Kerala High Court
Suo Motu vs State Of Kerala on 3 January, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 32 OF 2018
AGAINST THE ORDER IN ST 4254/2013 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
18-09-2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
ERAVIPURAM (CR. 826/2013).
2 FEBIN,
S/O. JOY, NEAR MARUTHADY TEMPLE,SANTHI NAGAR
63, KANNIMEL CHERYSAKTHIKULANGARA.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.33/2018,
36/2018 AND CONNECTED CASES, THE COURT ON 03.01.2024
DELIVERED THE FOLLOWING:
2
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 33 OF 2018
AGAINST THE ORDER IN ST 4146/2013 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
18-09-2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
SAKTHIKUKULANGARA (CR.NO. 502/13).
2 SUNIL
S/O. DHARMMARAJAN, VENGAVILA VEEDU,MANTHARA,
NEAR EDAVA HS,THIRUVANANTHAPURAM.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024 DELIVERED
THE FOLLOWING:
3
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 36 OF 2018
AGAINST THE ORDER IN ST 4259/2013 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
18-09-2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,ERAVIPURAM (CR. 843/2013).
2 ROY
S/O. KLEETTAS, VIMALAMANDHIRAM,VAYALIL VEEDU,
PHILIP MUKKU,VALATHUNGAL CHERI,ERAVIPURAM
VILLAGE.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024 DELIVERED
THE FOLLOWING:
4
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 37 OF 2018
AGAINST THE ORDER IN ST 3901/2013 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
18-09-2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
SAKTHIKULANGARA (CR.NO.521/13).
2 RAMESH
S/O.SUKUMARAN, MAVILA PUTHAN VEEDU,NEAR PANACHA
MOODU VILLAGE OFFICE,PANACHAMOODU
MURI,PANACHAMOODU VILLAGE, THIRUVANANTHAPURAM
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024 DELIVERED
THE FOLLOWING:
5
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 38 OF 2018
AGAINST THE ORDER IN ST 3952/2013 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
18-09-2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,KOTTIYAM (CR.NO.960/13).
2 MANOJ
S/O. CHELLAPPANACHARI,PUTHEN VILA
KIZHAKKATHIL,BHAGAVAN MUKKU, ELAVUR
CHIERI,PALLIMON VILLAGE.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024 DELIVERED
THE FOLLOWING:
6
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 40 OF 2018
AGAINST THE ORDER IN ST 3980/2013 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
18-09-2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,KOTTIYAM (CR.NO.1004/2013).
2 MOHAN THAKACHAN
S/O. THANKACHAN, MULLAVILA VEEDU,KATTADI MUKKU
VADAKKE MYLAKKAD,THAZHUTHALA VILLAGE.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024 DELIVERED
THE FOLLOWING:
7
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 41 OF 2018
AGAINST THE ORDER IN ST 3827/2013 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
18-09-2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,KOLLAM EAST (CR.866/2013).
2 ABDUL SALAM
S/O. ABDUL MUTHALIF,THENGUVILA PUTHEN VEEDU,ITI
JUNCTION,CHANDANATHOPPU, KOTTAMKARA VILLAGE.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024 DELIVERED
THE FOLLOWING:
8
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 49 OF 2018
AGAINST THE ORDER IN ST 4467/2013 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
18-09-2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,SAKTHIKULANGARA CR. 652/2013
2 ANANDHUKUMAR
S/O. RAVEENDRAN PILLAI,ANANDHU
BHAVAN,SILPANAGAR 46, KILIKOLLOOR.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024 DELIVERED
THE FOLLOWING:
9
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 51 OF 2018
AGAINST THE ORDER IN ST 4322/2013 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
18-09-2017.
RESPONDENTS:
1 STATE OF KERLAA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,ERAVIPURAM (CR. NO. 869/13).
2 LALU
S/O. SIVASANKARAN, VAYALIL PANAYIL
VEEDU,DHAVALAKUZHY,MAYYANADU.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024 DELIVERED
THE FOLLOWING:
10
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 56 OF 2018
AGAINST THE ORDER IN ST 4515/2013 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
18-09-2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,SAKTHIKULANGARA (CR.NO.593/13).
