Kerala High Court
Suo Motu Proceedings vs State Of Kerala on 11 June, 2024
Author: P.Somarajan
Bench: P.Somarajan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 498 OF 2018
AGAINST THE ORDER IN ST NO.4049 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. 670/2014
2 ABHILASH PILLAI, S/o GOPALAKRISHNA PILLAI,
PALAPPAZHATHIL VEEDU, KOIVILA MURI,
THEVALAKKARA VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
11.06.2024, ALONG WITH Crl.RC.501/2018, 505/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 501 OF 2018
AGAINST THE ORDER IN ST NO.3673 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. 733/2014.
2 RATHEESH, S/o RAJAN, PAILI AND COMPANY,
GANDHINAGAR CHERI, KALPPATTA VILLAGE,
VAYANADU DISTRICT.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 505 OF 2018
AGAINST THE ORDER IN ST NO.4636 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.1075/2014.
2 SUNIL.P, S/o PEETHAMBHARAN,
PUTHEN PARAMBIL VEEDU, PERUMPPALLY MURI,
AARATTUPURAM VILLAGE, KARTHIKAPALLY TALUK,
ALAPPUZHA.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 506 OF 2018
AGAINST THE ORDER IN ST NO.4328 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. 932/2014.
2 SHEBEER, S/o SHAMSUDHEEN,
THENGUMPANA PUTHENVEETTIL, KUREEPPALLY,
ELAMBALLOOR CHERI, KOTTAMKARA VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 510 OF 2018
AGAINST THE ORDER IN ST NO.4620 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 INSPECRTOR OF POLICE,
KOLLAM EAST, CR.1475/2012.
2 MUKIL S.BABU, S/o SURESH BABU,
CHAPPETHADATHIL VADAKKEVILA VEEDU,
VIKAS NAGAR-50, KARIKKODU CHERI,
MANGADU VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 514 OF 2018
AGAINST THE ORDER IN ST NO.3787 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.575/2014.
2 AMALRAJ, S/o GEORGE FERNANDEZ, HARBOUR THERUVU,
NEAR RAILWAY STATION, RAMESHWARAM VILLAGE,
RAMANATHAPURAM DISTRICT, TAMILNADU.
3 ALEXANDER, S/o HRIDAYARAJ, HARBOUR THERUVU,
NEAR RAILWAY STATION, RAMESHWARAM VILLAGE,
RAMANATHAPURAM TALUK, TAMILNADU.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 519 OF 2018
AGAINST THE ORDER IN ST NO.4103 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,
KOLLAM EAST, CR.838/2014
2 PRADEEP, S/o ARAVINDAKSHAN NAIR,
DEEPTHI, TEMPLE NAGAR-157, NEAR CHERY TEMPLE,
KANNIMMEL CHERI, KILIKOLLOOR VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 520 OF 2018
AGAINST THE ORDER IN ST NO.4575 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.787/2014.
2 KAILASANATHKUMAR, S/o SREEDHARAN,
KAILAS BHAVAN, KOTTAYKAKAM MURI,
KOLLAM WEST VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 521 OF 2018
AGAINST THE ORDER IN ST NO.4628 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.977/2014
2 SENTHIL, S/o KRISHNAN ACHARI,
SENTHIL BHAVAN, ELAVOOR CHERI,
PALLIMON VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 522 OF 2018
AGAINST THE ORDER IN ST NO.4124 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,
KOTTAYAM CR.1073/2009.
2 SANTHOSH, S/o BHADRAN,
SANTHOSH BHAVAN, MAVUVILA,
POOTHAKKULAM CHERI, POOTHAKKULAM VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 524 OF 2018
AGAINST THE ORDER IN ST NO.4470 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.1012/2014
2 JAYAKUMAR, S/o VASUDEVAN,
RAJ BHAVAN (MENAMPALLY), MANNUR MUKKU,
KOTTUKADU CHERI, CHAVARA,
MUKUNDAPURAM VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 526 OF 2018
AGAINST THE ORDER IN ST NO.3137 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.670/2014.
