C.J.Santhamma vs Nil

[Cites 1, Cited by 0]

Kerala High Court

C.J.Santhamma vs Nil

Bench: S.S.Satheesachandran

       

  

  

 
 
           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT:

       THE HONOURABLE MR.JUSTICE S.S.SATHEESACHANDRAN

   FRIDAY, THE 16TH DAY OF NOVEMBER 2012/25TH KARTHIKA 1934

                  Crl.MC.No. 3552 of 2012
                  --------------------------
AGAINST THE ORDER/JUDGMENT IN .NO./ IN CRRP.2451/2008 DATED
CC.491/2003 of JMFC-V, TVM (SPL.COURT-MARKLIST CASES)

PETITIONER(S):
-------------

         C.J.SANTHAMMA,
         KALABHAM, DARSAN NAGAR, PEROORKADA P.O
         TRIVANDRUM 695005

         BY ADV. SRI.SUNIL JACOB JOSE

COMPLAINANT(S)/COMPLAINANT:
---------------------------

     1. STATE OF KERALA,
         REPRESENTED BY THE PUBLIC PROSECUTOR
         HIGH COURT OF KERALA 682031

     2. K.C. CHANDRA SHEKHARA PILLAI,
         SALEM NCC ROAD, AMBALAMUKKU, PEROORKADA P.O
         THIRUVANANTHAPRUAM 695005

         BY PUBLIC PROSECUTOR SMT.R.REMA.

       THIS CRIMINAL MISC. CASE  HAVING COME UP FOR ADMISSION
ON 16-11-2012, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:

Crl.MC.No. 3552 of 2012

                           APPENDIX


 PETITIONER(S) EXHIBITS

ANNEXURE A : A PHOTOCOPY OF THE ORDER DATED 23-07-08 OF THIS
           HON'BLE COURT IN CRL RP NO 2451/08

ANNEXURE B : A PHOTOCOPY OF THE ORDER DATED 20-02-2009 OF THE
           APEX COURT IN CRL M.P NO 2302

ANNEXURE C : A PHOTOCOPY OF THE ORDER DATED 06-08-2012 IN SLP
           (CRL) NO 1390/09 OF THE SUPREME COURT OF INDIA

ANNEXURE D : PHOTOCOPY OF THE MEMO DATED 08-10-2012 FILED BY
           THE PETITIONER BEFORE THE COURT BELOW


 RESPONDENTS' EXHIBITS     :    NIL




                                           //TRUE COPY//



                                           P.A TO JUDGE.


stu



                  S.S.SATHEESACHANDRAN, J.
              -----------------------------------------------
                    Crl.M.C No.3552 OF 2012
          -------------------------------------------------------
         Dated this the 16th day of November, 2012


                                ORDER

Petitioner is a convict in a cheque case punishable under Section 138 of the Negotiable Instruments Act, 1881. His conviction was affirmed in appeal and revision. This court in revision affirmed the conviction modifying the sentence directing her to pay a fine of Rs.3,00,000/- with further direction that if fine is realised it shall be paid as compensation to the complainant. She was also permitted to either deposit the fine amount before the magistrate or directly pay the compensation to the complainant within a period of eight months. She preferred a Special Leave Petition against that order passed in revision, but, it was turned down. She now seeks the assistance of the court for directing the magistrate to issue notice to the complainant to enable her to make payment. I do not find any merit in the petition, and it is dismissed.

vdv                           S.S.SATHEESACHANDRAN, JUDGE

Unlock Advanced Research with PRISMAI

Kerala High Court