Kerala High Court
Suo Motu Proceedings vs State Of Kerala on 20 June, 2024
Author: P.Somarajan
Bench: P.Somarajan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1036 OF 2018
AGAINST THE ORDER IN ST NO.8897 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.275/2013.
2 SALIM
S/O.KAREEM, PANTHAPLAVILA VEEDU,
NEAR VVHSS, AYATHIL CHERI,
VADAKEVILA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
20.06.2024, ALONG WITH CRL.RC.1042/2018, 1046/2018 AND CONNECTED
CASES, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1042 OF 2018
AGAINST THE ORDER IN ST NO.8821 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:
STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOTTIYAM, CR.2212/2014.
ANIL KUMAR, S/O. GOPINATHAN,
PARUTHIVILA VEETTIL,
KUMMAYAPPURA JUNCTION,
PEROOR CHERI,
KOTTANKKARA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSEE THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1046 OF 2018
AGAINST THE ORDER IN ST NO.8836 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. 2252/2014.
2 KRISHNA RAJ
S/O. BASKARAN,
KOCHUVILA VEEDU,
PERAYAM CHERI,
THAZHUTHALA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1047 OF 2018
AGAINST THE ORDER IN ST NO.9613 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.1534/2014.
2 SHAFEEK
S/O.SALIM, SUMIYA MANZIL,
UPPUTTUMUKKU, KARIKKODU CHERI,
NEAR TKM COLLEGE,
KOTTAMKKARA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1051 OF 2018
AGAINST THE ORDER IN ST NO.8989 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 INSPECTOR OF POLICE,
KOTTIYAM, CR. 2289/2014.
2 SUNIL,
S/O. UTHAMAN,
MUTHIRAKUNNATHU VEEDU,
GANDHI NAGAR-87, VALIYAMADAM,
AYATHIL CHERI, KILIKOLLOOR VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1052 OF 2018
AGAINST THE ORDER IN ST NO.8857 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. 1022/2013.
2 SANJU @ MACHU,
S/O. THOBIYAS, AVS VILLA,
KOTTAPPURAM, PERAYAM, MULAVANA.
3 ANEESH
S/O. ANTONY, HOUSE NUMBER 8-A,
TSUNAMI FLAT BLOCK XI,
VALLAKKADAVU, VADAKKUMBHAGAM,
ERAVIPURAM.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1058 OF 2018
AGAINST THE ORDER IN ST NO.3582 OF 2015 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. 851/2015.
2 VINEETH
S/O. CHANDRAN,
MURUNTHALA KUNNIL VEEDU,
AIKYANAGAR-20, VADAKKEVILA CHERI,
VADAKKEVILA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1067 OF 2018
AGAINST THE ORDER IN ST NO.4513 OF 2015 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, G.L.PETTY NO.23/2015.
2 ACHU
S/O.ANVAR, MISSION COMPOUND,
PEOPLE NAGAR, PATTATHANAM,
KOLLAM WEST.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1068 OF 2018
AGAINST THE ORDER IN ST NO.7046 OF 2015 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.2589/2015.
2 SUKUMARA PILLAI
S/O SIVASANKARA PILLAI,
CHIRAYIL VEEDU, MYLAYKKADU CHERI,
THAZHUTHALA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1070 OF 2018
AGAINST THE ORDER IN ST NO.7619 OF 2015 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.1584/2014.
2 PRINCE
S/O FRANCIS,
PUTHUR PADINJATTATHIL,
MEENATHU CHERI,
SAKTHIKULANGARA.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1073 OF 2018
AGAINST THE ORDER IN ST NO.7220 OF 2015 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.1417/2015.
2 SILJO SUNNI
S/O SUNNI, VELASSERIL HOUSE,
CHITTOOR DESOM, SHOLIYOOR VILLAGE,
PALAKKAD DISTRICT.
