BAJSINGH Vs. STATE

JUDGEMENT

(1.) This petition under section 482 Cr. P.C. has been filed by the petitioner to extend the time for executing the bonds of probation and to deposit the amount of fine awarded by the Additional Sessions Judge No. 2. Sri Ganganagar, by the judgment dated June 10, 1988, in Criminal appeal No. 23/86 (Old No. 31/85).

(2.) Heard learned counsel for the petitioner and the Public Prosecutor for the State.

(3.) Counsel for the petitioner submits that the accused was on bail and he did not receive the communication sent by the counsel about the decision of the appeal, and, therefore, could not execute the bonds in time. He learnt only on March 1, 1990 and immediately rushed to the trial Court but the time had already expired and he could not execute the bonds.