Kerala High Court
Suo Motu Proceedings vs State Of Kerala on 7 June, 2024
Author: P.Somarajan
Bench: P.Somarajan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 269 OF 2018
AGAINST THE ORDER DATED IN S.T. NO.8682 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. 2024/2013.
2 SHANAVAS
S/O. MUHAMMED KUNJU, KINARUVILA PADINJATTETHIL,
MELLENIUM NAGAR-69, KANIMEL CHERI,
SAKTHIKULANGARA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
07.06.2024, ALONG WITH Crl.RC.273/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 273 OF 2018
AGAINST THE ORDER IN ST NO.8266 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 18.09.2017
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM EAST CR.1960/2013.
2 JACKY @ WILSON
S/O.DAVID, QSS COLONY,
PALLITHOTTAM CHERI, KOLLAM WEST VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 275 OF 2018
AGAINST THE ORDER IN ST NO.8272 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 18-09-2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,KOLLAM EAST
CR. 1900/2013.
2 YUSUF
S/O. THAHA, PARANKIMAMVILA VEEDU,
NEAR ALUMMOODU U.P.S. ALUMMOODU CHERI,
ELAMBALLOOR VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 276 OF 2018
AGAINST THE ORDER IN ST NO.8556 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 18.09.2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOTTIYAM CR.2141/2013.
2 AKHIL
S/O.UNNI, ARUN BHAVAN, EAST OF TEMPLE,
THAZHUTHALA CHERI, THAZHUTHALA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 277 OF 2018
AGAINST THE ORDER IN ST NO.8521 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 18-09-2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,KOTTIYAM
CR. 2136/2013.
2 SHIBU
S/O. RAJAPPAN, JISSA BHAVAN, BLOCK NO. 46,
KULATHOOPUZHA CHERI, KULATHOOPUZHA
VILLAGE,KOTTARAKKARA TALUK.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 278 OF 2018
AGAINST THE ORDER DATED IN SP.JC NO.8747 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 18-09-2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,KOTTIYAM CR.2079/2013.
2 SATHYASEELAN
S/O. LEKSHMANAN ACHARI, OMANA
BHAVAN,NADUVILAKKARA CHERI, MAYYANAD VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 279 OF 2018
AGAINST THE ORDER IN ST NO.8721 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 EKRALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,KOTTIYAM
CR. 2235/2013.
2 ANEESH
S/O PIOUS, PEZHUVILA VEEDU, MYLAKKAD
CHERI,THAZHUTHALA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 281 OF 2018
AGAINST THE ORDER IN ST NO.8752 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 18-09-2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,KOTTIYAM CR. 2030/2013.
2 PAVANKUMAR
S/O. JAYAPRAKASH, RESHMALAYAM VEEDU,
PUTHENKULAM CHERI, PARIPPALLI VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 282 OF 2018
AGAINST THE ORDER IN ST NO.8757 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 18-09-2017.
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,KOTTIYAM CR. 2249/2013.
2 MUSTHAFA
S/O. ABDUL KHADAR, THATTARAYYATH VEEDU,WEST
SIDE OF UMAYANALLOR JUNCTION,VADAKKUMKARA EAST
CHERI,MAYYANAD VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 287 OF 2018
AGAINST THE ORDER IN ST NO.8450 OF 2013 OF JUDICIAL
MAGISTRATE OF FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN THE MEETING
HELD ON 18.09.2017.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF
POLICE,KOLLAM EAST CR.1612/2013.
2 SANJAY ANIL SO.ANIL
PAVITHRAM NAGAR-147,PARANGIMAMVILA,
KARIKODU CHERI, KILIKOLLOOR VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 290 OF 2018
AGAINST THE ORDER IN ST NO.8507 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.1590/2013.
2 SHAHUL HAMEED
S/O KASIM, SINI NIVAS,
NADUVILAKKARA CHERI, MAYYANAD VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 291 OF 2018
AGAINST THE ORDER IN ST NO.8761 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.2028/2013.
2 VINEESH
S/O KUMARAN, AALAYYATHU PADINJATTATHIL,
KOTTAKKAKOM NAGAR 131,KOTTAKAKOM WARD, KOLLAM
WEST VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 292 OF 2018
AGAINST THE ORDER IN ST NO.8770 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.2100/2013
2 CHANDRAMOHANAN
S/O. SUKUMARA PILLAI, MUDAPLAVIKKAL MANJU
BHAVAN,NEAR KOTTAMKARA VILLAGE OFFICE,
KOTTAMKARA CHERI,KOTTAMKARA VILLAGE
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
14
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 296 OF 2018
AGAINST THE ORDER IN ST NO.8560 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. 2071/2013
2 BIJU, S/O CHANDRASEKHARA PILLAI,
BINDU BHAVAN, EDAKKIDAMCHERI,
KAREEPRA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 298 OF 2018
AGAINST THE ORDER IN ST NO.8658 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 KEALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
SAKTHIKULANGARA CR.1350/2013.
