Uma Rasheed vs Rema Ani
2021 Latest Caselaw 19297 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
        Tuesday, the 14th day of September 2021 / 23rd Bhadra, 1943
        CRL.M.APPL.NO.1/2021 IN CRL.REV.PET NO. 2506 OF 2010

CRA No. 298/2008 OF ADDITIONAL SESSIONS (ADHOC) FAST TRACK COURT II,
PATHANAMTHITTA.

CC No. 164/2008 OF JUDICIAL FIRST CLASS MAGISTRATE COURT -II, RANNY

PETITIONER/REVISION PETITIONER:

     UMA RASHEED @ THANKAMONY, HOUSE NO.13, UPASANA NAGAR, KURAVANPALAM,
     KOLLAM.

RESPONDENTS/RESPONDENTS:
  1. REMA ANI, KUTTIMURUPPEL VEEDU, KUMBALAM POIKA, PATHANAMTHITTA. PIN -
     689645
  2. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
     KERALA, ERNAKULAM - 682031.


     Application praying that in the circumstances stated therein, the
High Court be pleased to extend the time of payment as directed by this
Hon'ble Court by the judgment dated 09-09-2020 in Crl.R.P.No. 2506 of 2010
in the interest of justice.



     This Application coming on for orders upon perusing the application
and this Court's final order dated 09-09-2020, and upon hearing the
arguments of SHRI.V.V.RAJA, SHRI.M.T.SURESH KUMAR, Advocates for the
petitioner and of SHRI.SAJJU.S, SHRI. K.SHAJ Advocates for the 1st
respondent and the PUBLIC PROSECUTOR for the 2nd respondent, the court
passed the following:




     [P.T.O]
                 N. ANIL KUMAR, J.
    -----------------------------------------
            Crl.M.Appl. No. 1 of 2021
                        in
            Crl.R.P. No. 2506 of 2010
    -----------------------------------------
    Dated this the 14th day of September, 2021



                               ORDER

This Court allowed the revision petition in

part on 09.09.2020, whereby the petitioner was

sentenced to pay a fine of Rs.2,50,000/-

(Rupees two lakh and fifty thousand only) and

in default of payment of fine to undergo

rigorous imprisonment for a period of four

months for the offence punishable under

Section 138 of the Negotiable Instruments Act.

It was also ordered that the fine amount also

to be paid within a period of nine months.

2. The petitioner is a 61 year old senior

citizen. She seeks six months more to comply

with the order due to the Covid-19 pandemic

situation and the resultant financial crunch Crl.R.P. No. 2506 of 2010

..2..

prevailing in the country.

Having considered the facts and circumstances,

it is just and proper to allow the

application. Hence, the application is

allowed.

Sd/-

N. ANIL KUMAR JUDGE bka/14.09.2021

14-09-2021 /True Copy/ Assistant Registrar