Kerala High Court
Suo Motu Proceedings vs State Of Kerala on 10 June, 2024
Author: P.Somarajan
Bench: P.Somarajan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 396 OF 2018
AGAINST THE ORDER IN ST NO.8926 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.1975/2013.
2 JAGADEESAN
S/O.RAJU, CHARUVILA PUTHENVEEDU,PANKONAM CHERRY,
MUKHATHALA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.403/2018, 404/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 403 OF 2018
AGAINST THE ORDER IN ST NO.9543 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. 1428/2013.
2 RAJESH
S/O. MUTHAPPAN. NEERODI THURAI,35/17,
KADIYAPATTANAM VILLAGE,KANYAKUMARI DISTRICT.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 404 OF 2018
AGAINST THE ORDER IN ST NO.9544 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.1487/2013.
2 SANTHOSH KUMAR
S/O.SREEKUMAR,SHOBHA MANDIRAM,NEAR PERINEZHATHU JN.,
KUREEPUZHA CHERI,SAKTHIKULANGARA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 405 OF 2018
AGAINST THE ORDER IN ST NO.8526 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.1945/2013.
2 BAIJU
S/O,.VELAPPAN,VELLIMANAL PDINJATTATHIL,
VRINDA NAGAR-51,ULIYAKOVIL CHERI,
KOLLAM EAST VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 406 OF 2018
AGAINST THE ORDER IN ST NO.9480 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. 2046/2013.
2 RAJESH
S/O. BALASUBRAHMANYAN,CHAITHANYA
VEEDU,MELEPPATTAMBI,KODALOOR CHERI,PATTAMBI VILLAGE,
OTTAPALAM TALUK.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 409 OF 2018
AGAINST THE ORDER IN ST NO.9528 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. 1448/2013.
2 NISHAD
S/O. ABDUL HAMEED, CHINNAMKULAM VAYALIL VEEDU, THAMPAN
PLAVU,EDAVA MURI, EDAVA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 412 OF 2018
AGAINST THE ORDER DATED IN ST NO.9496 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.1506/2013.
2 JIJI THOMAS SO.THOMAS KAVULAND
MADAMMATHOPPU, SAKTHIKULANGARA.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 414 OF 2018
AGAINST THE ORDER IN ST NO.9524 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. 1482/2013.
2 JOSEPH @ JOBIN,
S/O. SEBASTIAN, VICTORIA BHAVAN, SAKTHIKULANGARA
CHERI,SAKTHIKULANGARA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 415 OF 2018
AGAINST THE ORDER IN ST NO.9461 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. 2091/2013.
2 SREEJITH
S/O. GOPAKUMAR, MOHAN BHAVAN, EASTERN SIDE OF KADAVOOR
TEMPLE, KADAVOOR CHERI, THRIKADAVOOR VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 416 OF 2018
AGAINST THE ORDER IN ST NO.9482 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. 2191/2013.
2 PAVITHRAN
S/O. BHADRAN, PAVITHRA BHAVAN, LEKSHAM VEEDU
COLONY,ELLUKUZHI, ALUMMOODU, KOTTAMKARA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 423 OF 2018
AGAINST THE ORDER IN ST NO.10213 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.2318/2013.
2 PRAKASAN, S/O.GOPALN, ANANDABHAVAN
NEAR MADALNADA, CHATHINAMKULAM, MANGAD VILLAGE FROM
THADAVILA HOUSE, NEAR PANDARAKUKLAM,PEROOR CHERI,
PEROOR VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 431 OF 2018
AGAINST THE ORDER IN ST NO.9065 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. 1407/2013.
2 KICHU,
S/O. SURENDRAN, S.K SADANAM, NEAR AMBALATHUMKALA
JN.,KALLAMBALAM CHERI, KULATHUMMAL VILLAGE, KATTAKADA.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 432 OF 2018
AGAINST THE ORDER IN ST NO.9066 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.1335/2013.
2 PUSHPARAJAN @ BABU,
S/O PANKRASAN,VIMALALAYAM,KUREEPUZHA CHERI,
THRIKKADAVOOR VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 14
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 437 OF 2018
AGAINST THE ORDER IN ST NO.9110 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.1415/2013.
