Kerala High Court
Suo Moto Proceedings vs State Of Kerala on 21 June, 2024
Author: P.Somarajan
Bench: P.Somarajan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1210 OF 2018
AGAINST THE ORDER IN ST NO.5985 OF 2015 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
SAKTHIKULANGARA, CR.1309/2015.
2 CHRISTOPHER,
S/O.ARUNANANDHAN, KANNAMPALLY BHAGOM, NEAR
KATTUPARAMBIL KOCHU PALLI, KEERINADU VILLAGE,
KAYAMKULAM.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1212/2018, 1215/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1212 OF 2018
AGAINST THE ORDER IN ST NO.6055 OF 2015 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE, KOLLAM
EAST, CR.NO.1119/2015.
2 UMESH,
S/O.VASUDEVAN, VETTOLI USHA MANDIRAM, KANNIMEL CHERI,
MANGADU VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1215 OF 2018
AGAINST THE ORDER IN ST NO.9391 OF 2014 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE, KOTTIYAM,
G.L.PETTY NO.410/2014.
2 SUNILKUMAR,
S/O.RAJAPPAN PILLAI, THUNDIL VEEDU, NEAR UMYANALLOOR
TEMPLE, UMAYANALLORE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1218 OF 2018
AGAINST THE ORDER IN ST NO.4331 OF 2015 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE, KOLLAM
EAST, CR.NO.1475/2015.
2 SHEFEEK AHAMMED,
S/O.RAHMATHULLA, ASHIYANA, MANIKKARA LAYOUT,
BANGLORE-54.
3 DEEPAK,
S/O.KRISHNA PILLAI, ANIZHAM VEEDU, KAIRALI NAGAR-102,
MULANKADAKOM CHERI, KOLLAM WEST VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1222 OF 2018
AGAINST THE ORDER IN ST NO.2830 OF 2013 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
SAKTHIKULANGARA, CR.433/2013.
2 ANEESH,
S/O.BENJAMIN, THRAYIL VEEDU, SAKTHIKULANGARA CHERRY,
SAKTHIKULANGARA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1224 OF 2018
AGAINST THE ORDER IN ST NO.2773 OF 2013 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE, KOTTIYAM,
G.L.PETTY NO.66/2013.
2 AJITH,
S/O.BABU, PUTHENVEEDU VADAKKATHIL, IDAKKULANGARA
VADAKKATHIL, KARUNAGAPPALLY.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1225 OF 2018
AGAINST THE ORDER IN ST NO.2772 OF 2013 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE, KOTTIYAM,
G.L.PETTY NO.66/13.
2 HARIKUMAR,
S/O.SUKUMARAN NAIR, VELIKKAKATH VEEDU, PALLIPPURAM
CHERI, PALLIPPURAM VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1226 OF 2018
AGAINST THE ORDER IN ST NO.2825 OF 2013 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
SAKTHIKULANGARA, CR.350/2013.
2 HYDRALI,
S/O.BASHEER, THONI VAYALIL VEEDU, ERAVIPURAM CHERRY,
ERAVIPURAM VILLAGE FROM NELLUVILAYIL PADINJATTATHIL,
MUNNAMKUTTICHERIYIL, KARIKODE VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1228 OF 2018
AGAINST THE ORDER IN ST NO.2775 OF 2013 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE, KOTTIYAM,
G.L.PETTY NO.69/2013.
2 SURESHKUMAR,
S/O.SASI, KRISHNA VILASAM, NEAR DIVYA VESSELS CENTRE,
VETTILATHAZHAM, THRIKKOVILVATTOM.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1229 OF 2018
AGAINST THE ORDER IN ST NO.2781 OF 2013 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE, KOLLAM
EAST, CR.NO.726/2018.
2 ARUN,
S/O.BABU, HARISREE NAGAR-112, BEHIND SANKERS HOSPITAL,
ASRAMAM SOUTH CHERRY, KOLLAM EAST VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1230 OF 2018
AGAINST THE ORDER IN ST NO.2774 OF 2013 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE, KOTTIYAM,
G.L.PETTY NO.68/2013.
