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Judgment
Prakash Shrivastava, J
This M.Cr.C. under Section 482 of the Cr.P.C. has been filed for extension of time to deposit the remaining amount of Rs.25 Lakhs in the form of
certificate of NSS in pursuance to the order dated 25/08/2020 passed in M.Cr.C. No.28256/2020.
The submission of learned counsel for the applicant is that on account of financial stringency, the applicant has not been able to comply with the
condition of depositing Rs.25 Lakhs in the form of NSS till now, therefore, he is seeking further time. He has also submitted that Rs.5 Lakhs in the
form of NSS will be deposited within one week from today and applicant be granted further 3 months time to deposit the balance amount of Rs.20
Lakhs in the form of NSS. He has also submitted that this may be treated as last opportunity and there may be a direction that the bail order will
automatically come to an end if the said condition is not complied with.
Learned counsel for the State has opposed the prayer and has submitted that earlier also the relaxation was shown by this Court.
Having heard the learned counsel for the parties, it is noticed that this Court by order dated 25/06/2020 passed in MCRC No.17013/2020 while
granting bail to the applicant had imposed certain condition in respect of deposit of amount in the form of NSS. The applicant had filed M.Cr.C.
No.28256/2020 and this Court by order dated 25/08/2020 had modified the condition and had granted further one week time to deposit Rs.5 Lakhs
before the trial Court in the form of certificate of NSS and deposit remaining amount of Rs.25 Lakhs in the form of certificate of NSS within 3
months. It is pointed out by counsel for the applicant that in pursuance to the said order, only Rs.5 Lakhs in the form of certificate of NSS has been
deposited.
Having regard to the issue of financial stringency which is pointed out by counsel for the applicant, the present M.Cr.C. is disposed off by permitted
the applicant to deposit further sum of Rs.5 Lakhs in the form of certificate of NSS within one week from today and to deposit remaining amount of
Rs.20 Lakhs in the form of certificate of NSS within 3 months from today. This is treated as the last opportunity and failure to comply with the same
will furnish a ground for cancellation of the bail order.
C.c. as per rules.