2 MURALEEDHARAN PILLAI, S/o CHELLAPPAN PILLAI,
PARTH VIHAR, KUZHIMATHIKADU CHERI,
KAREEPRA VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 528 OF 2018
AGAINST THE ORDER IN ST NO.1105 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 EXCISE INSPECTOR,
EXCISE RANGE OFFICE, KOLLAM, CR.164/2013.
2 SHAMSUDEEN, S/o ABDUL KHADAR,
VAYALIL PUTHENVEEDU, MEKKON DESOM,
KOTTAMKARA VILLAGE, KOLLAM TALUK.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 14
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 530 OF 2018
AGAINST THE ORDER IN ST NO.2809 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,
KOLLAM EAST CR. 1692/2012.
2 SEBASTIAN, S/o GEORGE,
NEDUVILA KIZHAKKATHIL,
EAST OF NANTHIRIKKAL CHURCH,
NANTHIRIKKAL CHERI, MULAVANA VILLAGE.
3 JOSE, S/o ANCHALOSE,
CHOTTUKUNNIL PUTHEN VEEDU,
NEAR ELAMBALLOOR POLICE STATION,
KOTTAMKARA VILLAGE.
4 SULAIMAN, S/o MUHAMMED NAGOOR,
VELLAMANAL PURAYIDATHIL, CHEMMANMUKKU,
PATTATHANAM CHERI, VADAKEVILA VILLAGE.
5 NAVAS, S/o SULTHAN,
SOUTH GATE, MOITHEEN ANDAVAR II LANE,
NO. 16, MADURAI CITY-1, TAMIL NADU.
Crl.R.C.No.498 of 2018 &
connected cases 15
BY ADV SRI.S.SREEKUMAR (KOLLAM)
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 16
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 531 OF 2018
AGAINST THE ORDER IN ST NO.10819 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. 1699/2013.
2 SHAHIN, S/o MUHAMMED KUNJU,
ITHIKARA VALAVIL VEEDU, ITHIKKARA MURI,
MEENADU VILLAGE, KOLLAM.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 532 OF 2018
AGAINST THE ORDER IN ST NO.10800 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. 1672/2013.
2 BIJO JOSEPH, S/o SIBI JOSEPH,
VIJI DALE, MEENATHU CHERI,
SAKTHIKULANGARA VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 18
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 533 OF 2018
AGAINST THE ORDER IN ST NO.3466 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,
KOLLAM EAST, CR. 709/2014.
2 RAJEEVAN, S/o RAJENDARAN NAIR,
RAJESH BHAVAN, TRA NAGAR - 240,
PUNNATHALA CHERI, KOLLAM WEST VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 19
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 534 OF 2018
AGAINST THE ORDER IN ST NO.3139 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. 673/2014.
2 VISHNUKUMAR, S/o AJITHKUMAR,
VISHNU BHAVAN, CHANAKKIMUKKU,
CHERIKONAM CHERI, THRIKKOVILVATTOM VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 20
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 537 OF 2018
AGAINST THE ORDER IN ST NO.11144 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. 1654/2013.
2 SURENDRAN PILLAI, S/o BHASKARAN PILLAI,
KANNAMKOTTU THEKKETHIL VEEDU, KUREEPUZHA,
AALUMUKKU, CHERIYOLA CHERI, THRIKKOVIL VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 21
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 538 OF 2018
AGAINST THE ORDER IN ST NO.4595 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. 1070/2014.
2 SUJITH DAS, S/o FALGUNA DAS,
SUMITH BHAVAN, NEAR CHEMBOTT NADA,
THAZHUTHALA CHERI, ADICHANALLOOR VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 22
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 539 OF 2018
AGAINST THE ORDER IN ST NO.3278 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,
ERAVIPURAM CR. 563/2014.
2 NAHAS, S/o SHAJAHAN, NIYAS MANZIL,
NEAR ANAKUZHY TEMPLE, PERAYAM CHERI,
THAZHUTHALA VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 23
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 540 OF 2018
AGAINST THE ORDER IN ST NO.3737 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,
ERAVIPURAM CR.614/2014.
2 THAMPI, S/o PARAMESWARAN,
VAALUKUNNIL VEEDU, KASTURBA NAGAR-37,
AYATHIL CHERI, VADAKKEVILA VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 24
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 541 OF 2018
AGAINST THE ORDER IN ST NO.2808 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.1045/2012.
