Mrs. Sheikha Abdulla vs A.S. Sasidhara Shenoy
2023 Latest Caselaw 3659 Ker

OP(Crl.) No.715/2022                          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. 715 OF 2022

    CRL.M.P.NO.1982/2022 IN CRL.A.NO.223/2022 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 - 682 032.

     2.       STATE OF KERALA

              REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA

              ERNAKULAM - 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.715/2022                                2/2


             This petition coming on for orders upon perusing the application
    and the affidavit filed in support thereof, and this Court's order dated
    25/01/2023         in   IA   1/2023   and      upon   hearing   the   arguments   of
    M/S.C.HARIKUMAR, SANDRA SUNNY and ARUN KUMAR M.A., Advocates for the
    petitioner and of the 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 the warrant pending against the petitioner is executed.

                                                   Sd/- DR. KAUSER EDAPPAGATH, JUDGE




29-03-2023                           /True Copy/                               Assistant Registrar