V K SHANTHI Vs. K G PARASANNAN

JUDGEMENT

(1.) The short prayer in this petition is for extension of time for payment of Rs.50,000/- granted by the court below.

(2.) Petitioner was the accused in C.C.533 of 2005 before the Judicial Magistrate of the First Class-II, Pala for having committed offence punishable under Section 138 of the Negotiable Instruments Act. She sought the benefit of plea bargain and suffered an order, by which she was directed to pay a sum of Rs.50,000/- as compensation within a period of six months, failing which she had to undergo simple imprisonment for two months.

(3.) Petitioner says that she could not raise the amount since her husband suddenly fell ill and she had to spend the amounts for the treatment. She is making earnest efforts to raise funds by selling an item of property, which she could not do so far. Therefore she prayed that some more time may be granted.