Kerala High Court
Suo Motu Proceedings vs State Of Kerala on 4 July, 2024
Author: P.Somarajan
Bench: P.Somarajan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2331 OF 2018
AGAINST THE ORDER IN ST NO.6990 OF 2015 OF JUDICIAL MAGISTRATE OF
FIRST CLASS - III (TEMPORARY), KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS
AS PER THE RESOLUTION OF THE ADMINISTRATIVE
COMMITTEE IN ITS MEETING HELD ON 18.09.2017.
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.1156/2012
2 RATHEESH, S/O BALAKRISHNAN, THAYYIL THARAYIL,
MARUTHADI, SAKTHIKULANGARA VILLAGE
BY PUBLIC PROSECUTOR SRI.SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
04.07.2024, ALONG WITH Crl.RC.2352/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2352 OF 2018
AGAINST THE ORDER IN ST NO.6473 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM CITY TRAFFIC, CR.108/2015.
2 MOHANAN
S/O.RAGHAVAN, VAISHYANAZHIKATHU KIZAKKATHIL,
ALTHARAMOODU, KAIKULNAGARA CHERI,
KOLLAM WEST VILLAGE.
BY PUBLIC PROSECUTOR SRI.SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2339 OF 2018
AGAINST THE ORDER IN ST NO.7002 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY), KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017.
RESPONDENTS:
1 STATE OF KERALA
REPRSENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.709/2013
2 SANAL, S/O GANGADHARAN, THUSHARA,
NEAR PUTHEZHATH JN, PUTHUPPALLY CHERI,
KAYAMKULAM PUTHUPPALLY VILLAGE
BY PUBLIC PROSECUTOR SRI.SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2333 OF 2018
AGAINST THE ORDER IN ST NO.6832 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18-09-2017.
RESPONDENTS:
11 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM TRAFFIC, CR.2111/2011.
22 MUHAMMED KOYA, S/O JAMAL MUHAMMED,
NADAYARA MELATHIL VEETTIL,
NADAYARA CHERI, VARKALA VILLAGE
BY SR.PUBLIC PROSECUTOR SRI.C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2332 OF 2018
AGAINST THE ORDER IN ST NO.6934 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18-09-2017.
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.293/2015
2 SHANAVAS, S/O SAINULABUDHEEN,
ATTUKAL PURAYIDAM, SAMGAMAM NAGAR - 42,
PALLITHOTTAM CHERI, KOLLAM WEST VILLAGE
BY PUBLIC PROSECUTOR SRI.SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2335 OF 2018
AGAINST THE ORDER IN ST NO.6998 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY), KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18-09-2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.1211/2012.
2 RAMESAN, S/O APPU, AMBITHARA VEETTIL,
TRA NO. 1, MANAYILKULANGARA CHERI,
KOLLAM WEST VILLAGE
BY SR.PUBLIC PROSECUTOR SRI.C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2337 OF 2018
AGAINST THE ORDER IN ST NO.6994 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.1146/2012.
2 IQBAL, S/O MUHAMMED HANEEFA,
ATTUKAL PURAYIDAM (THODIYIL PURAYIDAM),
PALLITHOTTAM CHERI, KOLLAM WEST VILLAGE
BY SR.PUBLIC PROSECUTOR SRI.C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2422 OF 2018
AGAINST THE ORDER IN ST NO.2860 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST,
CR.806/2013
2 RIYAD
S/O MAJEED, HAQUE MANZIL,
BODHI NAGAR - 168, MANACAUD CHERI,
VADAKKEVILA VILLAGE.
BY PUBLIC PROSECUTOR SRI.SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2462 OF 2018
AGAINST THE ORDER IN ST NO.2834 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18-09-2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.804/2013
2 NITHIN SURESH
S/O.SURESH KUMAR, KIZHAKKATHIL VEETTIL,
TC-76/2011, ULLANKUZHI, ANAYARA CHERI,
KADAKAMPALLY VILLAGE, THIRUVANANTHAPURAM.
BY PUBLIC PROSECUTOR SRI.SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2387 OF 2018
AGAINST THE ORDER IN ST NO.3304 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY), KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REP BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST CR.3/2015.
