Jayanthi vs State Of Kerala
2022 Latest Caselaw 3064 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                    THE HONOURABLE MRS. JUSTICE MARY JOSEPH

           THURSDAY, THE 17TH DAY OF MARCH 2022 / 26TH PHALGUNA, 1943

                            CRL.MC NO. 1645 OF 2022

AGAINST THE JUDGMENT IN CRL.APPEAL NO. 63/2021 OF COURT OF SESSIONS, PALAKKAD



PETITIONER/APPELLANT/ACCUSED:

             JAYANTHI,
             AGED 28 YEARS,
             W/O KIRAN, PERINGOTTUKURUSSI HOUSE,
             NADUVATHAPARA.P.O, PALAKKAD DISTRICT,
             PIN - 678574

             BY ADV T.P.SANTHOSH KUMAR


RESPONDENTS/STATE&COMPLAINANT:

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

     2       DILEEP,
             AGED 32 YEARS,
             S/O UNNIKRISHNAN, KELATHODI HOUSE,
             CHUNGAD AMSOM DESOM,
             NOW RESISING AT
             NO.227/1, MASCOM B BLOCK, ANDERSONPETT.P.O,
             KOLLAR GOLD FIELD, KOLLAR DISTRICT,
             KARNATAKA, PIN - 563113

             BY SMT.SEENA.C (PUBLIC PROSECUTOR)



      THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 17.03.2022, THE

COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO.1645 OF 2022                 2




                                   ORDER

Dated this the 17th day of March, 2022.

This petition is filed under Section 482 of the Code of Criminal

Procedure, 1973 (For short, 'Cr.P.C') seeking for extension of time

obtained for depositing 20% of the fine/compensation amount as

per order dated 23.04.2021 in Crl.M.P No.1328/2021 in Crl.Appeal

No.63/2021, which was further extended by order dated 23.02.2022

in Crl.M.P No.632/2022 in Crl.M.P No.1328/2021 filed in the very

same appeal.

2. The time granted expired on 24.02.2022. The petitioner

approached this Court only on 09.03.2022. However, he seeks only

for a few days for depositing the amount.

In the above circumstances, this Court is inclined to grant time

till 23.03.2022 to deposit 20% of fine/compensation amount before

Court of Sessions, Palakkad. The petitioner will not be granted any

further time.

Sd/-

MARY JOSEPH

JUDGE JJ

APPENDIX OF CRL.MC 1645/2022

PETITIONER'S ANNEXURES

Annexure1 TRUE COPY OF THE ORDER IN CMP.NO.1328/2021 OF ADDITIONAL SESSIONS COURT-IV, PALAKKAD

Annexure2 THE CERTIFIED COPY OF THE ORDER DATED 23.02.2022 IN C.M.P.NO.632/2022 ADDITIONAL SESSIONS COURT-IV, PALAKKAD