Ayyappan @ Kutty Ayyappan @ Ayyappan ... vs State Of Kerala
2024 Latest Caselaw 16040 Ker

Kerala High Court

Ayyappan @ Kutty Ayyappan @ Ayyappan ... vs State Of Kerala on 7 June, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
           Friday, the 7th day of June 2024 / 17th Jyaishta, 1946
               CRL.M.APPL.NO.2/2024 IN CRL.A NO. 949 OF 2024
            CRIME NO.53/2021 OF Peechi Police Station, Thrissur
            SC 609/2021 OF (FAST TRACK) SPECIAL COURT ,THRISSUR
PETITIONER/APPELLANT:

     AYYAPPAN @ KUTTY AYYAPPAN @ AYYAPPAN KUTTY, AGED 63 YEARS, S/O
     SANKARAN, SHASTHAVU VEEDU, VADAKKUMPADAM DESOM, PEECHI VILLAGE,
     THRISSUR.

RESPONDENTS/RESPONDENTS:

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

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 220 days in filing this appeal.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of P.SANJAY, PAUL VARGHESE (PALLATH), KIRAN NARAYANAN, RAHUL RAJ P.,
MUHAMMED BILAL.V.A, MEERA R. MENON, BASILA BEEGAM, Advocates for the
petitioner and of the PUBLIC PROSECUTOR for the respondent, the court
passed the following:
                    P.G. AJITHKUMAR, J.
  -----------------------------------------------------------
                Crl.Appeal No.949 of 2024
  -----------------------------------------------------------
           Dated this the 7th day of June, 2024

                          ORDER

There is a delay of 220 days in filing the appeal. The

petitioner seeks to condone the delay on the ground that he

has been in jail since the date of his conviction and he did not

have sufficient means to engage a counsel in time.

Having heard the learned counsel for the petitioner and

the learned Public Prosecutor, I am of the view that the

reasons stated are sufficient to condone the delay. Hence, this

petition is allowed and the delay is condoned.

Admit.

The learned counsel for the petitioner to hand over a

physical copy of the impugned judgment to the learned Public

Prosecutor.

The learned Public Prosecutor to get instructions.

List on 02.08.2024.

Sd/-

P.G. AJITHKUMAR, JUDGE dkr

07-06-2024 /True Copy/ Assistant Registrar