Uthaman vs State Of Kerala
2022 Latest Caselaw 3751 Ker

CRL.A No.373/2020                            1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR. JUSTICE SUNIL THOMAS
             Thursday, the 24th day of March 2022 / 3rd Chaithra, 1944
                   CRL.M.APPL.NO.1/2022 IN CRL.A NO. 373 OF 2020
           SC 586/2017 OF ADDITIONAL SESSIONS COURT - II, NORTH PARAVUR
   APPLICANT/APPELLANT:

          UTHAMAN, AGED 57 YEARS S/O. KANDANKORAN, KALAPPURAKKAL, KOTTUVALLY,
          NORTH PARAVUR, ERNAKULAM,PIN-683 519

   RESPONDENT/RESPONDENT:

          STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM ,PIN-682 031


        Application praying that in the circumstances stated therein the
   High Court be pleased to allow this criminal miscellaneous application and
    to extend the time granted vide order dated 19.03.2020 in the aforesaid
   Crl.Appeal.no.373 of 2020 of this honourable Court to deposit the penalty
   of Rs.30,000/-(Rupees Thirty Thousand only) before the Additional Sessions
   Judge - II,North Paravur in M.C.No.04 of 2018 in S.C No 586 of 2017,by
   3(three) weeks ,so as to secure the ends of justice.


        This Application coming on for orders upon perusing the application
   and this Court's Judgment dated 19.03.2020 and upon hearing the arguments
   of M/S.PRASUN.S, N.A.RETHEESH, Advocates for the petitioners,and of the
   PUBLIC PROSECUTOR for the respondent, the court passed the following:




                                        ORDER

Learned counsel for the appellant undertakes to deposit the penalty amount within two weeks from today.Deposit the amount and report compliance.Post on 06/04/2022.Coercive steps shall not to be taken in the meanwhile.

Sd/- SUNIL THOMAS JUDGE

24-03-2022 /True Copy/ Assistant Registrar