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Judgment
11 paragraphs · 208 wordsK.Babu, J
The prayers in the Original Petition are as follows:-
“i) Set aside the order dated 10/09/2024 in Crl. M.P. No. 265/2024 in Crl A No. 185/2024 of Addl. Sessions Judge, Irinjalakkuda and direct the Appellate Court to accept the bail bond of the petitioner without imposing the condition of payment of 20% of the amount of compensation;
ii) Direct Appellate Court to recall the warrant issued against petitioner in Crl.A. No. 185/2024;
iii) Grant such other reliefs as this Hounorable Court things fit and proper;”
I have heard the learned counsel for the petitioner and the learned Public Prosecutor.
The learned counsel for the petitioner confines the relief to extension of the time period to deposit the amount directed to be paid.
Relying on Ext.P4 Medical Certificate, the learned counsel seeks three months time to deposit the amount as directed by the Court below.
Having regard to the submissions based on Ext.P4, the petitioner is granted two months time from this day to comply with the order to make payment of 20% of the compensation amount.
Coercive steps, if any, initiated against the petitioner shall stand deferred for a period of two months.
The Original Petition is disposed of accordingly.