2 HILARI
S/O JOSEPH, AADITHYA BHAVAN, NEAR
THEKKETHALAKKAL TEMPLE,
THALIRADI MURIYIL,
VALLIKUNNAM VILLAGE,
ALAPPUZHA.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
16
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 300 OF 2018
AGAINST THE ORDER DATED 28.09.2016 IN ST NO.8124 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.1668/2013.
2 KUNJUPILLAI
S/O NARAYANAN ACHARI,
CHARUVILA PUTHENVEEDU,
VATTAVILA, PULIYILA CHERI,
NEDUMPANA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 301 OF 2018
AGAINST THE ORDER DATED 05.09.2016 IN ST NO.8130 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.1966/2013
2 ARUN
S/O. MOHANAN, PACHAYIL VEEDU,
KAAVANAM KONAM JUNCTION,
THEVANOOR, ILAMAADU VILLAGE,
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
18
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 303 OF 2018
AGAINST THE ORDER DATED 13.07.2016 IN ST NO.8143 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.2098/2013
2 MURALEEDHARAN PILLAI,
S/O. SUDHAKARAN PILLAI,
CHARUVILA PUTHEN VEEDU,
THAZHUTHALA CHERI, THAZHUTHALA VILLAGE
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
19
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 307 OF 2018
AGAINST THE ORDER DATED 17.06.2016 IN ST NO.8184 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 18.09.2017.
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
ERAVIPURAM
CR.1516/2013.
2 SHEMEER
S/O. SHAERAFUDEEN,
CHEMPANTHAZHIKAM PUTHEN VEEDU,
WEST SIDE OF CHEEP PALAM,
POZHIKARA CHERI,
PARAVOOR VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
20
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 308 OF 2018
AGAINST THE ORDER DATED 28.06.2016 IN ST NO.8155 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 18-9-17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
ERAVIPURAM
CR. 1435/2013.
2 SURESH
S/O. VISWANATHAN,
MINU NIVAS,THEKKEVILA CHERI,
MUNDAKKAL VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
21
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 309 OF 2018
AGAINST THE ORDER DATED 02.09.2016 IN ST NO.8160 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.1446/2013.
2 SAJEER
S/O BASHEER,
THEKKE VILAYIL PUTHEN VEEDU,
NADUVILAKARA WARD,
THAZHUTHALA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
22
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 311 OF 2018
AGAINST THE ORDER DATED 02.09.2016 IN ST NO.8206 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 18-9-17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM EAST
CR. 1839/2013.
2 ABHILASH
S/O. DEVARAJAN,
RESIDING AT IN RENTED HOUSE OF RAJAN,
AMBALATHIVILA, NEDUMBANA CHERI,
NEDUMBANA VILLAGE
(THODIYIL VEEDU,
NEAR SREE KRISHNA SWAMI TEMPLE,
PUNNATHALA CHERI, KOLLAM WEST VILLAGE).
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
23
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 315 OF 2018
AGAINST THE ORDER DATED IN ST NO.8226 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.1842/2013.
2 SHIYAD BABU
S/O MOHAMMED HUSSAIN,
MOORKATHU VEEDU, ATTUMPURAM DESOM,
MARAKKARA VILLAGE,
MALAPPURAM DISTRICT.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
24
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 317 OF 2018
AGAINST THE ORDER DATED 28.07.2016 IN ST NO.9143 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 18-9-17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOTTIYAM
CR. 2274/2013.
2 SHAMSSUDDIN
S/O. ABDULLA, PUNNAPRA SETTLEMENT COLONY,
PUNNAPRA VILLAGE, ALAPPUZHA DISTRICT.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
25
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 319 OF 2018
AGAINST THE ORDER DATED 04.09.2016 IN ST NO.9140 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 18-9-17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE INSPECTOR OF POLICE,
KOTTIYAM
CR. 2253/2013.
2 FERDINAND
S/O. SEBASTIAN, KURUSINKAL HOUSE,
CANAL JUNCTION,THAZHUTHALA CHERI,
ADHICHANALLOOR VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
26
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 323 OF 2018
AGAINST THE ORDER DATED 22.08.2016 IN ST NO.7676 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. 1908/2013.
2 ANILKUMAR
S/O UNNIKRISHNA PILLA,
JANAKI MANDIRAM,CHANDANA THOPPU,
KOTTAMKARA CHERRY, KOTTAMKARA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
27
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 327 OF 2018
AGAINST THE ORDER DATED 14.06.2016 IN ST NO.9241 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.1835/2013.
