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
6 paragraphs · 227 wordsKuldeep Mathur, J
This application has been filed by the petitioner seeking extension of time for depositing 20% of the fine amount as ordered by the trial court.
This Court, vide order dated 05.09.2023, disposed of the criminal misc. petition with a direction to the petitioner to deposit 20% of the fine amount, as ordered by the trial court as a condition precedent to suspension of sentence pending appeal, within a period of one month.
Learned counsel for the petitioner submitted that due to bonafide error on the part of the local counsel of the petitioner at Udaipur, the certified copy of the order dated 05.09.2023 could not be produced before the trial court and therefore, an arrest warrant has now been issued against the petitioner. Learned counsel thus prayed that period of depositing 20% amount of the fine amount, may be extended.
Considering the submissions made at bar and the above factual situation, the application is allowed.
The period of depositing 20% of the fine amount, as ordered by the trial court as a condition precedent to suspension of sentence pending appeal, granted to the present applicant by this Court vide order 05.09.2023 is extended upto 01.11.2023. The petitioner is directed to deposit 20% of the fine amount by 01.11.2023. It is made clear that no further extension of time shall be granted to the applicant-petitioner.