2 NOUSHAD, S/o SHAHUL HAMEED,
KAMBIVILA PUTHENVEEDU, PERAYAM CHERI,
THAZHUTHALA VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 25
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 544 OF 2018
AGAINST THE ORDER IN ST NO.4629 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.978/2014.
2 PRASANTH, S/o SASIDHARAN,
IDAYOTTIL VEEDU, ANGADI KADAVU CHERI,
AYYAMKUNNU VILLAGE, IRATTI TALUK,
KANNUR DISTRICT.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 26
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 545 OF 2018
AGAINST THE ORDER IN ST NO.4592 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 EXCISE INSPECTOR,
EXCISE RANGE OFFICE, KOLLAM CR. 55/2014.
2 SUNILKUMAR, S/o MURALI,
NOW RESIDING AT KAVUVILA VEEDU,
NEAR OLD KOTTIYAM POLICE STATION,
THAZHUTHALA VILLAGE FROM AAMAKODE PUTHEN VEEDU,
PEROOR CHERI, KOTTAKARA VILLAGE, KOLLAM.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 27
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 553 OF 2018
AGAINST THE ORDER IN ST NO.4294 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,
KOLLAM EAST CR. 820/2014.
2 AHAMMED MUHAIMINU MUHAMMED,
S/o MUHAMMED NASSIM, SINDHU BHAVAN,
MANGALATHU NAGAR - 177, PUNTHALATHAZHAM CHERI,
VADAKKEVILA VILLAGE FROM MUBEENA MANZIL,
PEROOR CHERI, KOTTAMKARA VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 28
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 556 OF 2018
AGAINST THE ORDER IN ST NO.4627 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. 976/2014.
2 ANILKUMAR, S/o SOMARAJAN PILLAI,
THIRUVATHIRA VEEDU, THAZHUTHALA CHERI,
ADICHANALLOOR VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 29
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 557 OF 2018
AGAINST THE ORDER IN ST NO.3815 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,
KOLLAM EAST CR. 779/2014.
2 PRAVEEN, S/o GOPALAKRISHNAN,
ANEESH BHAVAN, MANAVA NAGAR-51,
KOLIKOLLOOR CHERI, MANGADU VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 30
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 558 OF 2018
AGAINST THE ORDER IN ST NO.4355 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. 950/2014.
2 SAJAD, S/o SHAJAHAN,
SHAMNAD MANZIL, MANNAMALA,
KILIKOLLOOR CHERI, KILIKOLLOOR VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 31
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 559 OF 2018
AGAINST THE ORDER IN ST NO.4336 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. 1462/2011.
2 SHEREEF, S/o SHERAFUDEEN,
THETTIKUZHY PUTHEN VEEDU,
VADAKKUMKARA KIZHAKKE CHERI, MAYYANADU VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 32
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 560 OF 2018
AGAINST THE ORDER IN ST NO.4326 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,
KOLAM EAST, CR. 878/2014.
2 JOY, S/o ANTONY, ISTHAKKI PARAMBIL VEEDU,
NEAR THANKASSERY CVMS LIBRARY, CVMS NAGAR - 83,
KAIKULANGARA CHERI, KOLLAM WEST VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 33
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 563 OF 2018
AGAINST THE ORDER IN ST NO.3788 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. 576/2014.
2 AGARIN, S/o SELVAI MUTHU, HARBOUR STREET,
NEAR RAILWAY STATION, RAMESWARAM VILLAGE,
RAMANATHAPURAM DISTRICT, TAMILNADU.
3 HENTRY, S/o JOSEPH, ANPIYAM-1 STREET,
KULACHAL VILLAGE, KANYAKUMARI DISTRICT, TAMILNADU.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 34
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 564 OF 2018
AGAINST THE ORDER IN ST NO.4366 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.948/2014.
2 SHAMNAD, S/o SHAMSUDHEEN,
S.T. MANZIL, MANNAMALA, KILIKKOLLOR CHERI,
KILIKKOLLOR VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 35
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 567 OF 2018
AGAINST THE ORDER IN ST NO.4078 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. 2562/13
2 VINOD, S/o SASIDHARAN, VINOD MANDIRAM,
MANAKKARA MURI,SASTHAMKOTTA VILLAGE,
KUNNATHOOR TALUK
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 36
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 568 OF 2018
AGAINST THE ORDER IN ST NO.11006 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. 2441/2013.