3 BABU S/O THAMPI,
PULIKKASSERITHARYIL VEEDU,
KRISHNAPURAM VILLAGE,
KRISHNAPURAM, ALAPPUZHA DISTRICT.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1076 OF 2018
AGAINST THE ORDER IN ST NO.9324 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
REPRESENTEDBY THE SUB INSPECTOR OF POLICE,
KOTTIYAM, G.I.PETTY NO.398/2014
2 MOHAMMED THAHIR
S/O ABDUL VAHID,
KUTTIVILA KIZHAKKATHIL,
MANJAALIMUKKU,
UMAYANALLOOR
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1077 OF 2018
AGAINST THE ORDER IN ST NO.9325 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, G.P.PETTY NO.399/2014
2 SUDHEER,
S/O CHANDRACHOODAN,
CHARUVILA VEETTIL,
VADAKKE MYLAKKAD,
THAZHUTHALA VILLAGE
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
14
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1079 OF 2018
AGAINST THE ORDER IN ST NO.6804 OF 2015 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.1655/15
2 NIFFIN
S/O STANLEY, PUTHUVAL PURAYIDAM,
POLAYATHODU, MUNDAKKAL, KOLLAM
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1081 OF 2018
AGAINST THE ORDER IN ST NO.6386 OF 2015 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.2246/15
2 RAHUL
S/O THULASEEDHARAN,
KALLUVILA VEEDU,
KALLUMTHAZHAM CHERI,
KOTTAMKARA VILLAGE
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
16
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1083 OF 2018
AGAINST THE ORDER IN ST NO.4514 OF 2015 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, G.L.PETTY NO.24/2015.
2 PRAMOD
S/O.PRATHAPAN,
SHEELA VILASAM VEETTIL,
KURUMANNA CHERI,
THRIKKOVILVATTOM VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1085 OF 2018
AGAINST THE ORDER IN ST NO.9432 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, G.L.PETTY NO.450/2014.
2 SHAMNAD
S/O.ABDUL SALIM,
SHEMEER MANZIL,
UMAYANALLOOR,
THAZHUTHALA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
18
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1093 OF 2018
AGAINST THE ORDER IN ST NO.1304 OF 2015 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.92/2015
2 ANTONY
S/O MARIA DASAN,
HOUSE NO.444,INDIRA COLONY,
KANYAKUMARI, TAMIL NADU
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
19
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1094 OF 2018
AGAINST THE ORDER IN ST NO.1373 OF 2015 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.129/2015
2 SUDHI
S/O ANILKUMAR, TSUNAMI COLONY,
KANNIMEL CHERRY,
SAKTHIKULANGARA VILLAGE
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
20
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1106 OF 2018
AGAINST THE ORDER IN ST NO.4122 OF 2015 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.791/2015.
2 ASHIN SEBASTIAN
S/O SEBASTIAN,
SHEELA BHAVANAM,
NEAR ST.GEORGE KURISSADY,
PIC JN., THAZHUTHALA CHERI,
THAZHUTHALA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
21
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1108 OF 2018
AGAINST THE ORDER IN ST NO.4177 OF 2015 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.1040/2015
2 MUJEEB RAHMAN
S/O THAJUDEEN,
PATTANIAZHIKOM VEETTIL,
THEJUS NAGAR-92, V
ADAKKEVILA CHERI,
VADAKKEVILA VILLAGE
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
22
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1111 OF 2018
AGAINST THE ORDER IN ST NO.4333 OF 2015 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. 1474/2015
2 GOKUL KRISHNAN
S/O.GOPALAKRISHNAN,
659-ISRO LAYOUT,
BANSANKARI,BANGLORE 78.
