Kerala High Court
Suo Motu Proceedings vs State Of Kerala on 12 June, 2024
Author: P.Somarajan
Bench: P.Somarajan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 611 OF 2018
AGAINST THE ORDER IN ST NO.3804 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.733/2014.
2 VIJAYAN @ SOLAR
S/O.MADHAVAN PILLAI, VEENA NIVAS,
NEAR PAPANASAM GAS GODOWN,
MUNDAKKAL EAST WARD, MUNDAKKAL VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
12.06.2024, ALONG WITH Crl.RC.612/2018, 613/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 612 OF 2018
AGAINST THE ORDER IN ST NO.3645 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.26/2014.
2 NOUSHAD
S/O.ABDUL MUHAMMED, DIPPO PURAYIDAM,
SNEHATHEERAM NAGAR-213, PALLITHOTTAM CHERI,
KOLLAM WEST VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 613 OF 2018
AGAINST THE ORDER IN ST NO.2619 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.532/2014.
2 MUKESH
S/O.MURALEEDHARAN,
THODIYIL THEKKATHIL VEEDU,
GANDHI NAGAR-14,
ARUNOOTIMANGALAM CHERI,
MANGADU VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 617 OF 2018
AGAINST THE ORDER IN ST NO.10855 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.2741/2013.
2 ABDUL KHARIM
S/O.HANEEFA KUNJU, EDAPURAYIL HOUSE,
NEAR MOITHEEN MUKKU THAIKKAVU MUKKU,
PUNUKANNOOR CHERI, ELAMPALLOOR VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 618 OF 2018
AGAINST THE ORDER IN ST NO.10622 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.2047/2013.
2 THULASEEDHARAN
S/O.MADHAVAN, SATHEESH BHAVANAM, NEAR PERUMPUZHA
KURISADI, PUTHAKANOOR CHERI, ILAMBALLOR VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 620 OF 2018
AGAINST THE ORDER IN ST NO.2303 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.274/2014.
2 SANOFFER
S/O.THAJUDDEEN, CHONKARA VADAKKATHIL,
SREEVILASAM-215, VADAKKEVILA CHERI,
VADAKKEVILA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 621 OF 2018
AGAINST THE ORDER IN ST NO.2228 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.1773/2013.
2 THOMAS
S/O.JOHN, MALIYEKKAL VEEDU,
NEAR MOOKKANNOR COLLEGE,
KARAYAMPARAMBIL VILLAGE, ERNAKULAM.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 623 OF 2018
AGAINST THE ORDER IN ST NO.10846 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.2805/2013.
2 SHAJAHAN
S/O.ABDUL LATHEEF, ANWARSHAH MANZIL,
KUNNUMMAL CHERI, ADICHANALLUR VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 624 OF 2018
AGAINST THE ORDER IN ST NO.10843 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.2811/2013.
2 ANSARUDEEN
S/O.ABDUL REHIMAN, RAJU NIVAS,
NEAR JOLLY JUNCTION, ILLAM NAGAR,
VALATHUNGAL CHERI, ERAVIPURAM VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 626 OF 2018
AGAINST THE ORDER IN ST NO.341 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.306/2013.
2 JOHNSON
S/O.JOSEPH, YESHUMANI BHAVAN,
NEAR CHETTINADA TEMPLE,
VADAAKKUMBHAGAM CHERI,
ERAVIPURAM VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 630 OF 2018
AGAINST THE ORDER IN ST NO.10140 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.2648/2013.
2 BINU
S/O.BALABHADRAN, CHINNU BHAVAN,
VEPPU MUKKU, NEDUMBANA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 639 OF 2018
AGAINST THE ORDER IN ST NO.10123 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. 2086/2013.
2 SABEER
S/O. ISMAILKUNJU,
KOCHU EZHUTHANIYIL VEEDU,
KANNANALLOOR CHERI,
THRIKKOVILVATTOM VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 643 OF 2018
AGAINST THE ORDER IN ST NO.6000 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. 1101/2014
2 ANEESH.
S/O. BHODANAM, ASHA BHAVAN,
NEAR PARAKKULAM,PARAYIL CHERI,
NADAKKAL VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
14
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 648 OF 2018
AGAINST THE ORDER IN ST NO.6097 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. 1446/2014.
