Madhya Pradesh High Court

Chainu vs The State Of Madhya Pradesh on 22 May, 2025

Author: Prem Narayan Singh

Bench: Prem Narayan Singh

         NEUTRAL CITATION NO. 2025:MPHC-IND:13670




                                                        1                        MCRC-19731-2025
                                 IN      THE    HIGH COURT OF MADHYA
                                                    PRADESH
                                                   AT INDORE
                                                  BEFORE
                                 HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
                                               ON THE 22nd OF MAY, 2025
                                      MISC. CRIMINAL CASE No. 19731 of 2025
                                              CHAINU AND OTHERS
                                                     Versus
                                         THE STATE OF MADHYA PRADESH
                           Appearance:
                                 Ashish Gupta - Advocate for the petitioner.
                                 Rajesh Joshi appearing on behalf of Advocate General.

                                                            ORDER

The petitioners have filed the present petition under Section 528 of BNSS for extension of time to the petitioners to deposit the amount as stipulated co-ordinate Bench of this Court vide order dated 20.03.2024 passed in CRR No.963/2023 whereby the sentence of the petitioners were reduced to the period already undergone.

It is submitted by the counsel for the petitioners that vide the said judgment, the sentence of the petitioners were undergone and fine amount was enhanced from Rs.200 to Rs.500/- under Section 323 and from Rs.300/- to Rs.500/- under Section 325 of IPC and three months time was given, but due to some unavoidable

NEUTRAL CITATION NO. 2025:MPHC-IND:13670

2 MCRC-19731-2025 circumstances, the petitioners could not deposit the same inadvertently, therefore, only 10 days further time may be extended to them for necessary compliance.

Counsel for the the state has opposed the prayer. Looking the submissions made by counsel for the petitioner and issue involved in the present petition, the petition is allowed and the petitioners are further granted 10 days time from today to comply with the aforesaid order. It is made clear in case of failure, they shall suffer the default sentence as awarded by this Court vide the order dated 20.03.2024.

With the aforesaid, the petition stands disposed off.

(PREM NARAYAN SINGH) V. JUDGE

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