3 NIRMMAL
S/O.RAMESAN, NO.26,
DOOR NO.5, 7TH MAIN 'C' CROSS,
RAJEEV NAGAR, BANSANKARI III STAGE,
BANGALORE 690 085.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
23
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1113 OF 2018
AGAINST THE ORDER IN ST NO.902 OF 2015 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. 870/2014
2 RAJU
S/O.KUMARAN, KUMARA VILASAM VEEDU,
KELI NAGAR 72, KALAYIL,
KANNIMEL CHERRY,
KILIKOLLOOR VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
24
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1116 OF 2018
AGAINST THE ORDER IN ST NO.1245 OF 2015 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.10/2015
2 SYAMRAJ
S/O RAMACHANDRAN, PARAVILA VEEDU,
NEAR V.V.UPS, PANTHAPLAVU CHERRY,
PATTAZHI VILLAGE
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
25
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1117 OF 2018
AGAINST THE ORDER IN ST NO.9295 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,
KOTTIYAMG.L.PETTY NO.369/2014
2 SHEFEEK
S/O. ABDUL MAJEED,
SHAFEEK MANZIL,
KKP NAGAR, PUNAKKANNOOR CHERI,
KOTTAMKKARA VILLAGE
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
26
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1124 OF 2018
AGAINST THE ORDER IN ST NO.963 OF 2015 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.133/2015
2 NIYAS
S/O. ABDUL HAKKIM,
PANTHRANDUMURI,
VAYALIL PUTHEN VEEDU,
PAZHAYATTINKUZHI,
PALLIMUKKU CHERRY,
VADALLEVILA VILLAGE
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
27
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1127 OF 2018
AGAINST THE ORDER IN ST NO.1221 OF 2015 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.255/2015
2 JAYAKUMAR
S/O. MADHAVAN PILLAI,
PALLIYADI THEKKATHIL VEEDU,
KILIKOLLOOR CHERRY,
KILIKOLLOOR VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
28
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1129 OF 2018
AGAINST THE ORDER IN ST NO.1057 OF 2015 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.220/2014
2 VINU R.
S/O. RADHAKRISHNAN,
THUNDUVILAYIL VEETTIL,
NEAR PAREKKAVU TEMPLE,
NEDUNGOLAM VILLAGE,
KOLLAM TALUK.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
29
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1131 OF 2018
AGAINST THE ORDER IN ST NO.4332 OF 2015 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.1497/2015
2 ALSAD
S/O ABUBEKKAR, PUTHEN VEEDU,
NEETHI NAGAR, THATTAMALA CHERI,
VADAKKEVILA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
30
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1136 OF 2018
AGAINST THE ORDER IN ST NO.892 OF 2015 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.40/2010.
2 SAINUDHEEN
S/O ABOOBACKER KUNJU,
PADINJATTEVILA VEETTIL,
MUTTAKKAVU CHERRY,
NEDUMPANA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
31
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1138 OF 2018
AGAINST THE ORDER IN ST NO.1102 OF 2015 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.174/2015.
2 ANAS
S/O ASHARAF, BROTHERS HOUSE,
KUNNUMMEZHATH, KUREEPUZHA CHERRY,
KOLLAM WEST VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
32
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1146 OF 2018
AGAINST THE ORDER IN ST NO.1755 OF 2015 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.256/2015.
2 VARGHESE THOMAS MATHEW
S/O. THOMAS, JALAJA BHAVAN,
TRA-23,UDAYAMARTHANDAPURAM CHERRY,
MUNDAKKAL VILLAGE FROM PUTHENPURAYIL VEEDU,
KIZHAKKE THERUVU DESOM, MELILA VILLAGE,
KOTTARAKKARA TALUK.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
33
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1147 OF 2018
AGAINST THE ORDER IN ST NO.1931 OF 2015 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.370/2015.
2 MUHAMMED HASHIR
S/O. ZAKIR HUSSAIN,
SHAHUL VIHAR,
THEJAS NAGAR-147,
PANTHRANDUMURI CHERRY,
ERAVIPURAM VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
34
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1148 OF 2018
AGAINST THE ORDER IN ST NO.1758 OF 2015 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.264/2015.
2 VINOD
S/O SIVADASAN, VINOD BHAVAN,
KALLUMTHAZHOM CHERRY,
KILIKOLLOOR VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
35
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1150 OF 2018
AGAINST THE ORDER IN ST NO.1272 OF 2015 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.280/2015.
