Ram Vishal vs The State Of Madhya Pradesh
2025 Latest Caselaw 4706 MP

Madhya Pradesh High Court

Ram Vishal vs The State Of Madhya Pradesh on 21 February, 2025

          NEUTRAL CITATION NO. 2025:MPHC-JBP:8354




                                                                 1                        CRA-1378-2008
                            IN     THE        HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                          BEFORE
                                             HON'BLE SHRI JUSTICE VINAY SARAF
                                                 ON THE 21st OF FEBRUARY, 2025
                                                CRIMINAL APPEAL No. 1378 of 2008
                                                  RAM VISHAL AND OTHERS
                                                           Versus
                                               THE STATE OF MADHYA PRADESH
                           Appearance:
                              Appellant No.1 is present in person.

                                                                     ORDER

I.A. No.33656/2024 is taken up, which is an application for extension of time to deposit the enhanced fine amount.

By judgment dated 28.12.2023, the present appeal was partly allowed and the jail sentence awarded to the appellants was reduced to the period already undergone by them. Fine amount was enhanced from Rs.2000/- to Rs.5000/- each. Two months time was granted to the appellants to deposit the enhanced fine amount.

The appellant No.1 submits that due to unawareness, the appellants

could not deposit the amount within the time period fixed by this Court.

After considering the averments made in the application, I deem it proper to extend the time for depositing the enhanced fine amount.

Accordingly, one month period is granted to the appellants from today to deposit the enhanced fine amount with the trial Court.

With the aforesaid, I.A. No.33656/2024 is allowed.

NEUTRAL CITATION NO. 2025:MPHC-JBP:8354

2 CRA-1378-2008 Copy of this order be forwarded to the trial Court. Proceedings are closed.

(VINAY SARAF) JUDGE

irfan