2 MUHAMMED SADATH,
S/O.ABDULLA KOYA, ANUGRAHAM VEEDU, CHILAVOOR MUZHIKKAL
VILLAGE, KOZHIKODE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1237 OF 2018
AGAINST THE ORDER IN ST NO.2690 OF 2013 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE, KOTTIYAM,
CR.395/2013.
2 BABURAJAN
S/O.MANI AYYAPPAN ACHARI, SARATH BHAVAN, INCHAKKADU,
MYLOM CHERRY, MYLOM VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1239 OF 2018
AGAINST THE ORDER IN ST NO.2687 OF 2013 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE, KOTTIYAM,
CR.392/2013.
2 HARILAL,
S/O.SURESH BABU, DILA BHAVAN, KIZHAKKUM BHAGOM CHERRY,
MANKODE VILLAGE, KOTTARAKKARA TALUK.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
14
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1240 OF 2018
AGAINST THE ORDER IN ST NO.2501 OF 2013 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE, KOTTIYAM,
CR.371/2013.
2 PRATHAPACHANDRAN,
S/O.GOPALAKRISHNAN, PAALAYKKATHARA VEEDU, WEST OF
VETTAMUKKU, VADAKKUMTHALA CHERI, KARUNAGAPPALY VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1248 OF 2018
AGAINST THE ORDER IN ST NO.2548 OF 2013 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
SAKTHIKULANGARA, CR.379/2013.
2 MAXWELL
S/O.PATHROSE, CARMAL COTTAGE, KAIKKULANGARA SOUTH MURI,
KOLLAM WEST VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
16
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1252 OF 2018
AGAINST THE ORDER IN ST NO.2523 OF 2013 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
SAKTHIKULANGARA, CR.133/2013.
2 SHINU
S/O.SATHYAN, SATHYAN NIVAS, MANNOOR PULIMOODU, MANNOOR
MURI, AKAMCODU VILLAGE, THIRUVANANTHAPURAM.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1262 OF 2018
AGAINST THE ORDER IN ST NO.71 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
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,KOLLAM WEST
CR.26/2013.
2 SUBIN,
S/O PRABHAKARAN, PRAVEEN BHAVAN, NEAR KALLADA POLICE
STATION,NILAMEL WARD, EAST KALLADA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
18
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1264 OF 2018
AGAINST THE ORDER IN ST NO.6589 OF 2013 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
ERAVIPURAM,CR.NO.1244/2013.
2 ANOOP,
S/O NADESAN PILLAI, DHAVALAKKUZHI TSUNAMI FLAT
NO.3,MAYYANAD CHERI, ERAVIPURAM VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
19
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1266 OF 2018
AGAINST THE ORDER IN ST NO.4025 OF 2014 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,KOTTIYAM,
CR.NO.761/2014.
2 GEORGE VARGHESE
S/O VARGHESE, ST.ANTONY COTTAGE, NEAR THATTAMALA
HYUNDAI CAR SHOWROOOM, THATTAMALA CHERI,
MAYYANAD VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
20
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1278 OF 2018
AGAINST THE ORDER IN ST NO.2007 OF 2015 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE, KOTTIYAM,
CR. NO. 388/2015.
2 SURESH,
S/O. MUTHUKRISHNAN, PUSHPA VILASAM, PK JUNCTION,
PERAYAM CHERI, THAZHUTHALA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
21
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1279 OF 2018
AGAINST THE ORDER IN ST NO.2743 OF 2013 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOTTIYAM, CR. 460/2013.
2 ANILKUMAR,
S/O. GOPALAN ACHARI, NEAR SIVAN NADA,THAZHUTHALA
CHERRY,THAZHUTHALA VILLAGE FROM VISHNUPRIYA BHAVAN,
NEAR MANNAM CHERRY KAVU, PERAYAM CHERRY,
THAZHUTHALA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
22
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1298 OF 2018
AGAINST THE ORDER IN ST NO.2593 OF 2015 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,KOLLAM
EAST,CR.NO.832/2015.
