LAWS(JHAR)-2021-8-7

PRAVESH MAHRA Vs. STATE OF JHARKHAND

Decided On August 06, 2021
Pravesh Mahra Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard Mr. Vijay Shankar Prasad, learned counsel appearing on behalf of the petitioners.

(2.) Heard Mr. Shailesh Kumar Sinha, learned counsel appearing on behalf of the opposite party - State.

(3.) This criminal miscellaneous petition has been filed for extension of six weeks' further time to deposit the fine amount of Rs.3,000/- as ordered by this Court vide order dt. 24.9.2020 in Cr. Revision No.1051 of 2014 for each of the petitioners. The petitioners have further prayed that they may be allowed to live on earlier bail bond till the deposit of the fine amount.