2 AMITH
S/O SASIDHARAN NAIR,
VADAKKEKARALIL VEEDU,
VALATHUNGAL, ERAVIPURAM.
BY SR.PUBLIC PROSECUTOR SRI.C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2399 OF 2018
AGAINST THE ORDER DATED IN ST NO.3102 OF 2018 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.1382/2014.
2 JACOB,
S/O.HENRY JACOB, NEAR PUTHAREZHATHU TEMPLE,
KANNIMEL CHERI, SAKTHIKULANGARA VILLAGE.
BY SR.PUBLIC PROSECUTOR SRI.C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2368 OF 2018
AGAINST THE ORDER IN ST NO.3238 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.1662/2014.
2 THULASEEDHARAN,
S/O. NARAYANAN, TSUNAMI FLAT-124,
POOKKULAM, NEDUNGOLAM PARAVOOR,
BY PUBLIC PROSECUTOR SRI.SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2379 OF 2018
AGAINST THE ORDER IN ST NO.3148 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.9.2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.1577/2014.
2 SUBHASH
S/O SIVAN KUTTY, THAYYIL THEKKATHIL VEEDU,
MERA NAGAR-37, UDAYAMARTHANDAPURAM CHERI,
MUNDAKKAL VILLAGE.
BY SR.PUBLIC PROSECUTOR SRI.C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
14
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2365 OF 2018
AGAINST THE ORDER IN ST NO.3372 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.2047/2014
2 PONNAPPAN,
S/O. GOPI, GOPI BHAVAN,
NEAR THRIKKOYIKKAL TEMPLE,
PERUMPUZHA CHERI, ELAMPALLOOR VILLAGE
BY SR.PUBLIC PROSECUTOR SRI.C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2429 OF 2018
AGAINST THE ORDER IN ST NO.3110 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY), KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST,
CR.1415/2014
2 NOUSHAD, S/O ABDUL REHIM,
SHAJI MANZIL, OZHUKKUPARAKKAL MURIYIL,
EDAMULAKKAL VILLAGE.
BY SR.PUBLIC PROSECUTOR SRI.C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
16
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2472 OF 2018
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM TRAFFIC, CR.2337/2012.
2 MUNEER,
S/O BADARUDHEEN, SIVAN KONATH VEETTIL,
CHATHAN PADATH, VAZHAKKAD CHERI,
VEMBAYAM VILLAGE.
BY PUBLIC PROSECUTOR SRI.SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2471 OF 2018
AGAINST THE ORDER IN ST NO.3420 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,KOLLAM TRAFFIC. CR. 1989/2012
2 SURESH BABU, S/O VASU,
KARUTHANVILA PADINJATTATHIL,
SURABHI NAGAR - 415,
PATTATHANAM CHERI,
VADAKKEVILA VILLAGE
BY SR.PUBLIC PROSECUTOR SRI.C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
18
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2469 OF 2018
AGAINST THE ORDER IN ST NO.3414 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM TRAFFIC, CR 2015/2012
2 SHAJI
S/O.HAMEED KUTTY, NISAR MANZIL,
SASTHAM NAGAR-26, KANNIMEL CHERI,
KILIKOLLOOR VILLAGE.
BY SR.PUBLIC PROSECUTOR SRI.C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
19
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2452 OF 2018
AGAINST THE ORDER IN ST NO.4774 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.9.2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM TRAFFIC, CR.2718/2013.
2 ABDUL SALAM
S/O ABDUL BASHEER,
MANNUVILA THEKKETHIL VEEDU,
CHANDANATHOPPU CHERI,
KOTTANKARA VILLAGE.
BY PUBLIC PROSECUTOR SRI.SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
20
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2449 OF 2018
AGAINST THE ORDER IN ST NO.5916 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM TRAFFIC, CR. 862/2014
2 BIBIN ASOKAN,
S/O ASOKAN,KUTTECHI VEEDU,
TOWN MUNCIPAL COLONY,
ULIYAKKOVIL CHERI,
KOLLAM EAST VILLAGE.
BY SR.PUBLIC PROSECUTOR SRI.C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
21
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2421 OF 2018
AGAINST THE ORDER IN ST NO.5649 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST,
CR. 789/2013
2 HABEEB
S/O.ABDUL AZIZ,ATTUKAL PURAYIDATHIL,NEAR
PUTHIYAPALAM, TAMRAKULAM WARD,
KOLLAM EAST VILLAGE.