2 WALTER
S/O FRANCIS,SHEHALAYAM,MEKKADU MURI,CHAVARA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
23
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1299 OF 2018
AGAINST THE ORDER IN ST NO.3427 OF 2015 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,SAKTHIKULANGARA,CR.NO.657/2015.
2 JAGANNATHAN,
S/O MANI,SREEJITH BHAVANAM,NALUVARAMBU
MURIYIL,THAVALAKKARA VILALAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
24
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1304 OF 2018
AGAINST THE ORDER IN ST NO.3431 OF 2015 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,KOLLAM
EAST,CR.NO.874/2015.
2 VASANTHAN,
S/O SIVADASAN,RENTAL HOUSE OF NAZAR,MALAYALAM
NAGAR,NEAR THAIKAVU,CHATHINAMKULAM CHERI,MANGADU (FROM
PUTHEPURA THEKKATHIL VEEDU,NEAR CHERI TEMPLE,KANNIMEL
CHERI,KILIKOLOOV VILLAGE).
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
25
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1315 OF 2018
AGAINST THE ORDER IN ST NO.2762 OF 2013 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,KOTTIYAM,G.L.PETTY NO.56/13.
2 NASAMUDHEEN,
S/O JAMALUDHEEN,SAIDALI MANZIL,NEAR GPS SCHOOL,PERAYAM
CHERI,THAZHUTHALA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
26
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1317 OF 2018
AGAINST THE ORDER IN ST NO.4475 OF 2015 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY THE SUB INSPECTOR OF
POLICE, SAKTHIKULANGARA, CR.NO.922/2015
2 RAMSHAD, S/O SHAJAHAN, AKKRAVILA VAYALIL, VADAKKEVILA
MURI, KOLLAM WEST VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
27
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1321 OF 2018
AGAINST THE ORDER IN ST NO.2761 OF 2013 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,KOTTIYAM,G.L.PETTY NO.55/13.
2 ANSAR,
S/O SHAHJAHAN,KANJIRAMVILA VEEDU,NEARS AKMHS,MYLAPOOR
CHERI,THAZHUTHALA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
28
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1325 OF 2018
AGAINST THE ORDER IN ST NO.4491 OF 2015 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
SAKTHIKULANGARA, CR.NO.923/2015.
2 ANEESH
S/O.RAJU, ANEESH BHAVAN, MEENATHU CHERI,
SAKTHIKULANGARA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
29
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1329 OF 2018
AGAINST THE ORDER IN ST NO.3131 OF 2013 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,KOTTIYAM,CR.642/2013.
2 MUHAMMED ASKAR
S/O MUHAMMED ASLAM,PUTHEN VEEDU VADAKKATHIL VEEDU,NEAR
KALARIVATHUKKAL TEMPLE,VALATHUNGAL CHERRY,
ERVAIPURAM VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
30
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1343 OF 2018
AGAINST THE ORDER IN ST NO.3657 OF 2015 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,SAKTHIKULANGARA,CR.NO.1486/2015.
2 ABDHUL RAJA
S/O MOOSA AHAMMED,KAIPULLITHODI VEETTIL,NOTTAMALA
DESOM,CHIRAKKALPPADI VILLAGE,KATTOOR,THRISSUR.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
31
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1346 OF 2018
AGAINST THE ORDER IN ST NO.3617 OF 2015 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,ERAVIPURAM,CR.NO. 916/2015.
2 AFSAL, S/O. AYOOBHKHAN, MANGUZHI THEKKATHIL,ANUGRAHA
NAGAR-149,VADAKKEVILA CHERI, VADAKKEVILA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
32
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1347 OF 2018
AGAINST THE ORDER IN ST NO.3713 OF 2015 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
SAKTHIKULANGARA, CR.NO.757/2015.
