AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 223 wordsAnubha Rawat Choudhary, J
Learned counsel for the appellant Mr. A.K. Sahani is present.
Learned counsel for the State Mrs. Niki Sinha is present.
Learned counsel for the appellant submits that I.A. No. 5232 of 2021 has been filed for extension of time for deposit of the fine amount which was directed to be deposited vide order dated 05.02.2020 while confirming the bail of the appellant.
Learned counsel submits that the appellant was directed to deposit the fine amount by 31.03.2020 failing which it was mentioned that bail bond furnished by the appellant will be cancelled by the learned court below on account of Covid-19 situation and the appellant being a senior citizen, the amount could not be deposited. He further submits that the petitioner resides in the state of Bihar.
Learned counsel for the opposite party-state has no serious objection to the prayer for modification.
After hearing the learned counsel for the parties and being satisfied with the cause shown by the petitioner for non-deposit of the fine amount in terms of order dated 05.02.2020 within the stipulated time frame, I.A. No. 5232 of 2021 is hereby allowed and time to deposit the fine amount till 31.03.2020 is extended till 31.03.2022.
Let a copy of this order be communicated to the court concerned through FAX/e-mail.