C.S.RAMACHANDRAN Vs. P.R.ASSOCIATES

JUDGEMENT

(1.) The limited prayer sought for by the petitioner is to extend the time to pay the amount directed to be deposited under Sec. 148 of the Negotiable Instruments Act, 1881.

(2.) As per Annexure-1, petitioner was directed to deposit 20% of the fine amount imposed by the trial court within two months from 18/11/2023. Admittedly, the amount has not been deposited. In the meanwhile, petitioner requested for an extension of time in Crl.M.P.No.1905 of 2024 which has been dismissed by the learned Sessions Judge as per order dtd. 24/11/2023.

(3.) Having heard Sri.V.A.Johnson, the learned counsel for the petitioner as well as Sri.Renjith T.R., the learned Public Prosecutor, I am of the view that this Crl.M.C. can be disposed of with a direction. Taking into reckoning the limited relief sought for by the petitioner, I am satisfied that a period of 15 days from today can be granted to the petitioner to deposit the amount directed in the order dtd. 18/11/2023 in Crl.M.P.No.6198 of 2023 in Crl.A.No.285 of 2023 on the files of the Sessions Court, Thrissur. Ordered accordingly. This Crl.M.C.is disposed of as above.