2 SAJAYA KUMAR,
S/O VIJAYAN, POOVARATHU HOUSE,NEAR TV CENTRE,
KAKKANADU VILLAGE,PAICHIRA,
ERNAKULAM DISTRICT.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 439 OF 2018
AGAINST THE ORDER IN ST NO.10379 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. 2578/2013.
2 RASHEED,
S/O.PODIKUNJU, CHARUVILA PUTHENVEEDU,CHERIKONAM
CHERI,THRIKOVILVATTOM VILLAGE.
3 SHEFI, S/O SHAREEF, KALLUVILA VEEDU, CHERIKONAM CHERI,
THRIKOVILVATTOM VILLAGE
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 16
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 441 OF 2018
AGAINST THE ORDER IN ST NO.10380 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. 2572/2013.
2 SATHEESH
S/O. THANKAPPAN, PUTHUPARAMBIL HOUSE,VADAKKUMKARA EAST
CHERI, MAYYANADU VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 442 OF 2018
AGAINST THE ORDER IN ST NO.10411 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. 2311/2013.
2 SUGUNAN
S/O. KARUNAKARAN, SREE PARVATHI VEEDU,
ANJALI NAGAR-83,TAGORE ROAD, PALLITHOTTAM CHERI,
KOLLAM WEST VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 18
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 445 OF 2018
AGAINST THE ORDER IN ST NO.10386 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. 2564/2013.
2 SHIJU
S/O. SIVANANDAN, SHAJI BHAVAN, KARIMPALLOOR
CHERI,PARIPPALLY VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 19
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 446 OF 2018
AGAINST THE ORDER IN ST NO.10388 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. 2553/2013.
2 SHAFEEK
S/O. NOUSHAD, KAKKANTAZHIKATHU VEEDU,BAPPUJI NAGAR-
128,VAALATHUMKAL CHERI, ERAVIPURAM VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 20
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 448 OF 2018
AGAINST THE ORDER IN ST NO.10375 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. 2532/2013.
2 ANU V. NAIR
S/O. VASUDEVAN NAIR,ANU BHAVAN, THEKKEMUKKU,VELINALLOR
CHERI, VELINALLOOR VILLAGE.
3 RENJITH
S/O. RAJENDRAN PILLAI, G.R BHAVAN, VELINALLOOR
CHERI,VELINALLOOR VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 21
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 449 OF 2018
AGAINST THE ORDER IN ST NO.10920 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. 2477/2013.
2 RAJESH
S/O. SIVANANDAN, RAJESH BHAVAN, NEAR MAVANAKKONAM
TEMPLE,MEVANAKKONAM CHERI, KALLUVATHUKKAL VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 22
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 450 OF 2018
AGAINST THE ORDER IN ST NO.10924 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. 2536/2013.
2 ANI
S/O. OMANAKUTTAN, BINU MANDIRAM, NEAR CASHEW
FACTORY,SITHARA JUNCTION, MAILAKKAD CHERI,
THAZHUTHALA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 23
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 451 OF 2018
AGAINST THE ORDER IN ST NO.10918 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.2450/2013.
2 ANIL KUMAR,
S/O SUKUMARAN NAIR,PALOOR PUTHAN VEEDU,PASUVANNA
DESOM,ARYAMGOD VILLAGE,NEYYATTINKARA
TALUK,THIRUVANANTHAPURAM.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 24
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 452 OF 2018
AGAINST THE ORDER IN ST NO.10911 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.2675/2013.
2 MUJEEB,
S/O RASHEED,EDATHODIYIL HOUSE,THARAVAATU
MUKKU,KAAVUVILA,THAZHTHALA CHERI,THAZHUTHALA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 25
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 454 OF 2018
AGAINST THE ORDER IN ST NO.1086 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.2720/2013.
2 SABU, S/O MAJEED, VENMANICHIRAYIL VEEDU, THAZHUTHALA
CHERI, ADICHANALLUR VILLAGE.
3 SANOFAR, S/O SALIM,RAYIVILA HOUSE,NEAR SIVAN
NADA,THAZHUTHALA CHERI,ADICHANALLUR VILLAGE.
4 SHAJAHAN, S/O AMEER,CHIRAYIL HOUSE,ADICHANALLUR
CHERI,ADICHANALLUR VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 26
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 455 OF 2018
AGAINST THE ORDER IN ST NO.10866 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.2723/2013.
