Antony Stephen Fernando vs State Of Kerala
2021 Latest Caselaw 17755 Ker

CRL.A No.1279/2006                                1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                             THE HONOURABLE MR. JUSTICE T.R.RAVI
                     Friday, the 27th day of August 2021 / 5th Bhadra, 1943
                         CRL.M.APPL.NO.1/2021 IN CRL.A NO. 1279 OF 2006

            S.T 997/2004 OF JUDICIAL MAGISTRATE OF FIRST CLASS , DEVIKULAM

   PETITIONER/2ND RESPONDENT IN APPEAL/ACCUSED

          MATHEW GEORGE, UNITED BUSINESS CENTER, 3RD FLOOR, IST BLOCK,
          ADAMSTAR COMPLEX,
          THODUPUZHA, IDUKKI.

   RESPONDENTS

      1. THE STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTIONS, HIGH
         COURT OF KERALA, ERNAKULAM.

     2. ANTONY STEPHEN FERNANDO (COMPALINANT/APPELLANT) S/O.STEPHEN, CARMAN
    COMMUNICATION, CARMEL CENTER, G.O.ROAD, MUNNAR.


        Application praying that in the circumstances stated therewith the
   High Court be pleased to enlarge another 3 months time to pay the amount
   of compensation.


        This Application coming on for orders upon perusing the application
   and this Court's judgment dated 08/04/2021 and upon hearing the arguments
   of SRI.BOBBY GEORGE and SRI.JOY C. PAUL, Advocates for the petitioner in
   Crl. M.A/ R2 in Crl.Appeal and of PUBLIC PROSECUTOR for R1 in
   Crl.M.A/Crl.Appeal and of SRI.LATHEESH SEBASTIAN, Advocate for R2 in
   Crl.M.A/appellant in Crl.Appeal, the court passed the following:

                                              ORDER

This petition has been filed seeking enlargement of the time granted by this Court for effecting payment to avoid the default sentence. In the circumstances pointed out in the affidavit, the time granted by this Court is extended for a period of three months from 08.08.2021, finally. No further extension shall be granted.

Sd/-

T.R.RAVI

JUDGE

27-08-2021 /True Copy/ Assistant Registrar