Suchitra R.Babu vs S.Devakumari
2021 Latest Caselaw 13011 Ker

Crl.Rev.Pet No.1386/2010                       1/3


                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

               THURSDAY, THE 17TH DAY OF JUNE 2021 / 27TH JYAISHTA, 1943
                      CRL MA 1 OF 2021 IN CRL.REV.PET NO. 1386 OF 2010


                  CRA 94/2009 OF ADDITIONAL SESSIONS COURT-I,MAVELIKARA


    CC 392/2006 OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT-I, MAVELIKARA


PETITIONER/REVISION PETITIONER/APPELLENT/ACCUSED:
                 SUCHITRA R.BABU, BNRA 145, PRABHATHAM, BHAGAVATHI NAGAR,
                 KOWDIAR PO,THIRUVANANTHAPURAM DISTRICT.
RESPONDENTS/RESPONDENTS/COMPLAINANT/STATE:
        1        S.DEVAKUMARI, KRISHNALAYAM, KADAVOOR MURI, KARIPPUZHA,
                 MAVELIKKARA.
        2        STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH
                 COURT OF KERALA,ERNAKULAM.
                       Application praying that in the circumstances stated therein
                       the High Court be pleased to revive and extent the time
                       granted to the petitioner in Crl RP No. 1386/2010 to pay the
                       fine amount for a period of six months from 19/05/2021.
                       This Application coming on for orders upon perusing the
                       application and this court's final order dated 19/11/2020,
                       and upon hearing the arguments of ADV. SRI. MANOJ P
                       KUNJACHAN Advocate for the petitioner and the State Public
                       Prosecutor for the second respondent, the court passed the
                       following:
 Crl.Rev.Pet No.1386/2010                      2/3



                                     N. ANIL KUMAR, J
                                   ...............................
                                    Crl.M.A.No.1 of 2021
                                               in
                                  Crl.R.P.No.1386 of 2010
                                   ...............................
                            Dated this the 17 th day of June, 2021

                                            ORDER

Heard the learned counsel for the petitioner. No

representation for the first respondent.

2. By judgment dated 19.11.2020, the petitioner-accused was

sentenced to pay a fine of Rs.6,00,000/- and in default of

payment of fine to undergo simple imprisonment for a

period of six months. In view of the situation prevailing

in the country due to Covid-19 pandemic, the petitioner-

accused was given six months' time to deposit the amount

before the trial court. In the event of failure to pay the

fine amount, the trial court was directed to execute the

sentence in accordance with law.

3. The learned counsel for the petitioner seeks six months'

more time from today to pay the fine amount. It is a fact

that the situation prevailing in the country due to Covid-

19 pandemic is not yet over.

4. Considering the financial difficulties being faced by the

petitioner-accused, it is just and proper to grant four Crl.Rev.Pet No.1386/2010 3/3

Crl.M.A.No.1 of 2021 in Crl.R.P.No.1386 of 2010

months time from today to pay the fine amount. In case

the fine amount is not deposited by the petitioner-accused

before the trial court as ordered, the trial court is at

liberty to implement the directions in the operative

portion of the judgment dated 19.11.2020 without any

further order.

The Crl.M.A.is disposed of accordingly.

Sd/-

N.ANIL KUMAR, JUDGE AMV/17/06/2021

sd/-

17-06-2021 /True Copy/ Assistant Registrar