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Suo Motu Proceedings vs State Of Kerala
2024 Latest Caselaw 18475 Ker

Citation : 2024 Latest Caselaw 18475 Ker
Judgement Date : 27 June, 2024

Kerala High Court

Suo Motu Proceedings vs State Of Kerala on 27 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 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                         CRL.RC NO. 1800 OF 2018
AGAINST THE ORDER IN ST NO.1749 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),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 CITY TRAFFIC, CR. 964/2013.

    2        ANEESH, S/o SHANAVAS, PARIPALLI HOUSE,
             NALANDA NAGAR - 18, PALKULANGARA CHERI,
             KILIKOLLUR VILLAGE.

             BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.


     THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024,     ALONG     WITH    Crl.RC.1801/2018,               1802/2018     AND
CONNECTED     CASES,    THE   COURT        ON     THE     SAME   DAY   PASSED   THE
FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          2



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1801 OF 2018
AGAINST THE ORDER IN ST NO.1719 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),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 CITY TRAFFIC, CR. 2698/2013.

      2       VIPIN ASOKAN, S/o ASOKAN,
              KUTTECHI VEEDU, KAIKULANGARA CHERI,
              KOLLAM WEST VILLAGE.

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                            3



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1802 OF 2018
AGAINST THE ORDER IN ST NO.1682 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),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 CITY TRAFFIC, CR.1367/2013.

      2       DEEPU, S/o KRISHNAN,
              ARAKKAL KIZHAKKATHIL, PANAYIL KADAVU,
              ASRAMAM WARD, KOLLAM EAST VILLAGE.

              BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                            4



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1803 OF 2018
AGAINST THE ORDER IN ST NO.1679 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),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 CITY TRAFFIC              CR.1553/2013.

      2       DHARMARAJAN, S/o CHELLAPPAN,
              NEDUMANGANDAM THODIYIL VEEDU,
              THEKKEVILA CHERI, MUNDAKKAL VILLAGE.

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                            5



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1804 OF 2018
AGAINST THE ORDER IN ST NO.1592 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),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 CITY TRAFFIC,         CR.2089/2012.

      2       RAJU, S/o PANDYAN,
              EMS CATERING SHOP, ANEZHATHU MUKKU,
              KUREEPUZHA CHERI, KOLLAM WEST VILLAGE.

              BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          6



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1805 OF 2018
AGAINST THE ORDER IN ST NO.1736 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18/09/2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM CITY TRAFFIC, CR 647/2013.

      2       SEBASTIAN, S/o HENTRY,
              THEVALLI PURAYIDATHIL, THANKASERI WARD,
              KOLLAM WEST VILLAGE.

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                            7



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1811 OF 2018
AGAINST THE ORDER IN ST NO.1745 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),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 CITY TRAFFIC         CR.738/2013.

      2       SANIL, S/o MURALI,
              LAKSHMI BHAVAN, MUNIKUNNU MURIYIL,
              VETTUR VILLAGE.

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          8



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1812 OF 2018
AGAINST THE ORDER IN ST NO.1748 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18-09-2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM CITY TRAFFIC          CR. 733/2013.

      2       PRADEEP, S/o RAMACHANDRAN PILLAI,
              RAKATTU KIZHAKKATHIL, MEVANAKONAM CHERI,
              KALLUVATHUKKAL VILLAGE.

              BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          9



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1813 OF 2018
AGAINST THE ORDER IN ST NO.1730 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18-09-2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM CITY TRAFFIC          CR. 387/2013.

      2       NASAR, S/o MOHAMMED KUNJU,
              THEKKUM MOODU VEEDU,PANTHRANDU MURI NAGAR-137,
              PANTHRANDU MURI CHERI, ERAVIPURAM VILLAGE.

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          10



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1816 OF 2018
AGAINST THE ORDER IN ST NO.1755 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18.09.2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM CITY TRAFFIC           CR.1075/2013.

      2       ANILKUMAR, S/o VISHAWANATHAN,
              ASWATHI BHAVANAM, NEAR MASJID,
              UMAYANALLUR CHERI, THAZHUTHALA VILLAGE.

              BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          11



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1817 OF 2018
AGAINST THE ORDER IN ST NO.1751 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),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 CITY TRAFFIC,          CR. 1018/2013.

      2       SAJEER, S/o ABDULSALAM,
              SAJEELA MANZIL, KARIKODU CHERI,
              MANGADU VILLAGE.

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          12



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1818 OF 2018
AGAINST THE ORDER IN ST NO.2117 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),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 CITY TRAFFIC, CR. 982/2013.

      2       VITUS @ KANNAN, S/o LAWRENCE,
              VADI TSUNAMI COLONY - 88,
              KAIKULANGARA CHERI, KOLLAM WEST VILLAGE.

      3       JAFFET, S/o MARTIN, NEW COLONY,
              NEAR KAKKATHOPPU PALLI, ERAVIPURAM VILLAGE.

              BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          13



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1819 OF 2018
AGAINST THE ORDER IN ST NO.1735 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),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 CITY TRAFFIC,         CR. 598/2013.

      2       SUNILKUMAR, S/o SUGUNAN,
              JAGADEESH BHAVAN, MAYYANAD CHERI,
              MAYYANAD VILLAGE.

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          14



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1820 OF 2018
AGAINST THE ORDER IN ST NO.1734 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),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 CITY TRAFFIC, CR. 603/2013.

      2       ANEESH, S/o SAMOOTHIRI,
              PUSHPAVILASAM, CHETADI CHERI,
              MELILA VILLAGE, KOTTARAKKARA.

              BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          15



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1823 OF 2018
AGAINST THE ORDER IN ST NO.3078 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18/09/2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              PALLITHOTTAM, CR.1172/2013.

      2       SHAJI, S/o SADANANDHAN,
              VAZHAVILA PUTHENVEETTIL, NEAR KULASEKHARAM TEMPLE,
              KIZHAKKEKARA CHERI, KOTTARAKARA, KOTTARAKARA TALUK.

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          16



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1827 OF 2018
AGAINST THE ORDER IN ST NO.2845 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18/09/2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM WEST, CR.812/2013.

      2       ANILKUMAR, S/o MURALI,
              AMMINEZHIKKATHU VILAYIL VEETTIL, VALIYAKAVU NAGAR,
              KUREEPUZHA CHERI, KOLLAM WEST VILLAGE.

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          17



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1836 OF 2018
AGAINST THE ORDER IN ST NO.2447 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT), KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18/09/2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM WEST              CR.329/2013.

      2       SUDHEER, S/o MUHAMMAD SALI,
              THASLIMA MANZIL, KAITHODE CHERI,
              EETTIMOODU, NILAMEL VILLAGE.

              BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          18



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1840 OF 2018
AGAINST THE ORDER IN ST NO.2804 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18/09/2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM WEST, CR.705/2015.

      2       SAJEEV, S/o MURALEEDHARAN PILLAI,
              ARAPPURA VEETTIL, ARAPPURA NAGAR - 146,
              VATTIYOORKAVU MURI, VATTIYOORKAVU VILLAGE.

              BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          19

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1849 OF 2018
AGAINST THE ORDER IN ST NO.2385 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18/09/2017.




RESPONDENTS:
     1    STATE OF KERALA,
          REPRESENTED BY THE SUB INSPECTOR OF POLICE,
          KOLLAM WEST CR 1324/2012.

      2       SHAJAHAN, S/o ABDUL SAMAD, CHARUVILA PUTHEN VEEDU,
              GANDHI NAGAR - 128, NEAR MUTHIRAPARAMBU MOSQUE,
              KUREEPUZHA CHERI, KOLLAM WEST VILLAGE.

      3       SAVAD, S/o ABDUL REHIM, CHARUVILA PUTHEN VEEDU,
              GANDHI NAGAR - 128, NEAR MUTHIRAPARAMBU MOSQUE,
              KUREEPUZHA CHERI, KOLLAM WEST VILLAGE.

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          20



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1854 OF 2018
AGAINST THE ORDER IN ST NO.2539 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18/09/2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM WEST, CR.236/2013.

      2       MANIKANDAN, S/o SANKARANARAYANA PILLA,
              AISWARYA LEKSHMI VEEDU, KUREEPPUZHA CHERI,
              SASKTHINKULANGARA VILLAGE.

              BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          21



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1855 OF 2018
AGAINST THE ORDER IN ST NO.2478 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18/09/2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM WEST CR.878/2013.

      2       RAMESHAN, S/o RAJAN PERUMAL,
              OMKARAM VEEDU, MKRA-128,
              MANAYIKULANGARA CHERI, KOLLAM WEST VILLAGE.

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          22



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1859 OF 2018
AGAINST THE ORDER IN ST NO.2468 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18/09/2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM WEST CR.717/2013.

      2       NAZEER, S/o IBRAHIMKUTTY,
              PORUNNUVILA THEKKATHIL, NEAR PANMANA SCHOOL,
              VADAKUMTHALA VILLAGE.

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          23



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1862 OF 2018
AGAINST THE ORDER IN ST NO.2361 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVECOMMITTEE IN ITS MEETING HELD ON
              18/09/2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM WEST CR.1145/2012.

      2       NAVEEN, S/o RAMESAN,
              ALAKAPURIYIL, NADUVATHOOR CHERI,
              THEKKUMBHAGAM VILLAGE, KARUNAGAPPALLY TALUK.

              BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                            24



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1865 OF 2018
AGAINST THE ORDER IN ST NO.2345 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),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 WEST    CR. 985/12

2
              VINOD, S/o VIJAYAN, T.N. NAGAR - 59,
              K.V. NIVAS, MANAYILKULANGARA CHERI,
              KOLLAM WEST VILLAGE.

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          25



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1872 OF 2018
AGAINST THE ORDER IN ST NO.2350 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18.09.2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM WEST CR. 995/12.

      2       SANTHOSH KUMAR, S/o SARASAN,
              ASARIVILA VADAKKATHIL, THRIKKADAVOOR CHERI,
              THRIKKADAVOOR VILLAGE.

              BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          26



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1880 OF 2018
AGAINST THE ORDER IN ST NO.3537 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18/09/2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM WEST, CR.1199/2013.

      2       VIJAYAKUMAR, S/o RAJAN,
              CHEPPALLI KIZHAKKATHIL, CRESCENT JN.,
              KOTTUKADU CHERI, CHAVARA VILLAGE.

              BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          27



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1910 OF 2018
AGAINST THE ORDER IN ST NO.3999 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18.09.2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM WEST, CR. 570/2014.

      2       ANEESH, S/o ARAVINDAKSHAN,
              KARTHI NIVAS, VADAKKEVILA NAGAR- 524,
              PATTATHANAM CHERI, VADAKKEVILA VILLAGE.

              BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          28



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1973 OF 2018
AGAINST THE ORDER IN ST NO.4324 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),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 WEST, CR. 2032/2014.

      2       WILSON, S/o DHANASWAMY,
              SHEEJA DALE, SLUM COLONY,
              KAIKULANGARA NORTH CHERI, KOLLAM WEST VILLAGE.

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          29



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1985 OF 2018
AGAINST THE ORDER IN ST NO.4144 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18/09/2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              PALLITHOTTAM, CR.469/2015.

      2       AJITH, S/o DASAN, RENJU NIVAS,
              PEROOR CHERI, KOTTAMKARA VILLAGE.

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          30



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1987 OF 2018
AGAINST THE ORDER IN ST NO.5654 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18/09/2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM WEST, CR.682/2013.

      2       ANILKUMAR, S/o SASIKUMAR,
              ANIL NIVAS, NEAR ST.MERCY SCHOOL,
              KANNIMEL CHERI, SAKTHIKULANGARA VILLAGE.

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          31



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 1997 OF 2018
AGAINST THE ORDER IN ST NO.5650 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18.9.2017




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM WEST          CR.542/2013

      2       SANTHOSH, S/o KRISHNAN,
              KOTTAVILA VEETTIL, KACHERI WARD,
              KOLLAM WEST VILLAGE.

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          32



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 2000 OF 2018
AGAINST THE ORDER IN ST NO.4874 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18.09.2017




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM CITY TRAFFIC, CR.442/2014.