2 SHIHAB,
S/O MUSTHAFA,THUNDIL HOUSE,NEAR HAMSA UPS,MUTTAKKAVU
CHERI,NEDUMBANA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 27
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 456 OF 2018
AGAINST THE ORDER IN ST NO.10856 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.2742/2013.
2 SHAIJU
S/O SOMARAJAN,S.B.NIVAS,SOUTHERN SIDE OF BHOOTHANATHA
TEMPLE,CHATHANNUR,THAZHAM THEKKU CHERI,MEENADU VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 28
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 457 OF 2018
AGAINST THE ORDER IN ST NO.10853 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.2739/2013.
2 ARUN, S/O AMBILIMON,KUNNADI KIZHAKETHIL,
ARA 45,AMRUTHKULAM,UDAYAMAARTHANDAPURAM CHERI,
MUNDAKKAL VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 29
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 458 OF 2018
AGAINST THE ORDER IN ST NO.10851 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.2793/2013.
2 RATHEESH,
S/O BABURAJAN,KURUNILASSERIYIL,NEAR PALKULANGARA
TEMPLE,KILIKOLLUR VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 30
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 459 OF 2018
AGAINST THE ORDER IN ST NO.10849 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.2795/2013.
2 ABDUL KHADER,
S/O ABDUL LATHEEF,THENGUVILA PUTHANVEEDU,CHANDANA
THOPPU,KOTTAMKARA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 31
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 461 OF 2018
AGAINST THE ORDER IN ST NO.10362 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. 2347/2013.
2 ALIMON,
S/O. SHEIK PAREETH, KOYIPURATH VEEDU,ERAVIPURAM CHERI,
MUNDAKKAL VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 32
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 462 OF 2018
AGAINST THE ORDER IN ST NO.10359 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. 2148/2013.
2 BALASUBRAMANIAN,
S/O. SENTHIL, HOUSE NO. 25233,MANAYAR
PUTHUVAZHIYIL,PUTHUVALIL, NAMAKKAL DISTRICT,
TAMILNADU STATE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 33
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 463 OF 2018
AGAINST THE ORDER IN ST NO.10309 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. 1918/2013.
2 BINU, S/O. JOSEPH, PANDARATH PURAYIDAM VEEDU,
THEKKUMBHAGAM CHERI, ERAVIPURAM VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 34
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 464 OF 2018
AGAINST THE ORDER IN ST NO.10252 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. 2419/2013.
2 SUNIL
S/O. RASHEED, PUTHAN VEETTIL, MANTHOPPU,THANGASSERI
CHERI, KOLLAM WEST VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 35
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 465 OF 2018
AGAINST THE ORDER IN ST NO.7657 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.1785/2013.
2 SREENIVASAN PILLAI,
S/O. ARAVINDAKSHAN PILLAI, SS MANDIRAM, NEAR
VAAYANASHAAL, PULIYILA CHERRY, NEDUMPANA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 36
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 467 OF 2018
AGAINST THE ORDER IN ST NO.7655 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. 1781/2013.
2 SAJU, S/O. SIMBORIYAM, KALLUVILA VEEDU, NEAR
MURUKKUMKAVU TEMPLE,THAZHUTHALA CHERRY, THAZHUTHALA
VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 37
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 468 OF 2018
AGAINST THE ORDER IN ST NO.10369 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. 2484/2013.
2 AJITH,
S/O. MURUKAN, RESIDING AT MUTTAKKAV, KANNANALLOOR FROM
DOOR NO. 16/07,KANNANALLUR MUTTAKAVU,KALIMEKKAD,
KALIEEKKAVILA, KALKULAM VILLAGE, KANYAKUMARI.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 38
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 469 OF 2018
AGAINST THE ORDER IN ST NO.10365 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. 2415/2013.
2 NOUFAL,
S/O. SHAHUL HAMEED, NAJEEM MANZIL, CHERIKONAM
CHERI,THRIKKOVILVATTOM VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 39
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 470 OF 2018
AGAINST THE ORDER IN ST NO.10363 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.
2400/2013.
2 MAHESH
S/O. KUTTAPPAN, THADATHIL VEEDU, MEENADU CHERI,
CHIRAKKARA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 40
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 471 OF 2018
AGAINST THE ORDER IN ST NO.10360 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. 2230/2013.
