Ali Ashkar. V.B vs State Of Kerala
2024 Latest Caselaw 14468 Ker

Kerala High Court

Ali Ashkar. V.B vs State Of Kerala on 31 May, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
           Friday, the 31st day of May 2024 / 10th Jyaishta, 1946
                CRL.M.APPL.NO.2/2024 IN CRL.A NO.920 OF 2024
              CRIME NO.911/2021 OF Vatanappally Police Station
             SC 780/2022 OF FAST TRACK SPECIAL COURT, CHAVAKKAD
APPLICANT/APPELLANT:

     ALI ASHKAR V.B., AGED 24 YEARS,
     S/O BAHEER, VATTAPARAMBIL HOUSE,
     MATHILAKAM P.O., THRISSUR , PIN - 680685.

RESPONDENT/RESPONDENT:

     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 condone the delay
of 27 days in filing the appeal against the judgment of conviction dated
28.02.2024 in SC 780/2024 on the file of Hon'ble Fast Track Special Court,
Chavakkad for the interest of justice.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S.K.K.SUBEESH, ROY THOMAS (MUVATTUPUZHA), Advocates for the
petitioner and of the PUBLIC PROSECUTOR for the respondent, the court
passed the following:




                                                                    P.T.O.
                              P.G. AJITHKUMAR, J.
              -----------------------------------------------------
                          Crl.Appeal No.920 of 2024
              ------------------------------------------------------
                    Dated this the 31st day of May, 2024


                                       ORDER

This is a petition filed under Section 5 of the Limitation

Act. There is a delay of 27 days in filing the appeal. Petitioner

has been in jail since the date of conviction. Having regard to

that fact, the delay is condoned.

Petition stands allowed.

Admit.

Learned Public Prosecutor to get instructions and file

objections, if any.

List on 28.06.2024.

Sd/-

P.G. AJITHKUMAR, JUDGE

PV

31-05-2024 /True Copy/ Assistant Registrar