MUSTAFA MASHOOR THANGAL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has filed this petition under Sec. 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.

(2.) It is stated that due to medical exigencies relating to the Myocardial Infarction suffered by him on 4/2/2019 and the continued treatment for the same, he was not able to mobilize the money for the deposit of the above amount.

(3.) 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 dtd. 12/2/2024 in C.M.P.No.233 of 2024 in Crl.Appeal No.40 of 2024.