Manohari Son Of Rewadya vs State Of Rajasthan (2023:Rj-Jp:40488)
2023 Latest Caselaw 6826 Raj/2

Rajasthan High Court

Manohari Son Of Rewadya vs State Of Rajasthan (2023:Rj-Jp:40488) on 19 December, 2023

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2023:RJ-JP:40488]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

         S.B. Criminal Miscellaneous Application No. 711/2023

                                             In

                     S.B. Criminal Appeal No.489/1987

Manohari Son Of Rewadya, Resident Of Village Sipni, P.S.
Manpur, District Jaipur
                                                             ----Applicant-Appellant
                                         Versus
State Of Rajasthan, through Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Mayank Kumar Choudhary For Respondent(s) : Mr. Riyasat Ali, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

19/12/2023

This criminal miscellaneous application has been filed

seeking extension of time granted by this Court vide order dated

12.09.2023 passed in SB Criminal Appeal No.489/1987 whereby,

while partly allowing the appeal and reducing the sentence

awarded vide order dated 31.10.1987 under Section 304 Part II

IPC to the period already undergone, he was directed to deposit

the fine within a period of two months failing which he was to

serve the default sentence.

Learned counsel for the applicant-appellant submits that

since, the petitioner fell ill, he could not deposit the fine amount

within time. He, therefore, prays that the application be allowed

and the time for depositing the fine amount be extended by thirty

days.

[2023:RJ-JP:40488] (2 of 2) [CRLMA-711/2023]

Heard. Considered.

The request is wholly misconceived. The application is bereft

of any reason for not depositing the fine within time granted by

this Court including the reasons assigned by the learned counsel

before this Court. In absence of any justiciable reason to extend

the time granted by this Court to deposit the fine amount, this

Court finds no reason to extend the time.

The criminal miscellaneous application is dismissed

accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/410

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