Jinimol vs State Of Kerala
2021 Latest Caselaw 17511 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE V.G.ARUN
          Thursday, the 26th day of August 2021 / 4th Bhadra, 1943

            CRL.M.APPL.NO.1/2021 IN CRL.REV.PET NO. 784 OF 2020


                 CRA 20/2019 OF   SESSIONS COURT,THODUPUZHA

       CC 184/2017 OF JUDICIAL FIRST CLASS MAGISTRATE COURT,IDUKKI




PETITIONER/REVISION PETITIONER:

     JINIMOL,AGED 41 YEARS,W/O.BIJU, THANNIKKAL HOUSE, BETHEL P.O.,
     IDUKKI 685 514

RESPONDENTS/RESPONDENTS:

  1. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
     KERALA, ERNAKULAM 682 031
  2. SREE GOKULAM CHIT AND FINANCE COMPANY PRIVATE LIMITED, THODUPUZHA
     BRANCH, THODUPUZHA TOWN ROAD, MANGATTUKAVALA, THODUPUZHA 685 584

     Application praying that in the circumstances stated therein the
High Court be pleased to enlarge the period for remitting the amount as
per the judgment of this Ho'ble Court to afurther period of 6 months
commencing from 18.08.2021.
     This Application coming on for orders upon perusing the application
and this Court's final order dated 18/12/2020 in the Cr.Rev.Peetition, and
upon hearing the arguments of P.S.SIDHARTHAN, Advocate for the
petitioners,and PUBLIC PROSECUTOR for 1st respondent,the court passed the
following:
                 V.G.ARUN, J.
       =====================
        Crl.M.Appln.No.1 of 2021 in
          CRL.R.P.No.784 of 2020
       =====================
   Dated this the 26th day of August, 2021

                      ORDER

By order dated 18.12.2020, this Court had allowed the

Criminal Revision Petition in part. The conviction and

sentence of imprisonment was affirmed and the time for

remittance of the fine amount was extended by eight

months.

2. The period having expired on 17.08.2021, this

interlocutory application is filed seeking extension of the

time by six months. The spread of COVID-19 pandemic,

the resultant lockdown and the consequential financial

constraints are projected as reasons for the failure to remit

the fine amount within the stipulated time.

Taking into account the submissions of the learned

Counsel and the prevailing situation, I am inclined to

extend the period by four months. The time for remittance

of the fine amount stipulated in the order dated

18.12.2020 is extended by a further period of four months

from today.

Sd/-

V.G.ARUN JUDGE

NB/26-8

26-08-2021 /True Copy/ Assistant Registrar