2 MUHAMMED THASIM
S/O MUHAMMED SHAFI,
KHADEEJA MANZIL,
CHEMPAKASSERI, KIZHALOOR CHERRY,
THRIKKOVILVATTOM VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
36
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1152 OF 2018
AGAINST THE ORDER IN ST NO.1749 OF 2015 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.236/2015.
2 SANOFAR
S/O THAJUDEEN,
SHAHEER MANZIL,
KASTURBA NAGAR-25,
NEAR OTTATHIL TEMPLE,
VALATHUNGAL CHERRY,
ERAVIPURAM VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
37
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1157 OF 2018
AGAINST THE ORDER IN ST NO.1710 OF 2015 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.199/2015.
2 IRSHAD S/O.NOUSHAD,
KARIKODE COLLEGE NAGAR-205 FROM VADAKKE PUTHEN-
VEETTIL, VETTUVILA,
PERINAD CHERRY,
THRIKKADAVOOR VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
38
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1163 OF 2018
AGAINST THE ORDER IN ST NO.8176 OF 2012 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 OFPOLICE,
SAKTHIKULANGARA, CR. 1329/12
2 ANILKUMAR
S/O. VISWANATHAN, HARI MANDIRAM,
EAST OF MUTHEZHATHU TEMPLE,
SAKTHIKULANGARA CHERI,
SAKTHIKULANGARA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
39
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1164 OF 2018
AGAINST THE ORDER IN ST NO.4543 OF 2012 OF JUDICIAL
MAGISTRATE OF FIRST CLASS -II, KOLLAM
PETITIONER:
SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF
THE ADMINISTRATIVE COMMITTEE IN ITS MEETING
HELD ON 18.09.17.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SUB INSPECTOR OF POLICE,
KOLLAM EAST, CR. NO. 1247/2012.
2 NOUSHAR
S/O. SAINNULABDHEEN,
SABEENA MANZIL,
SAKKIR HUSSAIN NAGAR 90,
KAYYALAKKAL CHERI,ERAVIPURAM VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
40
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1165 OF 2018
AGAINST THE ORDER IN ST NO.4685 OF 2012 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 OFPOLICE,
ERAVIPURAM, CR. NO. 972/2012
2 VIJAYAN
S/O. VAMAN,
PUNNAVILA PUTHEN VEEDU,
BEHIND SANTHI THEATRE,
NADUVILAKKARA MURI,
THRIKKOVILVATTOM VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
41
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1171 OF 2018
AGAINST THE ORDER IN ST NO.9386 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, G.L.PETTY NO. 405/2014
2 MOHANAN
S/O.RAJAPPAN ACHARI,
MANAKKARA THEKKATHIL VEETTIL,
NEAR MELOOTTUKAVU TEMPLE,
THATTAARKONAM, KOTTANKARA VILLAGE
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
42
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1172 OF 2018
AGAINST THE ORDER IN ST NO.3524 OF 2016 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, G.L.PETTY NO. 333/2015
2 SHIJU
S/O.ARUN, PUTHENVILA VEEDU,
VADAKKE MYLAKKAD, KATTADIMUKKU
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
43
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1182 OF 2018
AGAINST THE ORDER IN ST NO.4519 OF 2015 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, .G.L.PETTY NO.29/2015
2 BOSE
S/O RAJAN, VAYALIL VEEDU,
AYATHIL CHERI, VADAKKEVILA VILLAGE
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
44
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1184 OF 2018
AGAINST THE ORDER IN ST NO.4552 OF 2015 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, G.L.PETTY NO.62/2015.
2 VIJAYAMOHANAN NAIR
S/O CHELLAPPAN PILLAI,
SURESH MANDIRAM VEETTIL,
OTTAKKAL, THENMALA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
45
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1186 OF 2018
AGAINST THE ORDER IN ST NO.3518 OF 2016 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, G.L. PETTY NO. 327/2015.