2 VISHNU
S/O THAMPI, POCHAPALLI THODIYIL,
KANNIMEL NAGAR -122,
UDAYAMARTHANDAPURAM CHERI,
ERAVIPURAM VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
28
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 328 OF 2018
AGAINST THE ORDER DATED 05.09.2016 IN ST NO.9239 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.1836/2013.
2 SAHAJAN
S/O. JALALUDEEN, MALIKAPURAYIDAM,
VADAKEVILA.P.O,KOLLAM.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
29
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 330 OF 2018
AGAINST THE ORDER DATED 25.07.2016 IN ST NO.7522 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.1730/2013.
2 JOBOY
S/O. PATHROSE,
VALLIYAVEETUVELAYIL,
NEAR MANGALAPURAM RAILWAY STATION,
MUNDAKKAL MURI VELLOR VILLAGE,
THIRUVANANTHAPURAM.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
30
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 336 OF 2018
AGAINST THE ORDER DATED 13.07.2016 IN ST NO.7201 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.1100/2013.
2 PRATHEESH KUMAR
S/O. THOMAS, KADAMBAVILA PUTHANVEEDU,
NEAR MELPALA CSI CHURCH,
EDAIKODU P.O, DEVIKODE PANCHAYATH,
KANYAKUMARI.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
31
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 342 OF 2018
AGAINST THE ORDER DATED 09.12.2016 IN ST NO.6159 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.1380/2013.
2 JIRAR
S/O BASHA,NEAR HRC,
ATTUKAL PURAYIDAM PALLITHOTTAM CHERRY,
KOLLAM WEST VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
32
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 346 OF 2018
AGAINST THE ORDER DATED 01.11.2016 IN ST NO.7997 OF 2013
OF JUDICIAL MAGISTRATE OF FIRST CLASS -II, KOLLAM
PETITIONERS:
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.1637/2013.
2 VISHNU
S/O. VIKRAMAN, DEVADAS MANDIRAM,
NORTH GOSTHALAKKAVU,
KANJAVELI CHERI,
THRIKKARUVA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
33
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 348 OF 2018
AGAINST THE ORDER DATED 17.09.2016 IN ST NO.929 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.1701/2013.
2 RAJAGOPAL
S/O.RAGHAVAN NAIR,
SIMI SADHANAM,
CHIRAKKARA THAZHAM CHERI,
CHIRAKKARA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
34
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 349 OF 2018
AGAINST THE ORDER DATED 19.08.2016 IN ST NO.9337 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.2318/2013.
2 ANIL KUMAR
S/O. CHELLAPPAN, PUTHEN VEEDU,
NEAR CASHEW CORPORATION OFFICE,
ANDOORKONAM, THOTTAKKATT CHERI,
KARAVARAM VILLAGE,
THIRUVANANTHAPURAM.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
35
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 350 OF 2018
AGAINST THE ORDER DATED 12.08.2016 IN ST NO.9343 OF 2013
OF JUDICIAL MAGISTRATE OF FIRST CLASS -II, KOLLAM
PETITIONERS:
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. 2264/2013.
2 SAJEER
S/O. SHAHUL HAMEED,
CHARUVILA PUTHANVEEDU,
NEAR CHEMBOT TEMPLE,
THAZHUTHALA CHERI,
ADICHANALLOOR VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
36
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 351 OF 2018
AGAINST THE ORDER DATED 02.11.2016 IN ST NO.9377 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.2285/2013.
2 ANUP
S/O. SUNDARESAN, ANAND MANDIRAM,
VETTILATHAZHAM CHERI,
THRIKKOVILVATTOM VILLAGE,
[RESIDING AT HOUSE OF LAILA SULAIMAN, OYYUR
MIYYANA JUNCTION, VELINALLUR VILLAGE].
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
37
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 353 OF 2018
AGAINST THE ORDER DATED 08.07.2016 IN ST NO.936 OF 2013
OF JUDICIAL MAGISTRATE OF FIRST CLASS -IV, 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. 2377/2013.
2 SURESH KUMAR
S/O. KUTTAPPAN,
VARUVILA PUTHANVEETTIL,
PADANILAM, PINACKAL CHERI,
MAYYANAD VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
38
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 356 OF 2018
AGAINST THE ORDER DATED 13.06.2016 IN ST NO.9425 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.2145/2013.
2 SALIM
S/O. SALIM, PUTHANVEEDU,
NEAR POOJAPPURA POLICE STATION,
NJALIKULAM CHERI, THRIKKANAPURAM VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
39
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 357 OF 2018
AGAINST THE ORDER DATED 05.09.2016 IN ST NO.9424 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.2144/2013.
