Madhya Pradesh High Court

Ramavatar Sahu vs The State Of Madhya Pradesh on 1 May, 2025

Author: Dinesh Kumar Paliwal

Bench: Dinesh Kumar Paliwal

         NEUTRAL CITATION NO. 2025:MPHC-JBP:20271




                                                                 1                      MCRC-17409-2025
                              IN        THE    HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR

                                                          BEFORE
                                        HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL


                                                      ON THE 1 st OF MAY, 2025
                                              MISC. CRIMINAL CASE No. 17409 of 2025
                                                      RAMAVATAR SAHU
                                                            Versus
                                                THE STATE OF MADHYA PRADESH
                           Appearance:
                              Shri Yogesh Singh Baghel - Advocate for the applicant.

                                                                     ORDER

This petition under Section 528 of BNSS, 2023 (Section 482 of CrPC, 1973) has been filed by the applicant seeking extension of time to deposit fine amount of Rs.5,000/- in compliance of the judgment dated 27.09.2018 passed in Criminal Appeal No.1678/1998 ( Ramavatar Sahu Vs. State of MP).

2 . Heard learned counsel for the applicant. 3 . By the impugned judgment, applicant was directed to deposit fine

amount of Rs.5,000/- within a period of one month from the order dated 27.09.2018 passed in CRA No.1678/1998.

4. On perusal of the judgment, it is apparent that applicant had to comply with the impugned order on or before 26.10.2018, but he failed to comply with the order. More than six years and seven months have elapsed, therefore, no extension can be granted to deposit the fine amount.

NEUTRAL CITATION NO. 2025:MPHC-JBP:20271

2 MCRC-17409-2025

5. Applicant is directed to surrender before the Trial Court for undergoing RI for six months as directed in order dated 27.09.2018 passed in CRA No.1678/1998.

6 . With the aforesaid, this petition stands disposed of.

(DINESH KUMAR PALIWAL) JUDGE

@shish