2 SARATHCHANDRAN
S/O MADHAVAN PILLAI,
SARIKA BHAVAN,THAZHUTHALA CHERI,
THAZHUTHALA VILLAGE.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
46
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1192 OF 2018
AGAINST THE ORDER IN ST NO.9302 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, G.L.PETTY NO.376/2014.
2 ARAVIND P.K
S/O.RAVEENDRAN,
PADINJAARETHADATHIL HOUSE,
KARAKKODE.P.O., MALAPPURAM.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
47
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1193 OF 2018
AGAINST THE ORDER IN ST NO.9303 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, G.L.PETTY NO.377/2014.
2 PRINCE
S/O.BABU, THALKKALIL,
MUTTOM.P.O, HARIPAD.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
48
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1199 OF 2018
AGAINST THE ORDER IN ST NO.3479 OF 2012 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. 962/2012.
2 SHAJAHAN, S/O.KARIM BASHA,
KANALPURAYIDAM,
KOUMUDHI NAGAR 113,
PALLITHOTTAM CHERRY,
KOLLAM EAST VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
49
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1202 OF 2018
AGAINST THE ORDER IN ST NO.5855 OF 2015 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. 1556/2015.
2 RAJU, S/O.CHINNATHAMPI,
KUZHIYIL VEEDU,
NEAR MANJANIKKARA CHURCH,
MANJANIKKARA CHERI,
UNUKAL VILLAGE,
PATHANAMTHITTA.
BY ADV. SRI.SANGEETHARAJ N R, PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
50
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
CRL.RC NO. 1203 OF 2018
AGAINST THE ORDER IN ST NO.5491 OF 2015 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. 1889/2015.
2 ANILKUMAR, S/O.GOPALAKRISHNAN,
CHARUVILA PUTHEN VEEDU,
MINI COLONY, PERAYAM CHERI,
THAZHUTHALA VILLAGE.
BY ADV.C.N.PRABHAKARAN, SR. PUBLIC PROSECUTOR
THIS CRIMINAL REVISION CASE HAVING COME UP FOR
HEARING ON 20.06.2024, ALONG WITH CRL.RC.1036/2018 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.R.C.No.1036 of 2018 &
Connected Cases
51
ORDER
[Crl.RC Nos.1036/2018, 1042/2018, 1046/2018, 1047/2018,
1051/2018, 1052/2018, 1058/2018, 1067/2018, 1068/2018,
1070/2018, 1073/2018, 1076/2018, 1077/2018, 1079/2018,
1081/2018, 1083/2018, 1085/2018, 1093/2018, 1094/2018,
1106/2018, 1108/2018, 1111/2018, 1113/2018, 1116/2018,
1117/2018, 1124/2018, 1127/2018, 1129/2018, 1131/2018,
1136/2018, 1138/2018, 1146/2018, 1147/2018, 1148/2018,
1150/2018, 1152/2018, 1157/2018, 1163/2018, 1164/2018,
1165/2018, 1171/2018, 1172/2018, 1182/2018, 1184/2018,
1186/2018, 1192/2018, 1193/2018, 1199/2018, 1202/2018 &
1203/2018]
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
Crl.R.C.No.1036 of 2018 &
Connected Cases
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
Crl.R.C.No.1036 of 2018 &
Connected Cases
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
Crl.R.C.No.1036 of 2018 &
Connected Cases
trial court/concerned Magistrate to exercise the
power under Section 258 Cr.P.C. on its
satisfaction that the presence of the accused
could not be procured in spite of attempt or
that the cost of ensuring/procuring the accused
would exceed the maximum fine that may be imposed
for the offence.
These cases would squarely fall under the
purview of Section 258 Cr.P.C.. Hence, stoppage
of proceedings by the learned Magistrate
deserves no interference. The revisions fail
and are closed.
Sd/-
P.SOMARAJAN
JUDGE
SPV