2 SIDDIQUE
S/O. ALIKUNJU,
PUTHANVILA VEETTIL, PERAYAM CHERI,
NADUTHALA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
40
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 358 OF 2018
AGAINST THE ORDER DATED 05.09.2016 IN ST NO.9414 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.2294/2013.
2 MIDHUN
S/O. RAJENDRAN, PUTHUVEETTIL,
ASRAMAM CHERI, KOLLAM EAST VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
41
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 359 OF 2018
AGAINST THE ORDER DATED 01.11.2016 IN ST NO.9386 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.2402/2013.
2 SHELAN
S/O. SHAHEER, PURAYIDATHIL VEEDU,
VADAKKEVILA CHERI, VADAKKEVILA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
42
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 361 OF 2018
AGAINST THE ORDER DATED 22.06.2016 IN ST NO.9351 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.2298/2013.
2 SHAFEEK
S/O. ABDUL SALAM, SHAMEER MANZIL,
NEAR KARALIKONAM MOSQUE, ARAKKANNUR CHERI,
ELAMADU VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
43
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 362 OF 2018
AGAINST THE ORDER DATED 02.09.2016 IN ST NO.7658 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.1920/2013.
2 VAHAAB
S/O. SULAIMAN, KKM HOUSE,
NEAR KURIKKANKOVIL TEMPLE,
EDATHARA, PAATHIRIKKAL CHERRY,
PATHANAPURAM VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
44
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 363 OF 2018
AGAINST THE ORDER DATED 20.09.2016 IN ST NO.10374 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.2525/2013.
2 ANILKUMAR
S/O. SUNDARESAN, NEDIYAVILA VEEDU,
VARADU CHIRA, EDAVATTON CHERI,
PERINADU VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
45
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 374 OF 2018
AGAINST THE ORDER DATED 22.12.2016 IN ST NO.7816 OF 2013
OF JUDICIAL MAGISTRATE OF FIRST CLASS -II, KOLLAM
PETITIONER/S:
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.1301/2013.
2 JOHN BRITTO
S/O. JOHNSON, JOSE BHAVAN,
PUTHENTHURUTH, MEENATHU CHERI,
SAKTHIKULANGARA.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
46
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 375 OF 2018
AGAINST THE ORDER DATED 28.09.2016 IN ST NO.7814 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.953/2013.
2 SHARAFUDDIN
S/O. HANEEFA, THARAYIL VEEDU,
KUREEPUZHA CHERI,
SAKTHIKULANGARA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
47
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 376 OF 2018
AGAINST THE ORDER DATED 03.09.2016 IN ST NO.7992 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.1624/2013.
2 JAYAKUMAR
S/O. NATESAN, KRISHNAKRIPA,
SOUHRADA NAGAR, AKG JUNCTION,
THEKKEVILA CHERI, MUNDAKKAL VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
48
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 383 OF 2018
AGAINST THE ORDER DATED 27.07.2016 IN ST NO.7839 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.1295/2013.
2 SURESH
S/O. RAJENDRAN, KAARALIVILA,
MANGAD CHERI, MANGAD VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
49
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 386 OF 2018
AGAINST THE ORDER DATED 06.08.2016 IN ST NO.9052 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.1439/2013.
2 BAHULEYAN
S/O.VASUDEVAN,
ASWATHI BHAVANAM,
KURUMTHALATHODU MURI,
NILAMMEL VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
50
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
CRL.RC NO. 393 OF 2018
AGAINST THE ORDER DATED 04.08.2016 IN ST NO.8862 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.1650/2013.
2 SUDHI
S/O.NASARUDHEEN,
ROYAL HOUSE, VADAKKEVILA CHERI,
VADAKKEVILA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 07.06.2024, ALONG WITH Crl.RC.269/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.RC No.269 of 2018 &
Connected Cases
51
ORDER
[Crl.RC.Nos.269/2018, 273/2018, 275/2018,
276/2018, 277/2018, 278/2018, 279/2018,
281/2018, 282/2018, 287/2018, 290/2018,
291/2018, 292/2018, 296/2018, 298/2018,
300/2018, 301/2018, 303/2018, 307/2018,
308/2018, 309/2018, 311/2018, 315/2018,
317/2018, 319/2018, 323/2018, 327/2018,
328/2018, 330/2018, 336/2018, 342/2018,
346/2018, 348/2018, 349/2018, 350/2018,
351/2018, 353/2018, 356/2018, 357/2018,
358/2018, 359/2018, 361/2018, 362/2018,
363/2018, 374/2018, 375/2018, 376/2018,
383/2018, 386/2018 & 393/2018]
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:
Crl.RC No.269 of 2018 &
Connected Cases
"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 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
Crl.RC No.269 of 2018 &
Connected Cases
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 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."
Crl.RC No.269 of 2018 &
Connected Cases
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
SPV
