MISHRIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By the judgment dated 19.05.1994, learned Sessions Judge, Balotara affirmed conviction of accused-petitioner Mishriya for the offence punishable under Section 429 I.P.C. A revision petition challenging the judgment dated 19.05.1994 came to be disposed of by this court vide order dated 12.11.2009. This court while affirming the conviction, reduced the sentence and imposed a fine of 2,000/- only. In the order aforesaid, it was made clear that in the event of failure to deposit the fine within a period of two months from the date of order, the order of the appellate court dated 19.05.1994 shall stand restored. The instant application is preferred for extension of the time granted by this court.

(2.) It is stated by learned counsel for the petitioner that necessary communication was not made to the petitioner and therefore, delay occurred in depositing the find.

(3.) I have considered the facts averred in the application. I deem it appropriate to dispose of this application by extending the time to deposit the fine imposed under the order dated 12.11.2009 passed in S.B. Criminal Revision Petition No.194/1994 upto 05.04.2014. If the petitioner deposits the amount aforesaid before the trial court within the extended period, the arrest warrant issued shall stand discharged. The petition stands disposed of, accordingly.