2 PRATHAPAN
S/O. REGHU NATHAN PILLAI,KANNAMKOTTU
VEEDU,KANNIMEL CHERI, SAKTHIKULANGARA.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024 DELIVERED
THE FOLLOWING:
11
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 67 OF 2018
AGAINST THE ORDER IN ST 4136/2013 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
18-09-2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,KOTTIYAM (CR.NO. 948/2013).
2 SAJEEV
S/O. VIJAYAN, SAJEE MANDHIRAM, PERAYAM
CHERRY,THAZHATHALA VILLAGE.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024 DELIVERED
THE FOLLOWING:
12
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 84 OF 2018
AGAINST THE ORDER IN ST 4669/2013 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. NO. 1069/13).
2 ABDUL SALAM
S/O. SHAIHABUDIN, NAZARULLAH
MANZIL,VADAKKUMKARA EAST CHERY,THAZHUTHALA
VILLAGE.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024DELIVERED THE
FOLLOWING:
13
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 85 OF 2018
AGAINST THE ORDER IN ST 4680/2013 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. 1122/2013).
2 ROBERT
S/O. JOHN, TSUNAMI COLONY,HOUSE NO.
30,ERAVIPURAM CHERY,VADAKKEVILA VILLAGE.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024DELIVERED THE
FOLLOWING:
14
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 87 OF 2018
AGAINST THE ORDER IN ST 4600/2013 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. 769/2013)
2 NISHAD
S/O. ISMAIL KUNJU, OJAYAPPANA
VADAKKETHIL,JANKEEYA NAGAR 24,PATTATHANAM,
VADAKKEVILA.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024DELIVERED THE
FOLLOWING:
15
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 88 OF 2018
AGAINST THE ORDER IN ST 4638/2013 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. 996/13).
2 SHYJU
S/O. JAMALUDEEN KAYALVARATH PUTHAN
VEEDU,NELLIKUNNATHU MUKKU,VENGAMURIYIL,
MYNAGAPALLY VILLAGE.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024DELIVERED THE
FOLLOWING:
16
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 89 OF 2018
AGAINST THE ORDER IN ST 4623/2013 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. 830/13).
2 BALU
S/O. BALAN, PUTHUVAL HOUSE,
PALLIPPURAM,KANIYAPURAM TALUK,
THIRUVANANTHAPURAM.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024DELIVERED THE
FOLLOWING:
17
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 90 OF 2018
AGAINST THE ORDER IN ST 4615/2013 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. 760/13).
2 ANIL
S/O. ASHARAF, KUPPARASSERY VEEDU, AZAD NAGAR
56,THEKKEVILA, MUNDAKKAL.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024DELIVERED THE
FOLLOWING:
18
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 92 OF 2018
AGAINST THE ORDER IN ST 4904/2013 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
18-09-2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,KOTTIYAM,(CR.895/2013).
2 ANEESH
S/O. ABDUL RASHEED, ANZEENA MANZIL,KERALAPURAM,
KOTTANKARA CHERRY, KOTTANKARA VILLAGE.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024DELIVERED THE
FOLLOWING:
19
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 93 OF 2018
AGAINST THE ORDER IN ST 4895/2013 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
18-09-2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,KOTTIYAM,(CR.929/2013).
2 AYOOBKHAN, S/O BADARUDHEEN, CHARUVILA PUTHEN
VEEDU, KANNANALLOOR CHERRY, THRIKKOVILVATTOM
VILLAGE.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024DELIVERED THE
FOLLOWING:
20
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 96 OF 2018
AGAINST THE ORDER IN ST 4978/2013 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
POLICESAKTHIKULANGARA, (CR. 796/2013).
2 SYAM SAMBHU
S/O. SIVAN, KANDACHEZHATHU
VEEDU,MANAYILKUKLANGARA,KOLLAM EAST.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024DELIVERED THE
FOLLOWING:
21
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 100 OF 2018
AGAINST THE ORDER IN ST 4920/2013 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.1027/2013).
2 BIJU
S/O. REGHUNATHAN, KUNNUVILA
VEEDU,PUNTHALATHAZHAM, VADAKKEVILA VILLAGE.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024DELIVERED THE
FOLLOWING:
22
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 101 OF 2018
AGAINST THE ORDER IN ST 4918/2013 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.1348/2013).
