MUNNA BASOR Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this petition under Sec. 482 of the Crimial P.C. being aggrieved by the order dated 06.01.2017 passed by the Judicial Magistrate First Class Chhatarpur in Criminal Case No.148/2002 titled State of M.P. through Police Station Civil Lines Chhatarpur Vs. Munna, whereby the learned JMFC has refused to set the applicant free from the jail terminating the imprisonment which is imposed in default of payment of fine amount simply on the ground that he has not deposited the fine amount in the court within the period set down by the revisional court.

(2.) The brief facts of the case for adjudication of this petition are summarized thus :-

(3.) No need to reduce into writing the arguments made at the Bar on behalf of the parties by their counsel in this order and no need to pass an elaborate order by this court in view of the provision of Sec. 68 Penal Code about which it appears to me that neither the learned JMFC nor the learned Advocate appearing for the applicant is aware otherwise on 06.01.2017 itself, the date of passing of the impugned order and the date of depositing the fine amount on behalf of the applicant, the learned JMFC would have terminated the remaining period of the imprisonment of the applicant.