3 SHINAS,
S/O.SHAJAHAN, ATTUKAL PURAYIDAM,NEAR
PUTHIYAPALAM, TAMARAKULAM WARD,
KOLLAM EAST VILLAGE.
BY SR.PUBLIC PROSECUTOR SRI.C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
22
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2419 OF 2018
AGAINST THE ORDER IN ST NO.5642 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2018
RESPONDENTS:
1 STATE OF KERALA
REP. BY THE SI OF POLICE
2 JAVA SOBY @ CHRISTAPHER
S/O. ELIAS, ALLUVILA PUTHENVEETTIL,
NETAJI NAGAR, KUREEPUZHA CHERI,
KOLLAM WEST VILLAGE.
BY SR.PUBLIC PROSECUTOR SRI.C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
23
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2500 OF 2018
AGAINST THE ORDER IN ST NO.5629 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST,
CR 1173/2012
2 DILEEP KUMAR
S/O.JYOTHI KUMAR, MCRA PRADEEP BHAVAN,
THIRUMULLAVARAM, MANAYILKULANGARA,
KOLLAM WEST VILLAGE
3 NISSARUDHEEN
S/O.YOUSAF KUNJU, THODIYIL PUTHEN VEEDU,
MCRA-39 A, MANAYILKULANGARA,
KOLLAM WEST VILALGE.
BY PUBLIC PROSECUTOR SRI.SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
24
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2497 OF 2018
AGAINST THE ORDER IN ST NO.5556 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORAR),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2018
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.817/2015.
2 PRADEEP
S/O.RAJAN, PUTHUVEETTIL THARAYIL,
MALLEZHATHU MUKKU, SAKTHIKULANGARA CHERI,
SAKTHIKULANGARA VILLAGE.
BY SR.PUBLIC PROSECUTOR SRI.C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
25
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2480 OF 2018
AGAINST THE ORDER IN ST NO.5905 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY SPECIAL
COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2018
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM TRAFFIC, CR.590/2014.
2 KABEER
S/O.HAMEED, CHANDANAZHIKAM PURAYIDOM,
JONAKAPPURAM, PALLITHOTTAM CHERI,
KOLLAM WEST VILLAGE.
BY PUBLIC PROSECUTOR SRI.SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
26
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2474 OF 2018
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTE IN ITS MEETING HELD
ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM CITY TRAFFIC CR.2762/2012.
2 ANIL KUMAR
S/O MANI, PALATTU KIZHAKKATHIL,
KUREEPUZHA CHERI, SAKTHIKULANGARA VILLAGE.
BY PUBLIC PROSECUTOR SRI.SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
27
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2486 OF 2018
AGAINST THE ORDER IN ST NO.6716 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM CITY TRAFFIC, CR.2932/2012
2 ANSAR
S/O.IBRAHIM KUTTY, CHEMANIL MEKKATHIL,
NEAR VETTAMUKKU, KUTTIVATTOM CHERI,
VADAKKUMTHALA VILLAGE
BY PUBLIC PROSECUTOR SRI.SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
28
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2479 OF 2018
AGAINST THE ORDER IN ST NO.8614 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.724/2013
2 NEERAJ
S/O. AJITH, SEA VIEW, TRA-73, THANGASSERY,
PUNNATHALA CHERI, KOLLAM WEST VILLAGE.
BY SR.PUBLIC PROSECUTOR SRI.C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
29
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2769 OF 2018
AGAINST THE ORDER IN ST NO.9527 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18-09-2017.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.1527/2013.
2 NITHIN,
S/O MUJEEB RAHMAN, SIVAM VEETTIL,
NEAR MAVALLY CHURCH, MULANKADAKAM CHERI,
KOLLAM WEST VILLAGE,
(FROM NEETHU NIVAS,NEAR CONGRESS BHAVAN,
CANTORNMENT WARD, KOLLAM EAST VILLAGE).
