LATOOR Vs. STATE

JUDGEMENT

(1.) An application has been moved for extension of time for depositing the fine in lieu of punishment. Reference has been made to 1986 Rajasthan Law Reporter P. 675. The petitioners contention is that they are financially very week and could not manage the money in the time granted by this Court. They submit that they have now arranged the amount and ready and willing to deposit the same. But since the time granted by this Court is over, the Court has not accepted the same. Fifteen days time from today is granted to deposit the fine' as awarded by judgment dated 28-1-88. On depositing the fine within the aforesaid period, the warrant issued, shall be cancelled, till then the execution of warrant is suspended.

(2.) No further time shall be granted.