/- is extended till 20.01.2024.

This order shall be read conjointly with the judgment dated 04.12.2023. Accordingly, I.A.No.2075/2023 stands disposed of.

(MANINDER S. BHATTI) JUDGE

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