BY SR.PUBLIC PROSECUTOR SRI.C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
30
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2763 OF 2018
AGAINST THE ORDER IN ST NO.9498 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE OF THE HIGH COURT
IN ITS MEETING HELD ON 18/09/2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR. 839/2013
2 ANOOP
S/O.GOPINADHAN PILLAI, CHITHRAYIL,
MANAYILKULANGARA CHERI,
KOLLAM WEST VILLAGE.
BY SR.PUBLIC PROSECUTOR SRI.C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
31
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2828 OF 2018
AGAINST THE ORDER IN ST NO.11640 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.1767/2015.
2 KRISHNAKUMAR
S/O GOPALAPILLA, VAZHAPALLI KIZHAKKATHIL,
M G NAGAR-56, KUREEPUZHA CHERI,
SAKTHIKULANGARA VILLAGE.
BY PUBLIC PROSECUTOR SRI.SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
32
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2831 OF 2018
AGAINST THE ORDER IN ST NO.3921 OF 2016 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.1460/2014
2 VINOD
S/O. YASODHARAN, LAKSHMI BHAVAN,
NEAR PHC, CHITTAYAM CHERI,
PANAYAM VILLAGE, FROM THOTTUMKARA
PUTHENVEETTIL, NEAR MATHILIL MARKET,
MATHILIL CHERI, THRIKKADAVUR.
BY SR.PUBLIC PROSECUTOR SRI.C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
33
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2799 OF 2018
AGAINST THE ORDER IN ST NO.10009 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST,
CR. 1043/2014.
2 BIBIN
S/O. EMMANUEL, BIBIN NIVAS,
INFANT JESUS NAGAR-24, PAADY CHERI,
KOLLAM WEST VILLAGE.
BY SR.PUBLIC PROSECUTOR SRI.C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
34
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2801 OF 2018
AGAINST THE ORDER IN ST NO.11155 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM EAST,
CR. 2145/2014.
2 BYJU, S/O ASOK KUMAR
AVAYILAZHIKAM HOUSE,MERA NAGAR-168,
NORTH OF THOMAS STEPHEN COMPANY,
EAST SIDE OF CHAYAKKADA MUKKU,
MUNDAKKAL VILLAGE.
BY SR.PUBLIC PROSECUTOR SRI.C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
35
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2800 OF 2018
AGAINST THE ORDER IN ST NO.11164 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST CR.508/2014
2 ALEX
S/O. MARVEL, RAJESH BHAVAN, JAYAN NAGAR,
OLAYIL, THEVALLY WARD, KOLLAM WEST VILLAGE,
FROM SUNSHINE HOUSE, ASRAMAM,
ULIYAKKAOVIL CHERI, KOLLAM EAST VILLAGE.
BY PUBLIC PROSECUTOR SRI.SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
36
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2809 OF 2018
AGAINST THE ORDER IN ST NO.11586 OF 2018 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REP BY THE SUB INSPECTOR OF POLICE, KOLLAM
WEST,
CR. 1539/2013
2 AL AMEEN,
S/O ABDUL LATHEEF, KOCHU VEETTIL,
KARPOORAM CHERI, VADAKKEVILA VILLAGE.
BY SR.PUBLIC PROSECUTOR SRI.C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
37
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2777 OF 2018
AGAINST THE ORDER IN ST NO.12823 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS -III(TEMPORARY), KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST,
CR. 886/2013
2 JAYAKUMAR, S/O GOPINATHA PILLAI,
VALAYIL, MRA, MULANKADAKAM,
KOLLAM WEST VILLAGE
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
38
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2774 OF 2018
AGAINST THE ORDER IN ST NO.8432 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE
KOLLAM WEST, CR.1496/2014
2 SHAJIN,
S/O.SELVADASAN, FISHERMEN COLONY,
JONAKAPPURAM, PALLITHOTTAM CHERI,
KOLLAM WEST VILLAGE.
BY PUBLIC PROSECUTOR SRI.SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
39
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2858 OF 2018
AGAINST THE ORDER IN ST NO.11611 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST ,CR.216/2013
2 RAJESH
S/O.RAJAGOPALAN NAIR, MULLIKKALAYIL HOUSE,
KANNIMEL CHERI, SAKTHIKULANGARA VILLAGE.