2 RAJU
S/O. ANTONY, JOSEPH BHAVAN,
NEAR MILK SOCIETY,PERAYAM CHERI,
MULAVANA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 649 OF 2018
AGAINST THE ORDER IN ST NO.6142 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.608/2014.
2 BIJU
S/O. VIJAYAN, KRISHNAN HARI,
PERAYAM CHERI,
THAZHUTHALA VILLAGE FROM NEDUMPANA CHERI,
NEDUMPANA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
16
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 654 OF 2018
AGAINST THE ORDER IN ST NO.5954 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.1257/2014.
2 SANTHOSH KUMAR
S/O JANARDHANAN NADAR,
KANAL PURAYIDOM VEEDU,
NEAR KONDETHU BRIDGE,
UDAYAMARTHANDAPURAM CHERI,
MUNDAKKAL VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 659 OF 2018
AGAINST THE ORDER IN ST NO.6641 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.1247/2014.
2 VIJAYAKUMAR
S/O.RAMACHANDRAN PILLAI,
VAYALIL PUTHEN VEEDU,
MANGALATHU NAGAR-235,
PUNTHALATHAZHAM CHERI,
VADAKKEVILA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
18
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 660 OF 2018
AGAINST THE ORDER IN ST NO.6638 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.1260/2014.
2 ANEESH
S/O.JOHN, MOUNT VIEW HOUSE,
NEAR NSS LLB COLLEGE,
VADAKKUMKARA KIZHAKKE CHERI,
THAZHUTHALA VILLAGE FROM KAPPUMKOLLI VEEDU,
AMBALACHERI, PALLIKKUNNAM CHERI,
KANIYAMPATTA VILLAGE, KALPATTA TALUK,
VAYANADU DISTRICT.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
19
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 663 OF 2018
AGAINST THE ORDER IN ST NO.6649 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.1218/2014.
2 IGNATIOUS BABU
S/O JOHNSON, FISHERMEN COLONY,
THEKKUMBHAGAM CHERI,
ERAVIPURAM VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
20
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 665 OF 2018
AGAINST THE ORDER IN ST NO.6632 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.1264/2014.
2 SHAJI
S/O.JOHNSON, FISHERMEN COLONY-84,
THANNI, THEKKUMBHAGAM CHERRY,
ERAVIPURAM VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
21
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 669 OF 2018
AGAINST THE ORDER IN ST NO.4797 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.818/2014.
2 JAMES
S/O.JIMMY, ELANJIKKAL KIZHAKKATHIL,
NEAR KARIVEL THODU, VALATHUNGAL CHERI,
ERAVIPURAM VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
22
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 675 OF 2018
AGAINST THE ORDER IN ST NO.5280 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.1128/2014.
2 RATHEESH
S/O.NATARAJAN, REKHA BHAVAN,
VADAKKUMKARA EAST CHERI,
THRIKKOVILVATTOM VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
23
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 679 OF 2018
AGAINST THE ORDER IN ST NO.5855 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.1011/2014.
2 DANIEL
S/O.STEPHEN, MATTATHU THOPPIL,
SAKTHIKULANGARA CHERI,
SAKTHIKULANGARA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
24
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 680 OF 2018
AGAINST THE ORDER IN ST NO.6830 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.1655/2014.
2 RAHIM
S/O PODIKUNJU, KALLUVILA VEETTIL,
UMAYANELLORE PADANILAM,
VADAKKUMKARA WEST CHERI,
MAYYANADU VILLAGE,
RESIDING AT RENTED HOUSE NAMED KALLUVILLA
VEETTIL, PUDUCHIRA CHERI,
THAZHUTHALLA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
25
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 683 OF 2018
AGAINST THE ORDER IN ST NO.7225 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.1751/2014.
2 VIMAL
S/O.JOSEPH ALEXANDER, VILAYIL VEEDU,
KANIYAPURAM-PERUMATHARA ROUTE,
PUTHUKURICHI, KADINAMKULAM VILLAGE,
THIRUVANANTHAPURAM.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
26
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 684 OF 2018
AGAINST THE ORDER IN ST NO.6857 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. 1676/2014.