2 UDAYAN,
S/O.VIJAYAN VAIDYAN, VALIYAMADATHIL PADINJATTATHIL,
NEAR CINEMA PARAMBU, MUTHUVILAKKADU MURI, SASTHAMKOTTA.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
33
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1351 OF 2018
AGAINST THE ORDER IN ST NO.4385 OF 2015 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE, KOLLAM
EAST, CR. NO.1553/2015.
2 AJITH
S/O.VIJAYAKUMAR, ANEESH BHAVAN, KUZHIYAM CHERI,
PERINADU VILLAGE.
3 JAYACHANDRAN
S/O.RAVEENDRAN, MAITHRI NAGAR-18, CHATHINAMKULAM,
MANGADU VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
34
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1356 OF 2018
AGAINST THE ORDER IN ST NO.3721 OF 2015 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,KOTTIYAM,
CR. NO. 1115/2015
2 KABEER
S/O. AZIZ, THODIYIL VEETTIL, VADAKKEVILA
CHERI,VADAKKEVILA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
35
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1359 OF 2018
AGAINST THE ORDER IN ST NO.3693 OF 2015 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,KOTTIYAM,
CR. NO. 1045/2015.
2 MAHESH
S/O. AYYAPPAN, KARAVILA VEEDU,NEAR VAIKATHODAM TEMPLE,
AYIRAMTHENGU CHERI, MAYYANAD VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
36
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1364 OF 2018
AGAINST THE ORDER IN ST NO.3699 OF 2015 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,SAKTHIKULANGARA, CR. NO. 789/2015
2 RENJITH,
S/O. SASIDHARAN NAIR, MOOLANKARA VEEDU,KANNIMEL CHERI,
SAKTHIKULANGARA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
37
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1366 OF 2018
AGAINST THE ORDER IN ST NO.3149 OF 2013 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,KOLLAM EAST,
CR. NO. 801/2013.
2 JUSTIN @ CHARLES,
S/O. HENRY, GALILEO COLONY,GALILEO NAGAR-96, NEAR
CHIRATTAKKADA, PALLITHOTTAM CHERI,KOLLAM WEST VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
38
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1370 OF 2018
AGAINST THE ORDER IN ST NO.644 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
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE, KOLLAM
WEST, CR. 1718/2014.
2 DILEPP NAVEENDRAN,
S/O. NAVEENDRAN, CHEKKALAVILA VEEDU,NEAR KALKULATH
TEMPLE,THATTARKONAM, THRIKKOVILVATTAM VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
39
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1391 OF 2018
AGAINST THE ORDER IN ST NO.1740 OF 2016 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE, KOLLAM
EAST, CR. NO. 2148/2015.
2 SALAHUDEEN,
S/O. ABDUL KAREEM, SABEENA MANZIL, OPPOSITE OF
REKTHASAKHI SMARAKAM, MAMOODU, KOTTAMKARA VILLAGE,
KUNDARA, KOLLAM.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
40
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1394 OF 2018
AGAINST THE ORDER IN ST NO.2711 OF 2013 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE, KOTTIYAM,
CR. 398/2013.
2 UDAYAN,
S/O. SURENDRAN PILLAI, KALLUVILA VEEDU, NEAR MADAN NADA
KIZHAKKUMKARA CHERRY, MEENADU VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
41
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1396 OF 2018
AGAINST THE ORDER IN ST NO.2723 OF 2013 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE, KOTTIYAM
CR. 429/2013.
2 ROY,
S/O. RAJAN, ROY BHAVAN, ANAKUZHY, THAZHUTHALA CHERI,
THAZHUTHALA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
42
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1398 OF 2018
AGAINST THE ORDER IN ST NO.371 OF 2016 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE, KOLLAM
EAST, CR. NO. 200/2015.
2 KUNJUMON,
S/O. RAJENDRA NADAR, CHERUKARA VEEDU, VASUPILLAI MUKKU,
MARUTHADI, SAKTHIKULANGARA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
43
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1406 OF 2018
AGAINST THE ORDER IN ST NO.2952 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
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
PALLITHOTTAM CR. 886/2014.
