(1.) Learned counsel for the petitioner submits that she has instructions to appear in this petition and that due to the reasons beyond her control, she could not appear on the previous date of hearing, as a result of which, this Court had issued notice to the petitioner. She further submits that she is ready to argue the revision petition. Hence, the petition is heard and taken up for final disposal.
(2.) Learned counsel for the petitioner submits that the fine amount of Rs.1,250.00 was paid belatedly on 8/4/2014. She therefore contends that in view of the default sentence ordered by the trial Court, the petitioner is under the threat of being arrested.
(3.) The order sheet placed on record by the learned counsel for the petitioner discloses that the petitioner had paid the fine amount of Rs.1,250.00 on 8/4/2014.