2 ARUN
S/O. RATNAKAR, KUNNATH VEETTIL,
MEENATTUTHAZHAM SOUTH, ERAM MIDDLE CHERI,
MEENADU VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
27
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 685 OF 2018
AGAINST THE ORDER IN ST NO.6864 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.1255/2014.
2 SANTHOSH
S/O. MOHANAN, SANTHOSH BHAVANAM,
KONUVILA,KODUVILA CHERI,
EAST KALLADA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
28
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 687 OF 2018
AGAINST THE ORDER IN ST NO.6879 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 RAJESH
S/O.PRABHAKARAN, NARAYANAVILASAM VEEDU,
NEAR SABT MHPS SCHOOL, SOCIETY MUKKU,
PERUBUZHATHAZHAM CHERI, ELAMBALLOOR VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
29
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 688 OF 2018
AGAINST THE ORDER IN ST NO.6894 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. 1256/2014.
2 JACKSON JOBBY
S/O. JOBI, ARUVITT AZHIKATHU VEEDU,
SOUTH OF SAKTHIKULANGARA TEMPLE,
SAKTHIKULANGARA CHERI,
SAKTHIKULANGARA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
30
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 691 OF 2018
AGAINST THE ORDER IN ST NO.6996 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.NO.138/2014.
2 JAYAN REJI
S/O.BARNABAS,SHAJI HOUSE,
VALLAKKADAVU.P.O,FC ROAD,
KOCHUTHOPPU,VALIYATHURA,
PETTA VILLAGE,
THIRUVANANTHAPURAM DISTRICT.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
31
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 692 OF 2018
AGAINST THE ORDER IN ST NO.7104 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,
SAKTHILULANGARA
CR. 1336/2014.
2 JOHNNY
S/O. CLEETUS,
SNEHADEEPAM NAGAR - 50,
PALLITHOTTAM MURI,
KOLLAM WEST VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
32
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 693 OF 2018
AGAINST THE ORDER IN ST NO.6906 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.1723/2014.
2 SUBASH
S/O.SUNDARESAN, VAYALIL PUTHENVEEDU,
NEAR U.P.SCHOOL, MAVACHANKKAVU,
MAMPUZHA CHERI, KOTTAMKARA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
33
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 694 OF 2018
AGAINST THE ORDER IN ST NO.7148 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.1385/2014.
2 VISHNU
S/O.VIJAYAN, FATHIMA MANZIL,
NEAR VALIYAVILA MADAN NADA,
MAYYANADU CHERI,
MAYYANADU VILLAGE FROM THOTTUVAKIZHAKKATHIL,
VALATHUNGAL CHERI,
ERAVIPURAM VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
34
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 695 OF 2018
AGAINST THE ORDER IN ST NO.6803 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.1666/2014.
2 ABDHUL SAMAD
S/O.BASHEER, NEEROZHUKKU VEETTIL,
NEAR VADAKUMBHAGAM PALLI, CONGAL CHERI,
KOTTAPURAM VILLAGE, PARAVOOR.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
35
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 696 OF 2018
AGAINST THE ORDER IN ST NO.6829 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.1512/2014.
2 AMJITH
S/O.RAJU, CHAKKAMALLIL VEETTIL,
NORTH SIDE OF PULIYATHMUKKU,
KANNIMEL CHERI, KILIKOLLUR VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
36
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 698 OF 2018
AGAINST THE ORDER IN ST NO.8788 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. 2229/2014.
2 SHAMNAD
S/O.ZAINULABDHEEN, CHARUVILA VEEDU,
EDAPPAMTHODU, MUTTAYKKAVU CHERI,
NEDUMPANA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
37
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 702 OF 2018
AGAINST THE ORDER IN ST NO.10152 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.2587/2013.
2 SAJI
S/O.MOHANAN,THEKEVILA KIZHAKETHIL,
MAMBUZHA CHERI,
KOTTANGARA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
38
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 703 OF 2018
AGAINST THE ORDER IN ST NO.10165 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.2651/2013
2 SANALKUMAR, S/O. KOCHUKUNJU,
NADUVILAZHIKATH PUTHANVEETTIL,
NADUVILAKKARA CHERI, THRIKKOVILVATTOM VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
39
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 704 OF 2018
AGAINST THE ORDER IN ST NO.10182 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.2304/2013.
