Mrs. Sheikha Abdulla vs A.S. Sasidhara Shenoy
2023 Latest Caselaw 3652 Ker

OP(Crl.) No.714/2022                                 1/2

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                            THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
                 Wednesday, the 29th day of March 2023 / 8th Chaithra, 1945
                          IA.NO.2/2023 IN OP(CRL.) NO. 714 OF 2022

    CRL.MP.NO.1983/2022 IN CRL.A.NO.224/2022 OF THE SESSIONS COURT, ERNAKULAM


    PETITIONER/PETITIONER:


               MRS. SHEIKHA ABDULLA

               AGED 37 YEARS, D/O.ABDULLA,

               MANAGING PARTNER AND AUTHORISED SIGNATORY

               M/S.OFF THE GRID INTERIORS, J-10, OXYGEN PARK,

               KANIPAYYOOR P.O., KUNNAMKULAM, THRISSUR - 680 517

               RESIDING AT J-2 MURALEERAVAM, L.F.CONVENT ROAD, MAMMIYOOR,

               GURUVAYOOR, THRISSUR - 680 101

               NOW RESIDING AT KRISHNAPRABHA APARTMENT, MUSLIM VEETTIL HOUSE,

               PUTHANPALLI, MAMMIYOOR, GURUVAYOOR, THRISSUR- 680 103


    RESPONDENTS/RESPONDENTS:


      1.       A.S.SASIDHARA SHENOY

               AGED 64 YEARS, S/O.LATE A.L. SASIDHARA SHENOY,

               AKKARAPARAMBIL HOUSE, VITTAPPA PRABHU ROAD, ERNAKULAM,

               PIN - 682032

      2.       STATE OF KERALA

               REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA

               ERNAKULAM, PIN - 682031


              Application praying that in the circumstances stated in the

    affidavit filed therewith the High Court be pleased to enlarge the time

    specified          in   the   judgment   dated    21/12/2022   and   enlarged   till

    07/02/2023, to permit the Judicial First Class Magistrate Court

    (N.I.Act Cases), Ernakulam to accept the amount deposited forthwith in

    the interest of justice.
 OP(Crl.) No.714/2022                         2/2




              This petition again coming on for orders upon perusing the

    application and the affidavit filed in support thereof, and this

    Court's Judgment dated 24/01/2023 and upon hearing the arguments of

    M/S.C.HARIKUMAR, SANDRA SUNNY and ARUN KUMAR M.A., Advocates for the

    petitioner and of PUBLIC PROSECUTOR for the 2nd respondent, the court

    passed the following:


                                        ORDER

Heard. The petitioner is permitted to make the deposit of the

entire fine amount within three days from today. It is made clear that if

the deposit is not made within three days, the learned Magistrate shall see that warrant pending against the petitioner is executed.

                                             Sd/- DR. KAUSER EDAPPAGATH, JUDGE




29-03-2023                     /True Copy/                             Assistant Registrar