Kerala High Court
Suo Motu Proceedings vs State Of Kerala on 6 June, 2024
Author: P.Somarajan
Bench: P.Somarajan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 20 OF 2018
AGAINST THE ORDER IN ST NO.3773 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. NO. 901/13
2 SADAM, S/o ABDULLAKUTTY, NOW AT MANIKADAN S
GURUVAYOOR PAPPADAM WORKS, KODIYIL PURAYIDAM,
ANDAMKUKKAM, THAMARAKULAM, KOLLAM EAST VILLAGE
(FROM VAKKIYIL VEEDU, ARAMKULLA, PANCHAVADI,
EDAKKAVOOR VILLAGE, CHAVAKKADU, THRISSUR)
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.21/2018, 24/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 21 OF 2018
AGAINST THE ORDER IN ST NO.3603 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. 649/2013.
2 BIJU, S/o VITUS, FISHERMAN COLONY,
THANNI, THEKKUMBHAGOM, ERAVIPURAM.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 24 OF 2018
AGAINST THE ORDER IN ST NO.3457 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.681/2013
2 RATHEESH, S/o SURENDRA BABU,
ASHARAF HOUSE, NEAR KOSANATTU SCHOOL,
(FROM CHUTTOOR VEEDU, KALLUMTHAZHAM KAIRALI NAGAR,
19, KILIKOLLOOR CHERRY, KILIKOLLOOR VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 25 OF 2018
AGAINST THE ORDER IN ST NO.3478 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.735/2013
2 MANAF, S/o HANEEFA, CHIRAVILA PUTHEN VEEDU,
NEAR KOTTUMPURAM MOSQUE, THAZHUTHALA CHERRY,
ADICHANALLOOR VILLAGE
3 BASHEER KUTTY, S/o MUHAMMAD SALI,
BEEMA MANZIL, MUTTAKKAVU CHERRY,
NEDUMPANA VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 27 OF 2018
AGAINST THE ORDER IN ST NO.3447 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. 676/2013
2 MANEESH LAL, S/o PRABHAKARAN,
MANJU BHAVAN, NEAR PANAYAM SCHOOL,
PANAYAM CHERRY, PANAYAM VILLAGE
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 30 OF 2018
AGAINST THE ORDER IN ST NO.3914 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.716/13
2 THOUFEEK, S/o THAHA,
MADANTAZHIKATHU THODIYIL VEEDU,
GANDHI NAGAR-182, AYATHIL CHERI,
VADAKEVILA VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 57 OF 2018
AGAINST THE ORDER IN ST NO.4314 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. 974/2013
2 SAJEEV, S/o GEORGE,
GEORGE NIVAS, KOTHETHU NAGAR-108,
ULIYAKOVIL CHERY, KOLLAM EAST VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 59 OF 2018
AGAINST THE ORDER IN ST NO.4342 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 929/13.
2 SIYAD, S/o ABDUL RASHEED,
SOBHITHA MANZIL, UDAYATHARA NAGAR-78,
KAYYALAKKAL CHERY, VADAKKEVILA VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 66 OF 2018
AGAINST THE ORDER IN ST NO.3795 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. 900/2013
2 SUBHASH, S/o VELAYUDHAN, USHA'S HOUSE(RENTED),
COLLEGE NAGAR-101, KARIKODU, KOTTAMKARA VILLAGE FROM
MULLASSERY, KIZHAKKATHIL, CHERY TEMPLE NAGAR-200,
KANNIMEL CHERY, KILIKOLLOOR VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 74 OF 2018
AGAINST THE ORDER IN ST NO.4037 OF 2013 OF JUDICIAL MAGISTRATE
OF FIRST CLASS -II, KOLLAM
PPETITIONER:
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. 985/13
2 PRASANTH, S/o SANTHA,
KEEZHAKKUKUZHIKKAMVILA THOTTATHIL VEEDU,
NEAR KURUMARAM PALLY, KARODU VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 77 OF 2018
AGAINST THE ORDER IN ST NO.4143 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. NO. 601/13
2 SREEKUMAR, S/o AMBI,
SUDEESH BHAVANAM VEEDU,
KUREEPUZHA, SAKTHIKULANGARA.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 105 OF 2018
AGAINST THE ORDER IN ST NO.5062 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. 1293/2013.
2 RAJU THOMSON, S/o THOMAS DAVISON,
GOKULAM HOUSE, NEAR MALAYALA MANORAMA JUNCTION,
CHEMMANMUKKU, KADAPPAKKADA CHERY,
VADAKKEVILA VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 108 OF 2018
AGAINST THE ORDER IN ST NO.5042 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. 1220/2013.
