Kerala High Court
Suo Motu Proceedings vs State Of Kerala on 1 July, 2024
Author: P.Somarajan
Bench: P.Somarajan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2217 OF 2018
AGAINST THE ORDER IN ST NO.3507 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 TRAFFIC CR.1206/2013
2 ANFAL, S/O SHAFI, TWIN TOWER NO.81, PATTATHANAM CHERI,
VADAKKEVILA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2226/2018, 2250/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2226 OF 2018
AGAINST THE ORDER IN ST NO.4451 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 TRAFFIC, CR.240/2015
2 LAIJU, S/O ANTONY, THUMBUMKARA VEEDU, NEAR PONNIYAM
KAVALA, KURUPPUMPADI CHERI, PERUMBAVOOR VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2250 OF 2018
AGAINST THE ORDER IN ST NO.6293 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 CITY TRAFFIC, CR.2246/2014
2 NIJAM, S/O MOHIDHEEN, NEAR LADY OF RANSOM CHURCH,
MUSLIM STREET, KANYAKUMARI 8L, KANYAKUMARI DISTRICT
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2272 OF 2018
AGAINST THE ORDER IN ST NO.3719 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 TRAFFIC, CR.1308/2014
2 RIJU, S/O BIJU, S.S.BHAVANAM, NEAR ANTHIYOORKONAM
CHURCH, ANTHIYOORKONAM CHERI, MALAYINKEZHU VILLAGE,
THIRUVANANTHAPURAM.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2293 OF 2018
AGAINST THE ORDER IN ST NO.5388 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.900/2013
2 MANIKANDAN, S/O GANESHAN, ROHITH BHAVAN, KOYIVAYAL,
SAKTHIKULANGARA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2294 OF 2018
AGAINST THE ORDER IN ST NO.5375 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.437/2013.
2 MUHAMMED SHAN, S/O SHAJAHAN, MUHAMMED MANZIL, PLACHERI
CHERI, VALAKKODU VILLAGE, PUNALUR.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2296 OF 2018
AGAINST THE ORDER IN ST NO.5536 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.863/2015.
2 VISHNU, S/O VIJAYAKUMAR, THUNDUVILA VEEDU, NEAR
POOTHAKKULAM LPS, POOTHAKKULAM CHERI, POOTHAKKULAM
VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2297 OF 2018
AGAINST THE ORDER IN ST NO.5329 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.1305/2012.
2 UNNIKRISHNA PILLAI, S/O RAMACHANDRAN PILLAI,
CHENATEZHIKATHU VEEDU, KUREEPUZHA CHERI,
SAKTHIKULANGARA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2298 OF 2018
AGAINST THE ORDER IN ST NO.5330 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.1224/2012.
2 SARATH, S/O SASIDHARAN, ATTUKAL PUTHUVAL VEEDU,
VADAKKUMBHAGAM, THEKKEVILA CHERI, MUNDAKKAL VILLAGE,
KOLLAM.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2317 OF 2018
AGAINST THE ORDER IN ST NO.7455 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. 504/2010.
2 VINEESH, S/O GOPALAKRISHNAN, BINU BHAVAN, ALA MUKKU
CHERI, VAZHATHOPPU WARD, PIRAVATHOOR VILLAGE, PUNALUR.
3 SUMESH, S/O SUDHAKARAN, SIVALAYAM, ALA MUKKU CHERI,
VAZHATHOPPU WARD, PIRAVATHOOR VILLAGE, PUNALUR.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2323 OF 2018
AGAINST THE ORDER IN ST NO.6949 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. 277/2015
2 DARWIN, S/O AUGASTIN, VIMALA LAND, BEHIND
SAKTHIKULANGARA TEMPLE, KANNIMEL CHERI, SAKTHIKULANGARA
VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2328 OF 2018
AGAINST THE ORDER IN ST NO.6986 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. 968/2012
2 ROBEN, S/O VARGHESE, ROBEN BHAVAN, CHERUMOODU CHERI,
PERINAD VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2671 OF 2018
AGAINST THE ORDER IN ST NO.8654 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 CITY
TRAFFIC, CR.1984/2015
2 ANILKUMAR, S/O SURESH, PRASANNA BHAVAN, KAUMUDHI NAGAR,
PALLITHOTTAM CHERI, KOLLAM WEST VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
14
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2673 OF 2018
AGAINST THE ORDER IN ST NO.9544 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
REP BY THE SI OF POLICE, KOLLAM WEST, CR. 1559/2013
2 BIJU, S/O VARGHESE, PUTHEN VEETTIL, KUTTINADU CHERI,
CHANNAPPETTA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2675 OF 2018
AGAINST THE ORDER IN ST NO.9442 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.181/2013
2 ABHILASH, S/O ANANDHAN, ANEESH BHAVAN, PUNUKKANNUR
CHERI, KOTTAMKARA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
16
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2676 OF 2018
AGAINST THE ORDER IN ST NO.8499 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.649/2013
2 RAJU, S/O RAJAN, KARUKAL VEETTIL, WARD NO.XI,
KOZHIMUKKU, EDATHUA PANCHAYATH.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2680 OF 2018
AGAINST THE ORDER IN ST NO.9439 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.1256/2012
2 ARUN, S/O FASILAYAS, EMILITY, KAIKULANGARA WEST WARD,
KOLLAM WEST VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
18
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2682 OF 2018
AGAINST THE ORDER IN ST NO.9441 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. 427/2012
2 ANILKUMAR, S/O CHANDRAN PILLAI, KANNANKARA
KIZHAKKATHIL, MAHAVISHNU NAGAR - 69, THIRUMULLAVARAM
CHERI, KOLLAM WEST VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
19
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2683 OF 2018
AGAINST THE ORDER IN ST NO.9530 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.1574/2013
2 SAJEEV, S/O RAJENDRAN, SUNITHA MANDIRAM, NEAR
VELICHIKKALA PALLY, PALLIMON CHERI, PALLIMON VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
20
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2685 OF 2018
AGAINST THE ORDER IN ST NO.9543 OF 2015 OF JUDICIAL FIRST CLASS
MAGISTRATE COURT - 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.1491/2013.
