CourtKutchehry.com
High CourtsSingle Bench

Gopal Bhagat vs State Of Jharkhand

Jharkhand High Court · Decided on 14 August 2023 · Citation: (2023) 08 JH CK 0033

HON’BLE JUDGES
Deepak Roshan, J
RESULT
Allowed/Disposed Of
CASE NUMBER
Criminal Miscellaneous Petition No. 2311 Of 2023
Ask AI about this case

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

9 paragraphs · 366 words

Deepak Roshan, J

1.

At the request of learned counsel for the petitioner the defects as pointed out by the registry, is hereby, ignorned.

2.

The instant application has been preferred by the petitioner praying for modification of the judgment dated 23.08.2022 passed in Cr. Rev. No. 995 of 2004, whereby conviction was confirmed; however, the sentence was modified to the extent that the petitioner was sentenced to undergo for the period already undergone subject to payment of fine of Rs.7,500/- before the Secretary, DLSA, Gumla within a period of four months from the date of order, failing which they shall serve rest of the sentence as directed by the learned trial court.

3.

Learned counsel for the petitioner submits that due to motor bike accident he was unable to do work so it could not arrange the money and could not be deposited the amount within the stipulated period. He further submits that the petitioner is ready to comply the order within the specified period as may be granted by this Court. In this view of the matter learned counsel for the petitioner prays that the original order dated 23.08.2022 passed in Cr. Rev. No. 995 of 2004 may be modified to the extent that the petitioner may be granted liberty to deposit the aforesaid fine amount within a further period of three Weeks from today.

4.

Learned APP does not have any serious objection.

5.

In view of the aforesaid facts and circumstances of the case and arguments adduced by the parties, the original order dated 23.08.2022 passed in Cr. Rev. No. 995 of 2004, is hereby, modified to the extent that the petitioner is directed to pay the fine amount of Rs.7,500/- before the Secretary, DLSA, Gumla within a further period of three weeks from today.

6.

It is made clear that the petitioner shall be discharged from the liability of his bail bond only on the fulfillment of the aforesaid condition.

7.

With the aforesaid modification in the order dated 23.08.2022 passed in Cr. Rev. No. 995 of 2004, the instant Cr.M.P. stands allowed and disposed of.

8.

Let a copy of this order be sent to the court concerned through “FAX”.