AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 214 wordsG. Girish, J
The petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, seeking extension of time for the deposit of 20% of the fine amount, as directed by the Sessions Court, Kozhikode, while admitting Crl.Appeal No.40 of 2024 filed by him, challenging the conviction and sentence in ST No.517 of 2019 of the Judicial First Class Magistrate Court, Koyilandy.
It is stated that due to medical exigencies relating to the Myocardial Infarction suffered by him on 04.02.2019 and the continued treatment for the same, he was not able to mobilize the money for the deposit of the above amount.
Having regard to the reason stated by the petitioner, which is substantiated by the medical record produced as Annexure-A3, I deem it appropriate to grant a further period of 30 days for the deposit of the amount directed by the Sessions Court, Kozhikode in the order dated 12.02.2024 in C.M.P.No.233 of 2024 in Crl.Appeal No.40 of 2024.
In the result, the petition stands allowed as follows:
The petitioner (appellant in Crl.A.No.40 of 2024 of the Sessions Court, Kozhikode) is permitted to deposit the amount directed to be deposited as 20% of the fine amount, within a period of 30 days from the date of this order.