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Judgment
6 paragraphs · 137 wordsDeepak Kumar Agarwal, J
T he applicant has filed this application under Section 482 of CrPC seeking extension of period of fifteen days for deposit of enhanced fine amount of Rs.10,000/- awarded by this Court vide order dated 13th of March, 2023 while disposing of Criminal Revision No.638 of 2011 filed by applicant Atar Singh.
Perused the contents of this application.
O n perusal of contents of this application, the prayer made by the applicant appears to be reasonable and application filed by the applicant is hereby disposed of with a direction that applicant Atar Singh shall deposit aforesaid enhanced fine amount within a period of fifteen days from the date of receipt of copy of this order.
MCRC stands disposed of.
A copy of this order be kept in disposed of CRR No. 638 of 2011.