2 SURESH, S/o JANARDHANAN,
PUTHAN VAYALIL VADAKKETHIL VEEDU,
NEAR PUNNAMMOODU JUNCTION, ULIYAKOVIL CHERY,
KOLLAM EAST VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 14
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 110 OF 2018
AGAINST THE ORDER IN ST NO.5032 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. 1209/2013.
2 SHIBU, S/o FRANCIS,
ANCY COTTAGE, CHERUSSERY BHAGAM CHERY,
CHAVARA VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 133 OF 2018
AGAINST THE ORDER IN ST NO.5095 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. 1264/2013.
2 SHAMEER, S/o SALEEM,
SHYLAJA MANZIL, POEPLES NAGAR-96,
KARPORAM CHERY, VADAKKEVILA VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 16
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 138 OF 2018
AGAINST THE ORDER IN ST NO.5085 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. 1189/2013.
2 SAJAN, S/o NANU, CHIRAYIL VEETTIL,
NO. 130, BACK SIDE OF ST. ALOCIOUS COLLEGE,
KUNTHIRIKKAL P.O., THALAVAZHI MURIYIL,
EDATHWA VILLAGE, KUTTANADU TALUK, ALAPPUZHA.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 154 OF 2018
AGAINST THE ORDER IN ST NO.5569 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. 1349/2013.
2 SHAFEEK, S/o SHOUKATH VADAKKATHI,
IRSHAD MANZIL VADAKKEVILA CHERY,
VADAKKEVILA VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 18
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 164 OF 2018
AGAINST THE ORDER IN ST NO.5731 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. NO. 808/13.
2 JAYAKRISHNAN, S/o GOPALAKRISHNAN,
LAKSHMISADANAM VEETTIL (RESIDING AT RENTAL BASIS),
NEAR PUTHEN KOVIL TEMPLE, CHAVARA.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 19
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 165 OF 2018
AGAINST THE ORDER IN ST NO.5386 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, CR. 59/2013.
2 SHIHABUDDIN, S/o ABDUL KARIM,
PLAVILA THODI, KILIKOLLUR CHERRY,
KILIKOLLUR VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 20
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 171 OF 2018
AGAINST THE ORDER IN ST NO.5732 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. NO. 41/13.
2 ARAVINDHAKSHAN, S/o MADHAVAN,
SREE MURUKAVILASAM, THAZHE KOLLUVILA,
CHENKILKUNNU VILLAGE, CHIRAYANKEEZHU TALUK.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 21
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 174 OF 2018
AGAINST THE ORDER IN ST NO.5086 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. 1175/2013.
2 VIJESH, S/o KUNJUKRISHNAN,
MANGALATTU VEEDU, PADAPPALLI COLLEGE P.O,
VADAKKARA.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 22
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 190 OF 2018
AGAINST THE ORDER IN ST NO.6080 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. 1543/13
2 PRATHEESH KUMAR, S/o KUMARA PILLAI,
KUMARA VIALASOM, NEAR OMALAKADA TEMPLE KULATHAMMAL,
CHAYAKONATH, NEYYATTINKARA VILLAGE,
NEYYATTINKARA THALUK, THIRUVANANTHAPURAM .
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 23
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 191 OF 2018
AGAINST THE ORDER IN ST NO.5820 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. 1116/2013
2 SHAMNAD, S/o SAINUDEEN,
SHAMNAD NIVAS, THETTIKUZHY,
VADAKKUMKARA EAST CHERRY, THAZHUTHALA VILLAGE
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 24
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 194 OF 2018
AGAINST THE ORDER IN ST NO.5979 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. 1199/2013
2 JOSE, S/o JEROM,
THONDALIL VEEDU, VALATHINGAL CHERI,
ERAVIPURAM VILLAGE
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 25
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 199 OF 2018
AGAINST THE ORDER IN ST NO.6083 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. 1569/2013
2 RADHAKRISHNA PILLAI, S/o SREEDHARAN NAIR,
AZHAKATHU HOUSE, NEAR SATHYAN MUKKU,
PIDAVOOR CHERI, PATHANAPURAM VILLAGE
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 26
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 201 OF 2018
AGAINST THE ORDER IN ST NO.6068 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 THE STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOTTIYAM, CR. 1444/13
2 ALTHAF, S/o AMEER JAN,
DARUL AMEEN VEEDU, PERAYAM CHERRI,
THAZHUTHALA VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 27
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 203 OF 2018
AGAINST THE ORDER IN ST NO.7735 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 THE STATE OF KERALA,
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOTTIYAM, CR. 1778/2013
2 ASSAYAN, S/o HAMSA MUHAMMAD,
CHEKKALAYIL VEEDU, NEAR KALARIVATHUKKAL TEMPLE,
VALATHUNGAL CHERRY, ERAVIPURAM VILLAGE
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 28
