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Judgment
17 paragraphs · 301 wordsAnubha Rawat Choudhary, J
Heard Mr. Sanjay Kumar, learned counsel appearing on behalf of the petitioner.
Heard Ms. Nehala Sharmin, learned counsel appearing on behalf of the opposite party-State.
The present petition has been filed for modification of order dated 27.11.2020 passed in Cr. Revision No. 286 of 2014, whereby the petitioner
namely Meena Devi was directed to deposit the fine of Rs. 15,000/- within a period of three months from the date of communication of a copy of the
order.
Learned counsel submits that due to Covid-19 situation and on account of financial crunch she has not been able to deposit the aforesaid amount.
As of now, she is ready to deposit the aforesaid fine amount and accordingly the period of three months mentioned in para-24 of the order passed in
Cr. Revision No. 286 of 2014 be extended. Learned counsel submits that although two petitions were disposed of by the same order but the present
petition is concerned only with that of Meena Devi.
Learned counsel appearing on behalf of the opposite party-State has no serious objection to the prayer made.
After hearing the learned counsel for the parties and being satisfied with the cause shown by the petitioner for non-deposit of the fine amount of
Rs. 15,000/- within the stipulated time, this court hereby modifies the order dated 27.11.2020 passed in Cr. Revision No. 286 of 2014 and the petitioner
is now permitted to deposit the fine amount of Rs. 15,000/- latest by 25.02.2022 before the learned court below. Accordingly, the order dated
27.11.2020 passed in Cr. Revision No. 286 of 2014 is modified to the aforesaid extent.
Cr. M. P. No. 2126 of 2021 is accordingly disposed of.
Let this order be communicated to the court concerned through FAX/e-mail.