BY PUBLIC PROSECUTOR SRI.SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
40
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2789 OF 2018
AGAINST THE ORDER IN ST NO.9499 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR. 1606/2013
2 JOHNSON TITUS
(AS VERIFIED WITH CHARGE SHEET),
S/O. TITUS, VALUVILA VEETIL,
MARUTHADI, KANNIMEL CHERI,
SAKTHIKULANGARA VILLAGE.
BY SR.PUBLIC PROSECUTOR SRI.C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
41
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2824 OF 2018
AGAINST THE ORDER IN ST NO.11662 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REP BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.1680/2015
2 SAJITH,
S/O SUDHEENDRAN,KALLIDANTHIYIL VEEDU,
PALACE NAGAR-144,THEVALLY, KOLLAM WEST
BY PUBLIC PROSECUTOR SRI.SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
42
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2864 OF 2018
AGAINST THE ORDER IN ST NO.11613 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM, WEST,CR. 1238/2012
2 VINEETH
S/O.VINAYAN, THEKKEVEETTIL,
NATTUVATHUKKAL,CHERUMOODU,
PERINADU VILLAGE.
BY PUBLIC PROSECUTOR SRI.SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
43
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2817 OF 2018
AGAINST THE ORDER IN ST NO.11614 OF 2018 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REP BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.1149/2012
2 SUBASH
S/O.VISHWAMBHARAN PILLAI, PRASAD BHAVAN,
EDAVATTOM CHERI, PERINADU VILLAGE.
BY SR.PUBLIC PROSECUTOR SRI.C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
44
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2830 OF 2018
AGAINST THE ORDER IN ST NO.11615 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.1046/2012.
2 IQBAL,
S/O. MOHAMMED KUNJU, MULAKKUDA JN,
ATTUKAL, PALLITHOTTAM,
KOLLAM WEST VILLAGE.
BY PUBLIC PROSECUTOR SRI.SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
45
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2815 OF 2018
AGAINST THE ORDER IN ST NO.9492 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.1099/2013
2 BIJU,
S/O BABU,KALLUVILA VEETTIL,
PEROOR CHERI, KOTTAMKARA VILLAGE
BY SR.PUBLIC PROSECUTOR SRI.C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
46
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2833 OF 2018
AGAINST THE ORDER IN ST NO.11605 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY SPECIAL
COURT),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR. 1276/ 2013.
2 SUBASH KUMAR,
S/O. SURESH BABU, HOUSE NO. 1,
THAMARATHOTTAM COLONY, AMMACHIVEEDU,
KAIKULANGARA NORTH CHERI,
KOLLAM WEST VILLAGE
BY SR.PUBLIC PROSECUTOR SRI.C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
47
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2788 OF 2018
AGAINST THE ORDER IN ST NO.9496 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR. 1244/2013
2 SHAMNAD,
S/O.HAMSAKUNJU,PUTHENVEETTIL,
KIZHAKKATHILVEETTIL,
NORTH OF ARUMURIKKADA,
CHOLAYIL CHERI, PANMANA VILLAGE.
BY PUBLIC PROSECUTOR SRI.SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
48
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2790 OF 2018
AGAINST THE ORDER IN ST NO.9493 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS -III (TEMPORARY), KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR. 1223/2012.
2 ALVIN,
S/O. SEBASTIAN, SARASWATHY COMPOUND,NEAR
THUMPARA MARKET, MUNDAKKAL VILLAGE.
BY PUBLIC PROSECUTOR SRI.SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
49
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2784 OF 2018
AGAINST THE ORDER IN ST NO.9478 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST CR.1296/2013
2 ALFRED HARIS,
S/O.CALTON HARIS, AKKU DALE, BEHIND TILLERY
CHURCH, UDAYAMARTHANDAPURAM CHERI, KOLLAM WAST
VILLAGE, FROM PALLYKODI KUNNUMPURATHU VEETTIL,
THEKKUMBHAGOM CHERI, THEKKUMBHAGOM VILLAGE.
BY PUBLIC PROSECUTOR SRI.SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
50
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 4TH DAY OF JULY 2024 / 13TH ASHADHA, 1946
CRL.RC NO. 2793 OF 2018
AGAINST THE ORDER IN ST NO.9547 OF 2015 OF JUDICIAL
MAGISTRATE OF FIRST CLASS - III (TEMPORARY),KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM WEST, CR.1591/2013
2 MAHESH,
S/O.KUMARAN, THARAMEL VEETTIL,
KAVANADU, KANNIMEL CHERI,
SAKTHIKULANGARA VILLAGE.
