GOWARDHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition is filed under Sec. 482 of Cr.P.C. invoking inherent powers and, therefore, the office objection regarding maintainability of the petition instead of filing interlocutory application is overruled.

(2.) The present petition is filed seeking extension of time for deposit of enhanced fine amount. This Court while deciding Criminal Appeal No.252/2014, the jail sentence of the appellant was reduced to the period already undergone and fine amount was enhanced from Rs.1000.00 to Rs.5000.00. It was directed that appellant shall deposit the enhanced fine amount within four months, failing which the appellant shall surrender himself before the trial Court to undergo sremaining sentence of imprisonment as imposed by the trial Court.

(3.) Counsel for the applicant submits that the applicant is not having any source of income. It is stated that he is a beggar and could not arrange the enhanced fine amount. The said assertion is supported by an affidavit.