Pious George vs Ravikumar
2024 Latest Caselaw 12255 Ker

Kerala High Court

Pious George vs Ravikumar on 17 May, 2024

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
           Friday, the 17th day of May 2024 / 27th Vaisakha, 1946
          CRL.M.APPL.NO.6071/2016 IN CRL.REV.PET NO. 2113 OF 2013
    CRA 304/2011 OF ADDITIONAL DISTRICT & SESSIONS COURT, NORTH PARAVUR
  ST 224/2010 OF JUDICIAL FIRST CLASS MAGISTRATE COURT - II, NORTH PARAVUR
PETITIONER/REVISION PETITIONER/APPELLANT/ACCUSED

     PIOUS GEORGE, AGED 46 YEARS, S/O.GEORGE, POOKKAKARAN VEEDU,
     ERUMATHALA KARA, ERUMATHALA P O, ALUVA.

RESPONDENT/RESPONDENT/RESPONDENT/COMPLAINANT & STATE

  1. RAVIKUMAR, S/O.KUMARAN, KANAKKANMATTIL VEEDU, (CHINJU
     NIVAS)KIZHAKKEPRAM KARA, KOTTUVALLY, NORTH PARAVUR.
  2. STATE OF KERALA, REP BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
     ERNAKULAM

     Application praying that in the circumstances stated therein the
High Court be pleased to extent and enlarge the time for payment of the
compensation ordered by this Hon'ble Court as per the Judgment in Criminal
Revision Petition No.2113 of 2013 by 3 months, in the interest of
justice.
     This application coming on for orders upon perusing the application
and this Court's final order dated 30/10/13 and upon hearing the arguments
of Sri.SAJEEV KUMAR K.GOPAL, Advocate for the petitioner and of PUBLIC
PROSECUTOR for the second respondent, the Court passed the following:
                                 VIJU ABRAHAM, J.
                     ---------------------------------------------
                        Crl.Rev.Pet No.2113 of 2013
                   -------------------------------------------------
                     Dated this the 17th day of May, 2024

                                     ORDER

This is a petition seeking extension of time to comply with the

direction in the order dated 30.10.2013. Petitioner was directed to

pay the fine amount of Rs.2,42,000/- (Rupees Two Lakh Forty Two

Thousand only) within a period of six months. Counsel for the

petitioner submits that a breathing time may be granted for

remitting the fine amount and seeks for a month's time. Therefore,

after hearing the learned Public Prosecutor, I am inclined to grant

extension of time by one month as last chance for complying with

the direction in the order dated 30.10.2013.

Petitioner seeks to withdraw this Crl.MA. Therefore, this Crl.MA

is dismissed as withdrawn.

sd/-

VIJU ABRAHAM JUDGE Nsd

17-05-2024 /True Copy/ Assistant Registrar