2 ANSAR, S/O MAITHEENKUNJU, VALIYAKAVIL VEETTIL,
NADUVATHOOR CHERI, PANMANA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
21
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2692 OF 2018
AGAINST THE ORDER IN ST NO.9455 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.200/2013
2 BASHEER, S/O FAKEER MOOPPAN, SHAJI MANZIL, THATTARKONAM
CHERI, THRIKKOVILVATTOM VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
22
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2697 OF 2018
AGAINST THE ORDER IN ST NO.8451 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.253/2012
2 MARTIN, S/O IGNESIOUS, C.S. NAGAR NO.7, POLAYATHODU,
UDAYAMARTHANDAPURAM CHERI, MUNDAKKAL VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
23
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2717 OF 2018
AGAINST THE ORDER IN ST NO.9454 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. 465/2013
2 MUHAMMAD SAJID,
S/O.USMAN, MOOLANKARA LAKSHAM VEEDU,
KANNIMEL NAGAR - 19, KANNIMEL CHERI, KAVANADU,
SAKTHIKULANGARA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
24
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2718 OF 2018
AGAINST THE ORDER IN ST NO.8611 OF 2015 OF JUDICIAL FIRST CLASS
MAGISTRATE COURT - 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. 1482/2013
2 ANU,
S/O.SUKUMARAN, JITHU BHAVAN, CHERIKONAM MANGALATH
VEEDU, NEAR ST.JUDE SCHOOL, THRIKKOVILVATTOM CHERI,
THRIKKOVILVATTOM VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
25
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2721 OF 2018
AGAINST THE ORDER IN ST NO.9536 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.1514/2013
2 LINUSH BABU
S/O. K.N BABU, THUNDIL VEETTIL, NEAR VENKULANGARA
SCHOOL, MEENATHU CHERI, SAKTHIKULANGARA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
26
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2727 OF 2018
AGAINST THE ORDER IN ST NO.9500 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.1541/2013.
2 SHANU,
S/O.ASANARU KUNJU, THOPPILPUTHEN VEETTIL, PATTATHANAM
CHERI, VADAKKEVILA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
27
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2735 OF 2018
AGAINST THE ORDER IN ST NO.9539 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.1594/2013
2 VINOD, S/O.JOSEPH, J.J.VILLA, ANUGRAHA NAGAR-132,
PALLITHOTTAM CHERI, KOLLAM WEST VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
28
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2740 OF 2018
AGAINST THE ORDER IN ST NO.9319 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 NOF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE KOLLAM WEST,
CR. 422/2014.
2 SINU, S/O.SREEDHARAN PILLAI, SURESH BHAVAN, NEAR
PANAYAM TEMPLE, PANAYAM CHERI, PANAYAM VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
29
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2750 OF 2018
AGAINST THE ORDER IN ST NO.9039 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. 1329/2015
2 GIREESH
S/O. SUKUMARAN NAIR, AMBALLUR THEKKATHIL, NEAR MAMPUZHA
SCHOOL, MAMPUZHA CHERI,
KOTTANKARA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
30
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2755 OF 2018
AGAINST THE ORDER IN ST NO.8440 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.1585/2014.
2 BADARUDEENKUTTY,
S/O. ASANARU KUNJU, SHAMLA MANZIL, KIZHAVOOR CHERI,
THRIKKOVILVATTOM VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
31
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2756 OF 2018
AGAINST THE ORDER IN ST NO.9503 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.172/2013.
2 RAJESH,
S/O.SURESH BABU, G.V.NAGAR-111, BHARANAYATH VEEDU,
AYYATHIL CHERI, VADAKKEVILA VILLAGE.
3 SHANAVAS,
S/O.ABI, SINDHU BHAVAN, NEAR MEENAKSHIVILASOM SCHOOL,
PUNNTHALATHAZHAM CHERI, KOTTAMKARA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
32
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 1ST DAY OF JULY 2024 / 10TH ASHADHA, 1946
CRL.RC NO. 2759 OF 2018
AGAINST THE ORDER IN ST NO.9505 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
REP BY THE SUB INSPECTOR OF POLICE,KOLLAM WEST
CR.1370/2013
2 VIMAL, S/O.JOSEPH GEORGE,
ODAPPURAM MARAPPATT VEETTIL,
MANAYILKULANGARA NAGAR,
MANAYILKULANGARA CHERI,
KOLLAM WEST VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
01.07.2024, ALONG WITH Crl.RC.2217/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC Nos.2217/2018
and connected cases
33
ORDER
[Crl.RC Nos.2217/2018, 2226/2018, 2250/2018, 2272/2018,
2293/2018, 2294/2018, 2296/2018, 2297/2018, 2298/2018,
2323/2018, 2328/2018, 2317/2018, 2683/2018, 2673/2018,
2671/2018, 2750/2018, 2697/2018, 2721/2018, 2740/2018,
2735/2018, 2685/2018, 2718/2018, 2675/2018, 2682/2018,
2759/2018, 2756/2018, 2727/2018, 2680/2018, 2676/2018,
2692/2018, 2717/2018, 2755/2018]
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."
3. In a summons case, it is permissible for the
and connected cases
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
submitted by the prosecution to satisfy
himself/herself of the fact that reasonably
and connected cases
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
