DHANPAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition is preferred by petitioner in respect of time to deposit fine amount. Earlier vide order dtd. 27/2/2023 in Criminal Revision No.296/2010, sentence of petitioner was reduced to the period already undergone and fine amount has been enhanced to Rs.800.00 to Rs.1000..00 The case was in respect of offence punishable under Sec. 325/34, 323/34 of IPC. Petitioner preferred a revision against judgment dtd. 8/4/2010 passed in Criminal Appeal No.13/2009 by Second Additional Sessions Judge, Sheopur as well as judgment dtd. 20/2/2009 passed by JMFC, Sheopur. Learned counsel for petitioner fairly submits that petitioner no.1 Panna Lal has passed away during pendency of revision and petitioner no.2 Bajranga and petitioner no.3 Ramkumar have deposited fine amount. Due to the fact that present petitioner was in confinement till 12/8/2023, therefore, he could not deposit the fine amount. Now sword of jail incarceration is looming large. To wriggle it out, he intends to deposit fine amount provided some breathing time is given.

(2.) Considering the situation and especially the circumstance of confinement which petitioner has suffered, seven days time is given to the petitioner as a last time measure from today and if said amount of Rs.10,000.00 is deposited by petitioner within seven days from today, i.e. on or before 1/11/2023, then period shall be treated as extended for deposit of the fine amount otherwise petitioner shall have to face the consequences. Petition stands disposed of accordingly.