(1.) Vide order dated 23.02.2012, the following order was passed:-
(2.) Learned counsel for the appellant submits that fine amount has already been deposited before the learned trial court on 03.08.2011 vide Receipt No. B0946071.
(3.) Vide order dated 23.02.2012, the Probation Officer (District North) was directed to submit the report regarding involvement of appellant in any other case.