2 RAJESH, S/o GOPALAN NAIR,
GOPAL NIVAS, NEAR MANNAR BUS STAND, MANNAR,
MANNAR VILAGE, CHENGANOOR TALUK, ALAPPUZHA.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 37
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 569 OF 2018
AGAINST THE ORDER IN ST NO.966 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. 102/2014.
2 SUNDARAN @ SOMASUNDARAM,
S/o THANKAPPAN, PULLIKADA COLONY,
VADAKKUMBHAGAM CHERI, KOLLAM EAST VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 38
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 571 OF 2018
AGAINST THE ORDER IN ST NO.2850 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. 244/2014.
2 RENJITH, S/o MOHANAN,
PARAYKKAPALLY VEEDU, PATTOLI MARKET,
KANDALLOOR VILLAGE, KARTHIKAPPILLY TALUK,
ALAPPUZHA.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 39
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 576 OF 2018
AGAINST THE ORDER IN ST NO.3453 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. 726/2014.
2 MADHUSUDHANAN, S/o SUKUMARAN,
MRITHULA VIHAR, VELAMANNUR CHERI,
KALLUVATHUKKAL VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 40
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 579 OF 2018
AGAINST THE ORDER IN ST NO.3934 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. 829/2014.
2 UDAYAN, S/o VIJAYAN,
VALIYAMADATHIL PADINJATTATHIL,
NEAR VALIYAMADATHIL KAVU,
NEAR PARTHASARATHI TMEPLE,
MUTHUVILAKKADU, PORUVAZHI, SASTHAMKOTTA VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 41
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 580 OF 2018
AGAINST THE ORDER IN ST NO.3248 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,
KOLLAM EAST, CR. 661/2014.
2 ANSAR, S/o ABDUL SHUKKOOR,
IDAPALLIKOTTA PARANKIMAM VEEDU,
PALACKAL CHERI, THEVALAKAKRA VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 42
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 583 OF 2018
AGAINST THE ORDER IN ST NO.10771 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. 2448/2013.
2 ARJUN BABY, S/o BABY,
NEDUMKUZHIYIL VEEDU, NEAR VADAKKEMUKKU JN.,
NEDUMANKKAVU CHERI, KAREEPRA VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 43
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 585 OF 2018
AGAINST THE ORDER IN ST NO.10670 OF 2018 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. 2138/2013.
2 SHAFI @ SAKIR HUSSAIN, S/o AHAMMED KUTTY,
FATHIMA MANZIL, SURABHI NAGAR-263,
APSARA JUNCTION, AYATHIL CHERI,
VADAKKEVILA VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 44
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 586 OF 2018
AGAINST THE ORDER IN ST NO.3960 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. 646/2014.
2 NOUFAL, S/o NOUSHAD,
THOTTATHIL PURAYIDAM, ASRAMAM CHERI,
KOLLAM EAST VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 45
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 597 OF 2018
AGAINST THE ORDER IN ST NO.10630 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. 2066/2013.
2 SALIM, S/o NUHUKANNU, EANAPPALLI THODIYIL VEEDU,
SAKIR HUSSAIN NAGAR, THATTAMALA, VALATHUNGAL,
ERAVIPURAM VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 46
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 599 OF 2018
AGAINST THE ORDER IN ST NO.10731 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. 2457/2013.
2 FREDDY, S/o JOHNSON,
MUDAVANASSERY VEEDU, EDAPPADAM VAYALIL,
KRN NAGAR, KAVANADU CHERI,
SAKTHIKULANGARA VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 47
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 600 OF 2018
AGAINST THE ORDER IN ST NO.10713 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.2403/2013
2
BINU, S/o GEORGE, INCHAVILA VILAYIL PUTHEN VEEDU,
CHITTAYAM CHERI, PERINADU VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 48
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 601 OF 2018
AGAINST THE ORDER IN ST NO.10715 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. 2417/2013.