2 NISHAD KHAN
S/O.SAKEER HUSSAIN,
PUTHUVAL PARAYIDAM VEEDU,
VALAKKADAVIL, BHEEMA PALLI CHERI,
MUTTATHARA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
40
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 708 OF 2018
AGAINST THE ORDER IN ST NO.7226 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.1752/2014.
2 STALIN PRAKASH
S/O.JAYAPRAKASH, FARSANA MANZIL,
NEAR THAZHUTHALA NATIONAL PUBLIC SCHOOL,
THAZHUTHALA CHERI, THAZHUTHALA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
41
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 709 OF 2018
AGAINST THE ORDER IN ST NO.7234 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.1806/2014.
2 BAIJU
S/O.KANAKARAJAN,
THEJUS MANDHIRAM, PANAYIL VAYALIL,
AAKKOLI CHERI, MAYANADU VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
42
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 711 OF 2018
AGAINST THE ORDER IN ST NO.7259 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.1343/2014.
2 DEVADAS
S/O.ANTONY, MARY ANJANA,
AR NAGAR, MEENATHUCHERRY,
SAKTHIKULANGARA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
43
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 712 OF 2018
AGAINST THE ORDER IN ST NO.7249 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.737/2014.
2 BIJU T.M.
S/O.THULASEEDHARAN,
KUNNIL THEKKETHIL, NETHAJI NAGAR 71,
AAKOLIL CHERI, ERAVIPURAM VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
44
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 713 OF 2018
AGAINST THE ORDER IN ST NO.7235 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.1833/2014.
2 MANOJ
S/O.BABU, THARAVATTATHU VEEDU,
MULLUVILA CHERI, VADAKKEVILA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
45
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 716 OF 2018
AGAINST THE ORDER IN ST NO.7153 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.1294/2014.
2 SHAMNAD
S/O.YUSUF KUNJU, SAIDALI NAGAR-21,
VALATHUNGAL CHERI, ERAVIPURAM VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
46
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 719 OF 2018
AGAINST THE ORDER IN ST NO.8785 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.2226/2014.
2 SANTHOSH KUMAR @ KANNAN
S/O.CHELLAPPAN, LAKSHMI VILASAM,
EAST OF KSRTC BUS STATIOIN,
CHITTANIKKARA DESAM, ATTINGAL VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
47
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 721 OF 2018
AGAINST THE ORDER IN ST NO.2985 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.366/2014.
2 ANEESH
S/O OMANAKUTTAN, AKIL NIVAS,
KUZHIYAM MURI, PERINADU VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
48
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 722 OF 2018
AGAINST THE ORDER IN ST NO.10838 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.2791/2013.
2 BALACHANDRAN PILLAI
S/O KUTTAN PILLAI, NEDUVAM VEEDU,
NORTH OF PALLIMON MARKET,
PALLIMON CHERI, NEDUMBANA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
49
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CRL.RC NO. 723 OF 2018
AGAINST THE ORDER IN ST NO.6669 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.1620/2014.
2 MURUGAN
S/O RAMASWAMI, PULLIKADA COLONY,
VADAKKUMBHAGAM CHERI,
KOLLAM EAST VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 12.06.2024, ALONG WITH Crl.RC.611/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.RC No.611/2018 &
Connected Cases
50
ORDER
[Crl.RC.Nos.611/2018, 612/2018,613/2018, 617/2018,
618/2018, 620/2018, 621/2018, 623/2018, 624/2018,
626/2018, 630/2018, 639/2018, 643/2018, 648/2018,
649/2018, 654/2018, 659/2018, 660/2018, 663/2018,
665/2018, 669/2018, 675/2018, 679/2018, 680/2018,
683/2018, 684/2018, 685/2018, 687/2018, 688/2018,
691/2018, 692/2018, 693/2018, 694/2018, 695/2018,
696/2018, 698/2018, 702/2018, 703/2018, 704/2018,
708/2018, 709/2018, 711/2018, 712/2018, 713/2018,
716/2018, 719/2018, 721/2018, 722/2018 &723/2018]
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
Crl.RC No.611/2018 &
Connected Cases
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
Crl.RC No.611/2018 &
Connected Cases
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
Crl.RC No.611/2018 &
Connected Cases
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
