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Judgment
7 paragraphs · 190 wordsA. Badharudeen, J
The short prayer that has been canvassed in this petition is extension of time to deposit 20% of the fine amount (cheque amount – Rs.10 lakh), which was directed to be deposited by the learned Sessions Judge as per order in CMP No.1179 of 2022 in Crl.A. No.63 of 2022 within a period of two months from 05.04.2022. Thereafter, the Sessions Court extended the time for a period of thirty days.
Heard the learned counsel for the petitioner on admission.
Having considered the short prayer seeking extension of time, notice to the other side is dispensed with.
Now, the learned counsel for the petitioner would submit that the petitioner is suffering from financial crisis due to Covid related issues and he is ready to deposit the same, if two months time more is granted.
Considering the said plea, I am inclined to allow the petition. Therefore, six weeks’ time more from today is granted to deposit the amount as per order in CMP No.1179 of 2022 in Crl.A. No.63 of 2022 dated 05.04.2022.
In the result, this Crl.M.C. stands allowed as indicated above.