Raveendran vs State Of Kerala
2024 Latest Caselaw 13473 Ker

Kerala High Court

Raveendran vs State Of Kerala on 24 May, 2024

Author: P.Somarajan

Bench: P.Somarajan

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
               THE HONOURABLE MR. JUSTICE P.SOMARAJAN
        FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                    CRL.REV.PET NO. 491 OF 2024
  AGAINST THE JUDGMENT DATED 20.01.2023 IN CRA NO.98 OF 2016 OF
          ADDITIONAL SESSIONS COURT(ADHOC) III, THRISSUR
  AGAINST THE JUDGMENT DATED 31.03.2016 IN CC NO.1250 OF 2013 OF
         JUDICIAL MAGISTRATE OF FIRST CLASS, VADAKKANCHERRY
REVISION PETITIONER/APPELLANT/ACCUSED:

           RAVEENDRAN, AGED 50 YEARS,
           S/O. GOPALAN NAIR, KAIPENCHERY CHOLAYIL HOUSE,
           KILIMANGALAM, THRISSUR DISTRICT, PIN - 680591
           BY ADVS.
           A.N.SATHISH KUMAR
           T.A.NIYAS


RESPONDENT/STATE AND COMPLAINANT:

    1      STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA, PIN - 682031
    2      RAMESHAN PILLAI
           AGED 58 YEARS
           S/O GOVINDAN PILLAI, KIZHAKKEDATH HOUSE,
           KONAZHI VILLAGE, THRISSUR DISTRICT, PIN - 680010


           PP SRI C N PRABHAKARAN


     THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION
ON 24.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.REV.PET NO. 491 OF 2024
& Crl.M.A.1/2024

                                     2


                                   ORDER

When the matter came up for hearing, the learned

counsel for the revision petitioner fairly submitted

that the delay occasioned comes to 466 days in

preferring this criminal revision petition, for which

the application -Crl.M.A.No.1/2024 was submitted. It is

also submitted that there is no sufficient reason to

interfere with the judgment of conviction and order of

sentence passed by the first appellate court. It is

submitted that three months time may be granted to remit

the fine amount. Hence, both the criminal revision and

the delay condonation application will stand dismissed

in limine. The revision petitioner/accused shall appear

before the trial court within a period of three months

to remit the fine amount and to receive the sentence.

Till that time, no coercive steps shall be taken against

the revision petitioner.

Sd/-

P.SOMARAJAN JUDGE msp