2 SUDHEER
S/O. NASSARUDHEEN, SUDHEER MANZIL,MUTTAKKAVU
CHERRY,NEDUMPURAM VILLAGE.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024DELIVERED THE
FOLLOWING:
23
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 102 OF 2018
AGAINST THE ORDER IN ST 4916/2013 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.1225/2013).
2 BABU
S/O. PAPPAN, NITHA BHAVAN, ADICHANALLOOR
CHERRY,ADICHANALLOOR VILLAGE.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024DELIVERED THE
FOLLOWING:
24
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 113 OF 2018
AGAINST THE ORDER IN ST 4879/2013 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
18-09-2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,KOTTIYAM (CR.NO. 1235/13).
2 SHIJAR
S/O. HANEEFA, VAYALIL VEETTIL, PALLIMUKKU
CHERY,VADAKKEVILA VILLAGE.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023 ALONG WITH Crl.RC.32/2018 AND
CONNECTED CASES, THE COURT ON 03.01.2024DELIVERED THE
FOLLOWING:
25
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 114 OF 2018
AGAINST THE ORDER IN ST 4927/2013 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
18-09-2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,KOTTIYAM (CR. 1098/2013)
2 SUDHEER
S/O. BASHEER, SUDHEER MANZIL,VALYAMKUNNU,
PAYYAKKODU MURI,VELINALLOOR VILLAGE.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024DELIVERED THE
FOLLOWING:
26
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 115 OF 2018
AGAINST THE ORDER IN ST 4943/2013 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
18-09-2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,KOTTIYAM (CR. 1030/2013).
2 ABDUL MAJEED
S/O. HASSANARU KUNJU,VAZHAVILA VEEDU,NEAR
KANNANALLOOR SCHOOL, KANNANALLOOR
CHERI,THRIKKOVILVATTOM VILLAGE.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024DELIVERED THE
FOLLOWING:
27
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA,
1945
CRL.RC NO. 116 OF 2018
AGAINST THE ORDER IN ST 4940/2013 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
18-09-2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,KOTTIYAM (CR. 1036/2013).
2 BINU
S/O. SIVADASAN, BIJI BHAVAN,MUTTAKKAVU
CHERI,NEDUMPANA VILLAGE.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024DELIVERED THE
FOLLOWING:
28
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 117 OF 2018
AGAINST THE ORDER IN ST 4929/2013 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
18-09-2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,KOTTIYAM, (CR.1096/2013).
2 SUGUNAN
S/O. KARUNKARAN, SARAYOOR NAGAR,88
ASRAMAMCHERRY, KOLLAM EAST VILLAGE.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024DELIVERED THE
FOLLOWING:
29
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 119 OF 2018
AGAINST THE ORDER IN ST 4763/2013 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
18-09-2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,KOTTIYAM (CR.NO. 1139/13).
2 JINO
S/O. THOMAS, PONNUS COTTAGE,ESI JUNCTION,
PAMPURAM CHERY, PARIPALLY VILLAGE.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024DELIVERED THE
FOLLOWING:
30
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 125 OF 2018
AGAINST THE ORDER IN ST 4856/2013 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
18-09-2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,SAKTHIKULANGARA (CR. 32/13).
2 SUDHEESH
S/O. VIJAYAKUMAR, SARIKA VEETTIL,VETTAMUKKU
MUURIYIL,SASTHAMANGALAM VILLAGE,
THIRUVANANTHAPURAM.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024DELIVERED THE
FOLLOWING:
31
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 128 OF 2018
AGAINST THE ORDER IN ST 5318/2013 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. 997/13).
2 KUTTAPPAN
S/O. KOCHUKUNJU, THODIYIL VEEDU, SOUTH SIDE OF
WATER TANK, MANGALATHU NAGAR, PUNTHALATHAZHAM
CHERI, VADAKEVILA.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024DELIVERED THE
FOLLOWING:
32
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 130 OF 2018
AGAINST THE ORDER IN ST 5323/2013 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,
ERAVIPURAMCR. 1075/2013.
2 SURESH
S/O. RAJAN, THODIYIL VEEDU, THUNDUVILA, AKKOLIL
CHERI, VALATHUNGAL, ERAVIPURAM VILLAGE.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024DELIVERED THE
FOLLOWING:
33
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 132 OF 2018
AGAINST THE ORDER IN ST 5134/2013 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. 1024/2013.
