Chain Singh vs State Of Madhya Pradesh

Subodh Abhyankar, J

There are heard and perused the record.

2] This petition has been filed by the petitioner under Section 482 of the Cr.P.C. for modification and extension of time granted by this Court in M.Cr.C.No.49958/2022 vide order dated 10.4.2023 whereby, while allowing the bail application of the petitioner under Section 439 of the Cr.P.C. he was directed to deposit a sum of Rs.20 Lakhs as provided therein, in the trial court.

3] Counsel for the petitioner has submitted that the petitioner has already complied with a part of the aforesaid order and has deposited a sum of Rs.12 Lakhs. However, due to paucity of funds, he could not arrange the additional amount of Rs.8 Lakhs and could deposit the same, as prescribed in the aforesaid order. Thus, it is submitted that further three months' time be granted to comply with the aforesaid order.

4] Counsel for the respondent has opposed the prayer.

5] On due consideration of the rival submissions and on perusal of the documents filed on record, as also the earlier order dated 10.4.2023 passed by this Court in M.Cr.C.No. 49958/2022 and considering the fact that the petitioner has already complied with substantial part of the aforesaid order by depositing a sum of Rs.12 Lakhs, this Court is inclined to allow the present petition for extension of time and it is directed that the petitioner shall deposit the additional sum of Rs.08 Lakhs within three months from today in three equal installments in the last week of every month before the trial court.

6] With the aforesaid, the M.Cr.C. stands disposed of.

7] A copy of this order be kept in M.Cr.C.No.49958/2022.

Certified copy, today.