BY SR.PUBLIC PROSECUTOR SRI.C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 04.07.2024, ALONG WITH Crl.RC.2331/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC Nos.2331/2018 &
Connected Cases
51
ORDER
[Crl.RC Nos.2331/2018, 2352/2018, 2339/2018, 2333/2018, 2332/2018, 2335/2018, 2337/2018, 2422/2018, 2462/2018, 2387/2018, 2399/2018, 2368/2018, 2379/2018, 2365/2018, 2429/2018, 2472/2018, 2471/2018, 2469/2018, 2452/2018, 2449/2018, 2421/2018, 2419/2018, 2500/2018, 2497/2018, 2480/2018, 2474/2018, 2486/2018, 2479/2018, 2769/2018, 2763/2018, 2828/2018, 2831/2018, 2799/2018, 2801/2018, 2800/2018, 2809/2018, 2777/2018, 2774/2018, 2858/2018, 2789/2018, 2824/2018, 2864/2018, 2817/2018, 2830/2018, 2815/2018, 2833/2018, 2788/2018, 2790/2018, 2784/2018 & 2793/2018] Suo motu proceedings were initiated against the order of acquittal on the ground that the jurisdiction under Section 258 Cr.P.C. was exercised without any sufficient ground and without the compliance of requirement as mandated.
2. Section 258 Cr.P.C. is extracted below for reference:
"258. Power to stop proceedings in certain cases.--In any summons-case instituted otherwise than upon complaint, a Magistrate of the first class or, with the previous sanction of the Chief Judicial Magistrate, any other Judicial Magistrate, may, for reasons to be recorded by him, stop Crl.RC Nos.2331/2018 & Connected Cases 52 the proceedings at any stage without pronouncing any judgment and where such stoppage of proceedings is made after the evidence of the principal witnesses has been recorded, pronounce a judgment of acquittal, and in any other case, release the accused, and such release shall have the effect of discharge."
3. In a summons case, it is permissible for the Magistrate, for the reason to be recorded, to stop further proceedings at any stage without pronouncing any judgment and to release the accused which will have the effect of a discharge or in the case of recording of statement of principal witness to pronounce a judgment of acquittal, if it is found that the accused could not be procured within a reasonable time or cost of procuring the accused would exceed the maximum fine amount that can be imposed for the offence alleged against.
4. A Division Bench of this Court had the occasion to consider the application of Section 258 Cr.P.C. in a summons case in Suo motu v. Crl.RC Nos.2331/2018 & Connected Cases 53 State of Kerala and Another (2023 KHC OnLine
821). The relevant portion of the judgment is extracted below for reference:
"ii. In the case of those summons- cases instituted otherwise than upon a complaint, which do not qualify as petty offences, where the prosecution files a report stating unambiguously that despite its best efforts at locating the accused, it has not been successful in securing the presence of the accused before the Magistrate, the Magistrate concerned shall scrutinise the report submitted by the prosecution to satisfy himself/herself of the fact that reasonably sufficient steps have been taken by the prosecution to ensure the presence of the accused and that the costs of ensuring the appearance of such accused far exceed the maximum fine that is prescribed under the Statute for the offence concerned. In the event of the Magistrate being satisfied of both of the aspects mentioned above, then it would be permissible for the Magistrate to record an order of stoppage of proceedings in accordance with Section 258 of the Cr.P.C."
5. Being the legal position settled as above, it is within the jurisdiction of the trial court/concerned Magistrate to exercise the power under Section 258 Cr.P.C. on its Crl.RC Nos.2331/2018 & Connected Cases 54 satisfaction that the presence of the accused could not be procured in spite of attempt or that the cost of ensuring/procuring the accused would exceed the maximum fine that may be imposed for the offence.
These cases would squarely fall under the purview of Section 258 Cr.P.C.. Hence, stoppage of proceedings by the learned Magistrate deserves no interference. The revisions fail and are closed.
Sd/-
P.SOMARAJAN JUDGE SPV