2 ANEESH
S/O. VAHAB, (R/O.) SHEEJA NIVAS, HYDERALI
NAGAR, VALATHUNGAL CHERY, ERAVIPURAM.
3 ANVAR
S/O. KABEER, KANJARAKKADU VAYALIL VEEDU, VRA
NAGAR, VALATHUNGAL CHERY, ERAVIPURAM.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024DELIVERED THE
FOLLOWING:
34
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 135 OF 2018
AGAINST THE ORDER IN ST 5151/2013 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. 952/2013.
2 JOHN
S/O. MATHEW, JONAKAPPURAM MUSLIM COLONY,
PLLITHITTAM CHERI KOLLAM WEST VILLAGE.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024DELIVERED THE
FOLLOWING:
35
Crl.R.C.No.32 of 2018 &
connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
WEDNESDAY, THE 3RD DAY OF JANUARY 2024 / 13TH POUSHA, 1945
CRL.RC NO. 141 OF 2018
AGAINST THE ORDER IN ST 5192/2013 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. 950/2013.
2 BIJU
ANDROWS, KLINTON VILLAGE, SAGARA NAGAR - 96,
THEKKEVILA CHERI, MUNDAKKAL VILLAGE.
R1 BY SMT.SEENA C., PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
FINAL HEARING ON 19.12.2023, ALONG WITH Crl.RC.32/2018
AND CONNECTED CASES, THE COURT ON 03.01.2024 DELIVERED
THE FOLLOWING:
36
Crl.R.C.No.32 of 2018 &
connected cases
P.G. AJITHKUMAR, J.
-----------------------------------------------------------
Crl.R.C.Nos.32, 33, 36, 37, 38, 40, 41, 49, 51, 56, 67,
84, 85, 87, 88, 89, 90, 92, 93, 96, 100, 101, 102, 113,
114, 115, 116, 117, 119, 125, 128, 130, 132, 135 and
141 of 2018
-----------------------------------------------------------
Dated this the 3rd day of January, 2024
ORDER
These revision cases were initiated suo motu. The proceedings in the cases concerned were stopped by the court below invoking the provisions of Section 258 of the Code of Criminal Procedure, 1973. Noticing that the court below exercised jurisdiction under Section 258 of the Code in an arbitrary manner and the accused were acquitted without taking sufficient steps to ascertain whether presence of the accused concerned could be procured, these revision cases were initiated.
2. In these cases, notices were ordered to be served on the party respondents who are the accused in the respective cases. Notice was issued on several occasions from this Court. But could not be served. As per the orders dated 37 Crl.R.C.No.32 of 2018 & connected cases 27.03.2018 and 21.03.2018, this Court directed the District Police Chief, Kollam to constitute a special squad to ensure that the notices are served on the respective accused. Despite taking earnest efforts by the police, notices could not be served on the accused concerned.
3. Every time, the notice has been returned with the endorsement 'addressee not found'.
4. I am convinced that notice is not able to be served on the party respondent-accused for want of correct/ sufficient address. What can be inferred is that the address was collected by the police at the time of initiation of the case, without proper verification. Either the accused concerned would have given incorrect address purposefully or that the accused shifted residence without a possibility of ascertaining their present address and whereabouts.
5. As per the orders impugned in these revision cases, the accused were discharged. In view of the proviso to Section 398 of the Code, no order to inquire into the case, where the accused has been discharged, is possible unless 38 Crl.R.C.No.32 of 2018 & connected cases such person has been given an opportunity of being heard. Therefore service of notice on the party respondents-accused is necessary if to set aside the impugned order and remit the matter to the court below for inquiring into or trying the offence. In none of these cases, there is a likelyhood of giving notice to the party respondent-accused.
6. A Division Bench of this Court considered the situations when Section 258 of the Code can be invoked in a summons case which does not qualify to be termed as a petty case in Suo motu v. State of Kerala and another [2023 KHC OnLine 821]. It was held:
"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 39 Crl.R.C.No.32 of 2018 & connected cases 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."