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 204 OF 2018
AGAINST THE ORDER IN ST NO.7751 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. 1873/2013
2 ANI, S/o SASIDHARAN,
SHAMEER MANZIL, KANNANALLOR CHERRY,
THRIKKOVILVATTOM VILLAGE
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 29
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 207 OF 2018
AGAINST THE ORDER IN ST NO.7742 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. 1802/2013
2 RAJENDRAN, S/o RAMACHANDRAN,
MANJAKKUZHI PUTHENVEEDU,
PAARAKKULAM, VADAKKUMKARA KIZHAKKE CHERRY,
MAYYANADU VILLAGE
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 30
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 210 OF 2018
AGAINST THE ORDER IN ST NO.7763 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. 1733/2013
2 SURESH, S/o BALAN,
KIZHAKKEVILA VEEDU, THARAVADU,
VADAKKEMAYILAKKATU CHERRY,
THAZHUTHALA VILLAGE
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 31
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 212 OF 2018
AGAINST THE ORDER IN ST NO.7756 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. 1981/2013
2 TAMILSELVAM, S/o KANDASWAMY,
SREE VIRAHAM, NEAR GANAPATI TEMPLE,
MANAKKADU VILLAGE,THIRUVANANTHAPURAM.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 32
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 213 OF 2018
AGAINST THE ORDER IN ST NO.7781 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. 1824/2013
2 VINOD, S/o SUJEENDRAN,
THENGUVILA VEEDU, NEAR GULNAR SERVICE STATION,
PAARIPPALLY CHERRY, PARIPPALLY VILLAGE
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 33
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 215 OF 2018
AGAINST THE ORDER IN ST NO.7780 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. 2009/2013
2 MURUGAN, S/o RAMAYYAN AACHARI,
ABHIJITH BHAVAN, PERUNKULAM,
PERUNKULAM CHERRY, MYLAM VILLAGE
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 34
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 216 OF 2018
AGAINST THE ORDER IN ST NO.7766 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. 1801/2013
2 RIJI RAGHAVAN, S/o RAGHAVAN, ASWATHY,
PRATHEEKSHA NAGAR 129, KANNIMEL CHERRY,
KILIKOLLUR VILLAGE
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 35
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 217 OF 2018
AGAINST THE ORDER IN ST NO.7782 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. 2010/2013
2 BIJU, S/o GOVINDAN NADAR,
SREEJA BHAVAN, NEAR SBT ANCHAL,
THAZHAVAMURI, ANCHAL VILLAGE
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 36
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 224 OF 2018
AGAINST THE ORDER IN ST NO.7297 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. 1425/13
2 FASALUDDEN, S/o KOYA KUTTY, VAYALIL PUTHAN VEEDU,
GANDHI NAGAR, AYATHIL CHERRY, VADAKKEVILA.
3 RIYAS, S/o KABEER, VAYALIL PUTHAN VEEDU,
AYATHIL NAGAR-188, AYATHIL CHERRI,
VADAKKEVILA VILLAGE
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 37
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 225 OF 2018
AGAINST THE ORDER IN ST NO.7498 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. 1743/13
2 RENJU, S/o BABU, JAYA BHAVAN,
NEAR PAIKODE DEVI TEMPLE, KUDAVATTOOR CHERI,
ODANAVATTOM VILLAGE
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 38
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 233 OF 2018
AGAINST THE ORDER IN ST NO.7279 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. 1240/13
2 BINU JOY, S/o JOY PETER,
PATTARUKONAM HOUSE, NEAR GOVT LPS,
DHRUVAKKADU WARD, ADOOR VILLAGE
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 39
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 240 OF 2018
AGAINST THE ORDER IN ST NO.7194 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.1181/13.
2 MICHAEL, S/o MENCHIS,
DOOR NO.1213, VANIYAKUDI,
KULACHAL, KANYAKUMARI.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 40
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 243 OF 2018
AGAINST THE ORDER IN ST NO.6131 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.1381/2013.
2 SURESH, S/o RAJENDRAN,
TSUNAMI FLAT NO.3, PARAVOOR FROM ATTUKAL PURAYIDAM
PALLITHOTTAM CHERRY, KOLLAM WEST VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 41
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 245 OF 2018
AGAINST THE ORDER IN ST NO.7166 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.1097/13.
2 RAVIKUMAR @ THUNDIL KUMAR,
S/o RAVEENDRAN, THUNDIL VEEDU,
WEST OF MELLEZHUTHUKAVU, SAKTHIKULANGARA CHERRY,
SAKTHIKULANGARA VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 42
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 247 OF 2018
AGAINST THE ORDER IN ST NO.6177 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.1580/13.
