For Information Purpose Only vs Suresh N.B
2021 Latest Caselaw 12424 Ker

Crl.M.Appl/1/2021 IN Crl.Rev.Pet 650/2020           1/2



                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                 Present:
                    THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

                           Tuesday,the 11th day of May 2021/21st Vaisakha, 1943
                                 Crl.M.Appl/1/2021 IN Crl.Rev.Pet/650/2020

             For information purpose only
CRA No.143/2019 of the ADDITIONAL DISTRICT & SESSIONS COURT,
MUVATTUPUZHA
ST No.11180/2013 of the JUDICIAL MAGISTRATE OF FIRST CLASS -I,
MUVATUPUZHA
PETITIONER/REVISION PETITIONER/APPELLANT/ACCUSED
        SURESH N.B,
        S/O. BHASKARAN, NEERANAKUDIYIL HOUSE, ANIKADU,
        MUVATTUPUZHA, ERNAKULAM DISTRICT-686673
RESPONDENTS/RESPONDENT/STATE & COMPLAINANT
1.STATE OF KERALA
     REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
     ERNAKULAM-682 031.
2.BINDU AJITH,AGED 53 YEARS
     W/O. AJITH, KIZHAKKEKKARA, MUVATTUPUZHA, ERNAKULAM-686 673.

   Application praying that in the circumstances stated therein the High Court be pleased to
allow a further period of three months with effect from 03.05.2021 for compliance with the
order dated 3rd day of November 2020 in Crl.Rev.Petition 650 of 2020.

  This application coming on for orders, upon perusing the application and this Court's final
order dated 03.11.2020 in Crl.Revision Petition No.650/2020 and upon hearing the arguments
of M/S AJITH KRISHNAN, A.B.MOHANAKUMAR, Advocates for the petitioner and the
PUBLIC PROSECUTOR for the 1st respondent, the court passed the following;
                                        ORDER

Time to pay the amount as per judgment dated 03.11.2020 in Crl.R.P. 650/2020 is extended for a further period of three months from today.

11-05-2021 Sd/-

P.V.KUNHIKRISHNAN,JUDGE

/true copy/ Sd/-

Crl.M.Appl/1/2021 IN Crl.Rev.Pet 650/2020 2/2

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