REGENT COMPUTRONICS PVT. LTD.

Sabba Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

MADIYA V. STATE OF M.P. [REFERRED TO]
SANKATHA SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
ISHAR DAS VS. STATE OF PUNJAB [REFERRED TO]
YASH PAL MITTAL VS. STATE OF PUNJAB [REFERRED TO]
SOORAJ DEVI VS. PYARE LAL [REFERRED TO]
NARESH VS. STATE OF UTTAR PRADESH [REFERRED TO]
HARI SINGH MANN VS. HARBHAJAN SINGH BAJWA [REFERRED TO]
MINU KUMARI VS. STATE OF BIHAR [REFERRED TO]
SUNITA JAIN VS. PAWAN KUMAR JAIN [REFERRED TO]
RAM LAKHAN VS. STATE [REFERRED TO]

JUDGEMENT

(1.) M .Cr.C. No.7260/08 (Prahlad Singh v. State of M.P.) M.Cr.C.No.6707/08 (Makhan Das v. State of M.P.), M.Cr.C. No.5879/08 (Bhagwan Singh and others v. State of M.P.), M.Cr.C. No.6707/08 (Sabba and others v. State of M.P.) are being disposed of by this common order as the point for consideration in all these miscellaneous criminal cases are the same. The point for consideration is that whether the period for payment of amount of fine, ordered in judgment in an appeal, can be extended by this Court in view of section 482 CrPC?

(2.) THE facts of the case, in nutshell, are as under:

(3.) ON behalf of the State, the applications have been opposed on the ground that in view of section 362 of CrPC, time cannot be extended with the aid of section 482 of CrPC.

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SABBA Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

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