2 RENJU, S/o RAMACHANDRAN PILLAI,
THARAYIL PUTHEN VEEDU, NEAR PATHARAM HIGH SCHOOL,
ERAVICHIRA NADUVIL CHERI, SOORANADU SOUTH VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 43
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 255 OF 2018
AGAINST THE ORDER IN ST NO.6745 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.11042/13
2 VINOD, S/o RAJU,
VINOD BHAVAN, NEAR MUSLIM MOSQUE,
MUTTAKKAVU CHERI, NEDUMPANA VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 44
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 258 OF 2018
AGAINST THE ORDER IN ST NO.8310 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.1843/2013.
2 LEJU RAMACHANDRAN, S/o RAMACHANDRAN,
NIRANJU GARDEN, MANALIVILA JUNCTION,
OLATHANI ATHAZHAMANGALAM CHERI,
ATHIYANNOOR VILLAGE, NEYYATTINKARA TALUK.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 45
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 263 OF 2018
AGAINST THE ORDER IN ST NO.8365 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.1191/2013
2 MURALI, S/o DIVAKARAN,
CHEPPALLYMUKKU COLONY, MEENATHUCHERRY,
SAKTHIKULANGARA.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 46
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 266 OF 2018
AGAINST THE ORDER IN ST NO.8284 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. 1853/2013.
2 HIBIN XAVIER, S/o XAVIER,
PADINJARE KURISSADI VEEDU, NEAR HARBOUR,
SAKTHIKULANGARA CHERI, SAKTHIKULANGARA VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 47
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 267 OF 2018
AGAINST THE ORDER IN ST NO.8723 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.2229/2013.
2 JIJU, S/o GEORGE KUTTY,
KUNNATHUVILA VEEDU, VARINJAM CHERI,
KALLUVATHUKKAL VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 48
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 6th DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
CRL.RC NO. 268 OF 2018
AGAINST THE ORDER IN ST NO.8692 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.2055/2013.
2 BIJU, S/o CHANDRASEKHARAN NAIR,
CHANDRAVILASAM HOUSE, ILLAOM NAGAR-197,
VALATHUNGAL CHERI, ERAVIPURAM VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
06.06.2024, ALONG WITH Crl.RC.20/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.Nos.20 of 2018 &
connected cases 49
ORDER
[Crl.RC Nos.20/2018, 21/2018, 24/2018, 25/2018,
27/2018, 30/2018, 57/2018, 59/2018, 66/2018,
74/2018, 77/2018, 105/2018, 108/2018, 110/2018,
133/2018, 138/2018, 154/2018, 164/2018, 165/2018,
171/2018, 174/2018, 190/2018, 191/2018, 194/2018,
199/2018, 201/2018, 203/2018, 204/2018, 207/2018,
210/2018, 212/2018, 213/2018, 215/2018, 216/2018,
217/2018, 224/2018, 225/2018, 233/2018, 240/2018,
243/2018, 245/2018, 247/2018, 255/2018, 258/2018,
263/2018, 266/2018, 267/2018, 268/2018]
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
Crl.R.C.Nos.20 of 2018 &
stoppage of proceedings is made after the
evidence of the principal witnesses has been
recorded, pronounce a judgment of acquittal,
and in any other case, release the accused,
and such release shall have the effect of
discharge."
3. In a summons case, it is permissible for the
Magistrate, for the reason to be recorded, to stop
further proceedings at any stage without pronouncing
any judgment and to release the accused which will
have the effect of a discharge or in the case of
recording of statement of principal witness to
pronounce a judgment of acquittal, if it is found that
the accused could not be procured within a reasonable
time or cost of procuring the accused would exceed the
maximum fine amount that can be imposed for the
offence alleged against.
4. A Division Bench of this Court had the
occasion to consider the application of Section 258
Cr.P.C. in a summons case in Suo motu v. State of
Kerala and Another (2023 KHC OnLine 821). The relevant
portion of the judgment is extracted below for
reference:
Crl.R.C.Nos.20 of 2018 &
"ii. In the case of those summons-cases
instituted otherwise than upon a complaint,
which do not qualify as petty offences,
where the prosecution files a report stating
unambiguously that despite its best efforts
at locating the accused, it has not been
successful in securing the presence of the
accused before the Magistrate, the
Magistrate concerned shall scrutinise the
report submitted by the prosecution to
satisfy himself/herself of the fact that
reasonably sufficient steps have been taken
by the prosecution to ensure the presence of
the accused and that the costs of ensuring
the appearance of such accused far exceed
the maximum fine that is prescribed under
the Statute for the offence concerned. In
the event of the Magistrate being satisfied
of both of the aspects mentioned above, then
it would be permissible for the Magistrate
to record an order of stoppage of
proceedings in accordance with Section 258
of the Cr.P.C."
5. Being the legal position settled as above, it
is within the jurisdiction of the trial
court/concerned Magistrate to exercise the power under
Section 258 Cr.P.C. on its 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.
Crl.R.C.Nos.20 of 2018 &
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
DMR/-