7. The details of the offences involved in these cases are tabulated below:
Crl.R.C.No. ST/SC No. Offence 32 of 2018 S.T.No.4254 of Section 279 IPC & Section 185, 2013 3(1) r/w 181 of the M.V. Act 33 of 2018 S.T.No.4146 of Section 279 IPC & Section 185of 2013 the M.V. Act 36 of 2018 S.T.No.4259 of Section 279 IPC & Section 185, 2013 3(1) r/w 181 of the M.V. Act 37 of 2018 S.T.No.3901 of Section 279 IPC & Section 185 of 2013 the M.V. Act 38 of 2018 S.T.No.3952 of Section 279 IPC & 185 of M.V. Act 2013 40 of 2018 S.T.No.3980 of Section 279 IPC & 185 of M.V. Act 2013 41 of 2018 S.T.No.3827 of Section 279 IPC and Section 185, 2013 146 r/w 196 of the M.V. Act 49 of 2018 S.T.No.4467 of Section 279 IPC & 185, 146 r/w 2013 196 of M.V. Act 51 of 2018 S.T.No.4322 of Section 15(c) r/w 63 of Kerala 2013 Abkari Act 56 of 2018 S.T.No.4515 of Section 15(c) r/w 63 of Kerala 2013 Abkari Act 67 of 2018 S.T.No.4136 of Section 279 IPC and Section 185 of 2013 M.V. Act. 40 Crl.R.C.No.32 of 2018 & connected cases 84 of 2018 S.T.No.4669 of Section 279 IPC and Section 185 of 2013 M.V. Act. 85 of 2018 S.T.No.4680 of Section 15(c) of Kerala Abkari Act 2013 87 of 2018 S.T.No.4600 of Section 279 IPC & Section 185, 2013 3(1) r/w 181 of the M.V. Act 88 of 2018 S.T.No.4638 of Section 279 IPC and Section 185 of 2013 M.V Act 89 of 2018 S.T.No.4623 of Section 279 IPC and Section 185 of 2013 M.V. Act 90 of 2018 S.T.No.4615 of Section 279 IPC and Section 185 of 2013 M.V. Act 92 of 2018 S.T.No.4904 of Section 279 IPC and Section 185 of 2013 M.V. Act 93 of 2018 S.T.No.4895 of Section 279 IPC and Section 185 of 2013 M.V. Act 96 of 2018 S.T.No.4978 of Section 15(c) r/w 63 of Kerala 2013 Abkari Act 100 of 2018 S.T.4920 of 2013 Section 279 IPC 101 of 2018 S.T.No.4918 of Section 279 IPC and Section 185 of 2013 M.V. Act 102 of 2018 S.T.No.4916 of Section 279 IPC, Section 185 of 2013 M.V Act 113 of 2018 S.T.No.4879 of Section 279 IPC, Section 185 of 2013 M.V Act 114 of 2018 S.T.No.4927 of Section 279 IPC, Section 185 of 2013 M.V Act 115 of 2018 S.T.No.4943 of Section 279 IPC, Section 185 of 2013 M.V Act 116 of 2018 S.T.No.4940 of Section 279 IPC, Section 185 of 2013 M.V Act 117 of 2018 S.T.No.4929 of Section 279 IPC, Section 185 of 2013 M.V Act 119 of 2018 S.T.No.4763 of Section 279 IPC, Section 185 of 2013 M.V Act 41 Crl.R.C.No.32 of 2018 & connected cases 125 of 2018 S.T.No.4856 of Section 279 IPC, Section 185 of 2013 M.V Act 128 of 2018 S.T.No.5318 of Section 15(c) r/w 63 of Kerala 2013 Abkari Act 130 of 2018 S.T.No.5323 of Section 279 IPC & Section 185, 2013 3(1) r/w 181, 146 r/w 196 of the M.V. Act 132 of 2018 S.T.No.5134 of Section 15(c) r/w 63 of Kerala 2013 Abkari Act 135 of 2018 S.T.No.5151 of Section 279 IPC & Section 185, of 2013 the M.V. Act 141 of 2018 S.T.No.5192 of Section 279 IPC, Section 185, 146 2013 r/w 196 of M.V Act 8. Considering the offences involved and the
punishment prescribed, particularly the fine imposable, I am of the view that there is no meaning in continuing these proceedings. It will be against the interest of justice to proceed with these cases, when there is absolutely no likelihood of serving notices on the respondent-accused.
In such circumstances, these Revision Cases are closed.
P.G. AJITHKUMAR, JUDGE dkr