Suresh vs The State Of M.P.
2024 Latest Caselaw 16082 MP

Madhya Pradesh High Court

Suresh vs The State Of M.P. on 29 May, 2024

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 1906 of 2003 (SURESH Vs THE STATE OF M.P.)

Dated : 29-05-2024 Shri Jitendra Kumar Dixit - Advocate for the Appellant.

Heard on I.A.No.12392/2024, which is an application for extension of time to deposit the fine amount in terms of final judgment dated 11.12.2023.

Looking to the averments made in the application, non-deposit of fine amount fixed by this Court appears to be bonafide.

Learned counsel for the appellant has expressed desire and willingness to deposit the fine amount within next 15 days.

Accordingly, it is directed that the time limit fixed to deposit the enhanced fine amount is extended by 15 days from today.

This order shall be read conjointly with final order dated 11.12.2023.

(VIVEK JAIN) JUDGE

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