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Judgment
4 paragraphs · 253 wordsMadan Gopal Vyas, J
The present criminal misc. petition under Section 482 of Cr.P.C. has been preferred by the petitioner against the order dated 24.5.2023 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Udaipur in Criminal Case No.107/2022 whereby the learned trial Court has rejected the application filed by the petitioner for extension of time for furnishing the bail bonds in pursuance of order dated 9.11.2022 with the condition that 20% of the penalty/compensation amount be deposited within a period of 30 days.
Learned counsel for the petitioner submits that pursuant to the order dated 9.11.2022 the petitioner could not deposit 20% of the penalty/compensation amount due to unavoidable circumstances as he is 80 years old person and is suffering from many old age related ailments. It is submitted that since the petitioner could not deposit the required amount, therefore, he could not be released on bail. However, learned counsel for the petitioner submits that now he is in position to deposit the required amount of penalty/compensation pursuant to the order dated 9.11.2022.
In view of the above statement made by the learned counsel for the petitioner, the present criminal Misc. petition is disposed of with a direction to the petitioner to deposit the 20% of the penalty/compensation amount within further period of 30 days from today. In case the petitioner deposits 20% of the penalty/compensation amount within a period of 30 days, he shall be released on bail forthwith pursuant to the order dated 09.11.2022.