2 BABU,
S/O. VELLACHAN, KOMPIRITHI VEEDU, ATHIKKODU VILLAGE,
KOLLIPARAMBU, CHITTOR, PALAKKAD.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
44
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1407 OF 2018
AGAINST THE ORDER IN ST NO.2911 OF 2013 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOTTIYAM CR. 469/2013.
2 SREEKANTAN,
S/O. NEELAKANTAN PILLAI, AMMU NIVAS, NEAR PAKISTAN
MUKKU, THAZHUTHALA CHERRY, ADICHANALLOOR VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
45
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1410 OF 2018
AGAINST THE ORDER IN ST NO.2912 OF 2013 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE, KOTTIYAM,
CR. 468/2013.
2 ARSHAD,
S/O. MUTHANEEFA, KALLUVILA VEEDU, NEAR MOSQUE,
KIZHAKKUMKARA CHERRY, MEENADU VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
46
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1415 OF 2018
AGAINST THE ORDER IN ST NO.2875 OF 2013 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE, ERAVIPURAM,
CR.478/2013.
2 SANAL,
S/O. SADASIVAN, VAYALIL VEEDU, SOUHRUDA NAGAR-87, WEST
OF AKG JUNCTION, THEKKUMBHAGAM CHERRY,
MUNDAKKAL VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
47
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1417 OF 2018
AGAINST THE ORDER IN ST NO.2948 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
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
PALLITHOTTAM CR. 871/2014.
2 ANSAR,
S/O. HUSSAIN KANNU, BISHOP PALACE NAGAR, KAIKULANGARA
CHERI, KOLLAM WEST VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
48
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1420 OF 2018
AGAINST THE ORDER IN ST NO.2947 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
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,PALLITHOTTAM
CR. 842/2014.
2 STEPHEN,
S/O. GEORGE, GALILEO COLONY-28,PALLITHOTTAM CHERI,
KOLLAM WEST VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
49
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1431 OF 2018
AGAINST THE ORDER IN ST NO.3520 OF 2015 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE, KOLLAM
EAST, CR.NO.1127/2015.
2 SOORAJ,
S/O. TULASIRAJAN, KATTIL THEKKATHIL VEETTIL, KUREEPUZHA
CHERI PERINAD VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
50
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
CRL.RC NO. 1432 OF 2018
AGAINST THE ORDER IN ST NO.1717 OF 2016 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE, KOLLAM
EAST, CR.NO.2423/2015.
2 SAJAN,
S/O. STEPHEN, KOLLAMKODU VALIYAVILA PUTHENVEEDU,
OORUTTAMBALAM, NEYYATTINKARA VILLAGE,
THIRUVANANTHAPURAM.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
21.06.2024, ALONG WITH Crl.RC.1210/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.1210/2018
and connected cases
51
ORDER
[Crl.RC Nos.1210/2018, 1212/2018, 1215/2018, 1218/2018, 1222/2018, 1224/2018, 1225/2018, 1226/2018, 1228/2018, 1229/2018, 1230/2018, 1237/2018, 1239/2018, 1240/2018, 1248/2018, 1252/2018, 1262/2018, 1264/2018, 1266/2018, 1278/2018, 1279/2018, 1298/2018, 1299/2018, 1304/2018, 1315/2018, 1317/2018, 1321/2018, 1325/2018, 1329/2018, 1343/2018, 1346/2018, 1347/2018, 1351/2018, 1356/2018, 1359/2018, 1364/2018, 1366/2018, 1370/2018, 1391/2018, 1394/2018, 1396/2018, 1398/2018, 1406/2018, 1407/2018, 1410/2018, 1415/2018, 1417/2018, 1420/2018, 1431/2018, 1432/2018] 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 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."Crl.RC Nos.1210/2018
and connected cases 52
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. 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 Crl.RC Nos.1210/2018 and connected cases 53 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 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 msp