KULSAM BEEVI ISMAIL Vs. JUSIN SEBASTIAN

JUDGEMENT

(1.) This is a petition filed under Article 227 of the Constitution of India, challenging Ext.P4 order dtd. 15/11/2021 in Crl.M.P.No.179/2019 in Crl.A.No.179/2019 passed by the Additional Sessions Court-II (Special), Kottayam.

(2.) The petitioner herein is the petitioner in Crl.M.P.No.179/2019 as well as the appellant in Crl.A.179/2019, pending before the Additional Sessions Court-II (Special), Kottayam.

(3.) Adv.Sujini S., who appears for the petitioner herein as legal aid counsel, would submit that the petitioner, who was directed to deposit 20% of the cheque amount while admitting Crl.A. No. 179/2019 and suspending the sentence, as per order dtd. 4/5/2021, failed to deposit the same and thereafter, as per order impugned, the learned Additional Sessions Judge extended the time to 3/1/2022. It is submitted by the learned counsel for the petitioner further that the petitioner is not in a position to deposit the amount and therefore, amount failed to be deposited in obedience to the original order or as per the impugned order, whereby time extension was granted. She would submit that two months' time more is required to deposit the amount.