Sunil K. Varghese vs State Of Kerala
2021 Latest Caselaw 196 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

    TUESDAY, THE 05TH DAY OF JANUARY 2021/15TH POUSHA, 1942

                      Crl.MC.No.5728 OF 2020(E)

AGAINST THE JUDGMENT IN CRA 24/2020 DATED 20-11-2020 OF DISTRICT
              COURT& SESSIONS COURT,PATHANAMTHITTA

    AGAINST THE JUDGMENT IN ST 1815/2013 DATED 29-02-2020 OF
     JUDICIAL MAGISTRATE OF FIRST CLASS -II,PATHANAMTHITTA


PETITIONER:

               SUNIL K. VARGHESE
               AGED 35 YEARS
               S/O K V VARGHESE,
               KAIMANNIL HOUSE, KOLABHAGAM P O, THADIYOOR,
               PATHANAMTHITTA DISTRICT-689545.

               BY ADV. SRI.K.SHAJ

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
               KERALA, ERNAKULAM-682031.

      2        M/S SREE GOKULAM CHIT AND FINANCE COMPAMY PRIVAT
               LIMITED
               REPRESENTED BY POWER OF ATTORNEY HOLDER, PRAMOD,
               S/O GOPALAKRISHNAN NAIR, LEGAL CLERK FOR M/S SREE
               GOKULAM CHIT AND FINANCE COMPANY PRIVATE LIMITED,
               CHENGANNUR BRANCH, HEAD OFFICE AT NO.66 ARCOT ROAD,
               KODAMBAKKAM, CHENNAI,
               HAVING ITS BRANCH OFFICE AT CHENGANNUR,
               ALAPPUZHA DISTRICT-689121.



               PP T.R.RENJITH

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
05.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                                V.G.ARUN, J.

            ===========================
                  Crl.M.C. No.5728 of 2020
            ===========================
              Dated this the 5th day of January, 2021

                                 ORDER

It is submitted by the learned counsel for the petitioner that

pending this Crl.M.C, the amount as directed in Ext.A3 was remitted.

If so, the remittance shall be treated as payment made within time.

With the said observation, the Crl.M.C is closed.

Sd/-

V.G.ARUN JUDGE

lgk APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE-A1 THE TRUE COPY OF THE JUDGMENT DATED 29/02/2020 IN ST NO.1815/2013 OF THE JUDICIAL FIRST CLASS MAGISTRATE-II, PATHANAMTHITTA.

ANNEXURE-A2 THE TRUE COPY OF THE ORDER DARTED 09.06.2020 IN CMP NO.1303/2020 OF THE COURT OF THE SESSIONS JUDGE PATHANAMTHITTA.

ANNEXURE-A3 THE TRUE COPY OF THE ORDER DATED 20.11.2020 IN CMP NO.1799/2020 OF THE COURT OF THE SESSIONS JUDGE, PATHANAMTHITTA.