Lakhan vs The State Of Madhya Pradesh
2024 Latest Caselaw 16465 MP

Madhya Pradesh High Court

Lakhan vs The State Of Madhya Pradesh on 31 May, 2024

                                                            1
                           IN     THE         HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                         BEFORE
                                              HON'BLE SHRI JUSTICE VIVEK JAIN
                                                   ON THE 31 st OF MAY, 2024
                                               CRIMINAL APPEAL No. 239 of 2011

                          BETWEEN:-
                          1.    LAKHAN S/O KODULAL GOND, AGED ABOUT 45
                                YEARS, VILL. AAMDA THANA PATHROTA DISTT.
                                HOSHANGABAD M.P (MADHYA PRADESH)

                          2.    GARIBDAS S/O SHRIRAM GOND, AGED ABOUT 35
                                Y E A R S , AAMDA,          P.S.PATHROTA,
                                DIST.HOSHANGABAD (MADHYA PRADESH)

                                                                                       .....APPELLANTS
                          (BY SHRI P.S. TOMAR - AVOCATE )

                          AND
                          THE STATE OF MADHYA PRADESH P.S. ITARSI DISTT.
                          HOSHANGABAD M.P. (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                          (BY SHRI SWATANTRA PANDEY - PANEL LAWYER )

                                T h is appeal coming on for orders this day, t h e cou rt passed the
                          following:
                                                             ORDER

Heard on IA No. 12761/2024 which is an application for recalling of order date 28.12.2023.

Learned counsel for the appellant, at the outset, prays for withdrawal of the aforesaid IA.

IA No. 12761/2024 is permitted to be withdrawn. Thus, it is dismissed as withdrawn.

Also heard on IA No. 13436/2024 which is an application for extension

of time to deposit the fine amount in compliance of final judgment dated 28.12.2023 passed by this Court.

In the said application, the appellants have assigned reasons for delay in payment of enhanced amount of fine as ordered by this Court vide final judgment dated 28.12.2023. They have further prayed for extension of time to deposit the enhanced fine amount and expressed their eagerness to deposit their fine amount.

Looking to the averments made in IA No. 13436/2024, sufficient grounds have been shown for delay caused in depositing the fine amount. Resultantly, the time limit for depositing the enhanced fine amount in terms of judgment

dated 28.12.2023 is extended by further period of 15 days from today. This order shall be read conjointly with the final judgment dated 28.12.2023.

(VIVEK JAIN) JUDGE nks