2 ABDUL KALAM,
S/O. IBRAHIM KUTTY, ANAS MANZIL, MEKKONAM CHERI,
KOTTANTHARA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 41
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 472 OF 2018
AGAINST THE ORDER IN ST NO.10351 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. 2039/2013.
2 NAUSHAD,
S/O. SAINUDDEEN, 144-BASITH MANZIL, SREEVILASAM
NAGAR,VADAKEVILA CHERI, VADAKEVILA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 42
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 473 OF 2018
AGAINST THE ORDER/JUDGMENT DATED IN ST NO.10347 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. 2034/2013.
2 MURALIDHARAN
S/O. MADHAVAN, PUTHANPURA VEETTIL, NEAR NEDIYANGA
SERVICE CO-OPERATIVE BANK, SREEKANDAPURAM
VILLAGE,KANNUR.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 43
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 476 OF 2018
AGAINST THE ORDER IN ST NO.10944 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. 2700/2013
2 SUMESH LAL,
S/O. KUTTY, CHIRAKKARA VEEDU,THAZHUTHALA CHERI,
ADICHANALLOOR VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 44
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 481 OF 2018
AGAINST THE ORDER IN ST NO.10951 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.2752/2013.
2 GANESH KUMAR,
S/O.MURALI,GANESH BHAVAN,LEKSHMANA NAGAR-175,BEHIND A-1
BAKERY,ASRAMAM,KOLLAM EAST VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 45
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 482 OF 2018
AGAINST THE ORDER IN ST NO.10822 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.1707/2013.
2 SREEKUMAR
S/O.SIVANANDAN,JAWAN NAGAR-118,KANIMEL
CHERI,SAKTHIKULANGARA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 46
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 484 OF 2018
AGAINST THE ORDER IN ST NO.10931 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.2622/2013.
2 RAHOOB,
S/O.ABDUL VAHID,SUDHEER MANZIL,
NEAR HAMSA U.P.S.MATTAYKAVU CHERI,NEDUMPANA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 47
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 486 OF 2018
AGAINST THE ORDER IN ST NO.3568 OF 2014 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOTTIYAM CR.709/2014.
2 NAZEER,
S/O.ABDUL RAHMAN,KOTTAUMPURAM PALLI,PADINJATTATHIL
VEEDU,THAZHUTHALA CHERI,ADICHANALLOOR VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 48
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 487 OF 2018
AGAINST THE ORDER IN ST NO.11201 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.1553/2013
2 PRADEEP,
S/O.GOPALAN,ANATHAZHAM VEEDU,GANDHI NAGAR-
36,VALATHUNGAL CHERI,ERAVIPURAM VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 49
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 490 OF 2018
AGAINST THE ORDER IN ST NO.4069 OF 2014 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOTTIYAM CR. 887/2014.
2 PRADEEP,
S/O. GOPALAKRISHNAN PILLAI,PEEDIKA VEEDU, NEAR PLAVILA
MARKET AND APPOOPPAN KAVU,MEENADU EAST KARA CHERI,
MEENADU VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 50
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
CRL.RC NO. 497 OF 2018
AGAINST THE ORDER IN ST NO.3981 OF 2014 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
SAKTHIKULANGARA CR. 664/2014
2 ANTONY,
S/O. JOHN, PADINJATTATHIL
VEETTIL,CHEKKITTATHIOPIL ,SAKTHIKULANGARA
MURI,SAKTHIKULANGARA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
10.06.2024, ALONG WITH Crl.RC.396/2018 AND CONNECTED CASES, THE
COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.396 of 2018
& Connected Cases 51
ORDER
[Crl.RC Nos.396/2018, 403/2018, 404/2018, 405/2018, 406/2018,
409/2018, 412/2018, 414/2018, 415/2018, 416/2018, 423/2018,
431/2018, 432/2018, 437/2018, 439/2018, 441/2018, 442/2018,
445/2018, 446/2018, 448/2018, 449/2018, 450/2018, 451/2018,
452/2018, 454/2018, 455/2018, 456/2018, 457/2018, 458/2018,
459/2018, 461/2018, 462/2018, 463/2018, 464/2018, 465/2018,
467/2018, 468/2018, 469/2018, 470/2018, 471/2018, 472/2018,
473/2018, 476/2018, 481/2018, 482/2018, 484/2018, 486/2018,
487/2018, 490/2018, 497/2018]
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
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 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
