ASIF ALI @ ANAS @ RIZWAN Vs. STATE

JUDGEMENT

(1.) Crl. M.A. 1885/2012 (exemption)

(2.) VIDE the instant petition, the petitioner has prayed to modify the order dated 09.10.2009 and waive / reduce the fine amount of Rs. 1,20,000/ -.

(3.) AS per Nominal Roll dated 06.03.2012, petitioner has already undergone 05 years 06 months and 20 days as on 10.03.2012 and has earned remission of 05 months and 10 days out of the maximum sentence of 07 yeaRs.