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Manoj vs State Of Kerala
2024 Latest Caselaw 30971 Ker

Citation : 2024 Latest Caselaw 30971 Ker
Judgement Date : 23 October, 2024

Kerala High Court

Manoj vs State Of Kerala on 23 October, 2024

CRL.A No.2006/2024                            1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MRS. JUSTICE C.S. SUDHA
           Wednesday, the 23rd day of October 2024 / 1st Karthika, 1946
                  CRL.M.APPL.NO.2/2024 IN CRL.A NO.2006 OF 2024
          CRIME NO.827/2022 OF Perinthalmanna Police Station, Malappuram
             SC 1103/2022 OF FAST TRACK SPECIAL COURT, PERINTHALMANNA
   APPLICANT/APPELLANT:

          MANOJ, AGED 46 YEARS, S/O KRISHNAN, ARUMBIL HOUSE,
          KIZHAKKANJERIKAVU, PARALI (P.O.), PALAKKAD, PIN - 678001.

   RESPONDENTS/RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
         KERALA, PIN - 682031.
      2. THE STATION HOUSE OFFICER, PERINTHALMANNA POLICE STATION,
         MALAPPURAM, PIN - 679322.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to condone the delay
   of 544 days in preferring the appeal against the judgment dated 01.02.2023
   in SC 1103/22 on the file of the Court of the Special Judge Fast Track,
   Perinthalmanna.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of NIDHI BALACHANDRAN, Advocate for the petitioner and of the PUBLIC
   PROSECUTOR for the respondent, the court passed the following:

                                         ORDER

The appellant is represented. The learned counsel for the appellant submits that the appellant/accused is in custody and this appeal is filed through the Kerala High Court Legal Service Committee.

Hence, for the reasons stated in the application for delay and in the interest of justice, the delay of 544 days in filing the appeal is condoned.

For admission, post on 24.10.2024.

Sd/- C.S. SUDHA, JUDGE

23-10-2024 /True Copy/ Assistant Registrar

 
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