2 VIJITH KUMAR, S/o VIJAYAN PILLAI,
CHARUVILA PUTHEN VEEDU, NADUKUNNU CHERI,
MELILA VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 49
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 608 OF 2018
AGAINST THE ORDER IN ST NO.4321 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,
KOLLAM EAST, CR.899/2014.
2 SIVADASAN, S/o CHELLAPPAN PILLAI,
NEELATHU PADINJATTATHIL, NEAR SHAP MUKKU,
THRIKKADAVOOR, KADAVOOR CHERI,
THRIKKADAVUR VILLAGE.
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 50
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY, THE 11th DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
CRL.RC NO. 609 OF 2018
AGAINST THE ORDER IN ST NO.1751 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,
KOLLAM EAST, CR.922/2013.
2 HARRIS, S/o. ABDUL ALI, CHILAKKOOR DESOM,
VARKKALA VILLAGE.
3 AMIR KHAN, S/o ALIYAR KUNJU, VATTAVILA VEEDU,
CHILAKKOOR DESOM, VARKKALA VILLAGE.
BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING
ON 11.06.2024, ALONG WITH Crl.RC.498/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.498 of 2018 &
connected cases 51
ORDER
[Crl.RC Nos.498/2018, 501/2018, 505/2018, 506/2018, 510/2018,
514/2018, 519/2018, 520/2018, 521/2018, 522/2018, 524/2018,
526/2018, 528/2018, 530/2018, 531/2018, 532/2018, 533/2018,
534/2018, 537/2018, 538/2018, 539/2018, 540/2018, 541/2018,
544/2018, 545/2018, 553/2018, 556/2018, 557/2018, 558/2018,
559/2018, 560/2018, 563/2018, 564/2018, 567/2018, 568/2018,
569/2018, 571/2018, 576/2018, 579/2018, 580/2018, 583/2018,
585/2018, 586/2018, 597/2018, 599/2018, 600/2018, 601/2018,
608/2018, 609/2018]
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
Crl.R.C.No.498 of 2018 &
proceedings is made after the evidence
of the principal witnesses has been
recorded, pronounce a judgment of
acquittal, and in any other case,
release the accused, and such release
shall have the effect of discharge."
3. In a summons case, it is permissible for
the Magistrate, for the reason to be recorded, to
stop further proceedings at any stage without
pronouncing any judgment and to release the accused
which will have the effect of a discharge or in the
case of recording of statement of principal witness
to pronounce a judgment of acquittal, if it is
found that the accused could not be procured within
a reasonable time or cost of procuring the accused
would exceed the maximum fine amount that can be
imposed for the offence alleged against.
4. A Division Bench of this Court had the
occasion to consider the application of Section 258
Cr.P.C. in a summons case in Suo motu v. State of
Kerala and Another (2023 KHC OnLine 821). The
relevant portion of the judgment is extracted below
for reference:
Crl.R.C.No.498 of 2018 &
"ii. In the case of those summons-cases
instituted otherwise than upon a
complaint, which do not qualify as petty
offences, where the prosecution files a
report stating unambiguously that
despite its best efforts at locating the
accused, it has not been successful in
securing the presence of the accused
before the Magistrate, the Magistrate
concerned shall scrutinise the report
submitted by the prosecution to satisfy
himself/herself of the fact that
reasonably sufficient steps have been
taken by the prosecution to ensure the
presence of the accused and that the
costs of ensuring the appearance of such
accused far exceed the maximum fine that
is prescribed under the Statute for the
offence concerned. In the event of the
Magistrate being satisfied of both of
the aspects mentioned above, then it
would be permissible for the Magistrate
to record an order of stoppage of
proceedings in accordance with Section
258 of the Cr.P.C."
5. Being the legal position settled as above,
it is within the jurisdiction of the trial
court/concerned Magistrate to exercise the power
under Section 258 Cr.P.C. on its satisfaction that
the presence of the accused could not be procured
in spite of attempt or that the cost of
ensuring/procuring the accused would exceed the
maximum fine that may be imposed for the offence.
Crl.R.C.No.498 of 2018 &
These cases would squarely fall under the
purview of Section 258 Cr.P.C. Hence, stoppage of
proceedings by the learned Magistrate deserves no
interference. The revisions fail and are closed.
Sd/-
P.SOMARAJAN
JUDGE
DMR/-
