Md. Rajjak Shah vs State Of Jharkhand And Others

Deepak Roshan, J

Heard learned counsel for the parties.

The instant application has been preferred by the petitioner praying for an extension of period for deposting the fine amount i.e. Rs.5000/- by extending the same for further six weeks as passed by this court after modifying the order dated 02.12.2022 passed in Cr. Revision No. 1016 of 2008.

Learned counsel for the petitioner submits that the petitioner is very poor person and could not arrange the required money i.e. Rs. 5000/- 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 02.12.2022 passed in Cr. Rev. No. 1016 of 2008 may be modified to the extent that the petitioner may be granted liberty to deposit the aforesaid fine amount within a further period of six weeks from today.

Learned APP does not have any serious objection.

In view of the aforesaid facts and circumstances of the case and arguments adduced by the parties, the original order dated 02.12.2022 passed in Cr. Rev. No. 1016 of 2008, is hereby, modified to the extent that the petitioner is directed to pay the fine amount of Rs.5000/- before the learned court below within a further period of six weeks from today.

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.

With the aforesaid modification in the order dated 02.12.2022 passed in Cr. Rev. No. 1016 of 2008, the instant Cr.M.P. stands allowed and disposed of.

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