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Judgment
7 paragraphs · 204 wordsA. Badharudeen, J
The petitioner in Crl.M.C.Nos.6237, 6238, 6239 and 6240 of 2022 arising out of Criminal Appeal Nos.66, 67, 68 and 69 of 2022 on the file of the District and Sessions Court, Manjeri is before this Court.
Heard the learned counsel for the petitioner.
The short grievance that has been addressed before this Court is that the Appellate Court, while admitting the above criminal appeals, directed the petitioner to deposit 20% of each of the cheque amount in the above four cases within 60 days. But the petitioner failed to deposit the same in time and the petitioner is ready to deposit the same, if extension of time is granted.
In view of the short prayer, notice to the other side is dispensed with.
In the interest of justice, all petitions stand allowed and it is ordered that the petitioner is at liberty to deposit 20% of the amount ordered by the District and Sessions Court, Manjeri in the above four appeals on or before 20.09.2022.
It is specifically ordered that the time for deposit fixed by the District and Sessions Court shall stand extended till 20.09.2022 and the petitioner is directed to deposit the same without fail.