      2       BINU, S/o SURENDRAN,
              UTHRITATHI, NEAR MASJID,
              KOLAM CHERI, CHAVARA VILLAGE.

              BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          33



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 2009 OF 2018
AGAINST THE ORDER IN ST NO.4597 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18.09.2017




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM TRAFFIC,       CR.608/2014

      2       MADHU, S/o VISWANATHAN,
              MANU MANDIRAM, NEAR INDALAYAPPAN TEMPLE,
              NETTAYAM CHERI, ILAMAD VILLAGE.

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          34



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 2027 OF 2018
AGAINST THE ORDER IN ST NO.3714 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18/09/2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM TRAFFIC, CR.1280/2014.

      2       ABDUL RASHEED, S/o BASHEER SAHIB,
              ROADARUKATH VEEDU, NER PATHAMKALLU JN.,
              NEDUMANGAD VILLAGE, NEDUMANGAD TALUK,
              THIRUVANANTHAPURAM DISTRICT.

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          35



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 2032 OF 2018
AGAINST THE ORDER IN ST NO.3954 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18/09/2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM WEST, CR.1040/2013.

      2       VIMAL KUMAR, S/o RAJAN BABU,
              RAJA BHAVAN, TRA-138,
              KAIKULANGARA CHERI, KOLLAM WEST VILLAGE.

              BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          36



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 2033 OF 2018
AGAINST THE ORDER IN ST NO.3944 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18.09.2017




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM WEST, CR.952/2012.

      2       SUNIL SAIT, S/o GULMUHAMMAD SAIT,
              VELANKANNI NAGAR-32, VADAKKUMBHAGAM CHERI,
              KOLLAM EAST VILLAGE, (FROM AZANTHA VEEDU, VARAKKALA
              KURAKKANNI)

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          37



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 2057 OF 2018
AGAINST THE ORDER IN ST NO.3434 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),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 TRAFFIC, CR. 2647/2012.

      2       SAJEER, S/o SAINUDEEN, ABIDA MANZIL,
              MALAPPURAM PALLI, CHILAKKUR DHESAM,
              VARKALA VILLAGE.

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          38



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 2081 OF 2018
AGAINST THE ORDER IN ST NO.4088 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18/09/2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM WEST, CR.1970/2014.

      2       VENUE, S/o KESAVAN ASARI,
              THUNDIL VADAKKATHIL VEEDU, ALTHARAMOODU,
              KAIKULANGARA CHERI, KOLLAM WEST VILLAGE.

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          39



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 2082 OF 2018
AGAINST THE ORDER IN ST NO.4090 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18/09/2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM WEST, CR.1961/2014.

      2       SIJU, S/o SUDHARMAN, SN VIHAR,
              NEAR SN COLLEGE, CHATHANNOOR CERI,
              MEENATTU VILLAGE.

              BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          40



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 2083 OF 2018
AGAINST THE ORDER IN ST NO.4056 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18/09/2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM WEST, CR.1819/2014.

      2       UNNIRAJAN, S/o RAVEENDRAN PILLAI,
              PARASSERI THEKKATHIL, NEAR MARUTHADI TEMPLE,
              KANNIMEL CHERI, SAKTHIKULANGARA VILLAGE.

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          41



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 2084 OF 2018
AGAINST THE ORDER IN ST NO.4060 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18/09/2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM WEST,     CR.1735/2014.

      2       VIJITH KUMAR, S/o VIJAYAN PILLAI,
              CHARUVILA PUTHEN VEETTIL, NADAKUNNU,
              KIZHAKKE THERUVU, MELILA VILLAGE, KOTTARAKARA.

              BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          42



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 2086 OF 2018
AGAINST THE ORDER IN ST NO.4082 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),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 WEST, CR. 1935/2014.

      2       RAMESH KUMAR, S/o THANKAPPAN PILLAI,
              LAKSHMI NIVAS, EDAPATTAZHI ROAD, KANNIMEL CHERI,
              SAKTHIKULANGARA VILLAGE.

              BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          43



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 2096 OF 2018
AGAINST THE ORDER IN ST NO.4442 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18-09-2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM CITY TRAFFIC, CR. 2889/2014.

      2       TONY, S/o RAJU, KININGAZHATHIL VEETIL,
              MEENATHU CHERI, SAKTHIKULANGARA VILLAGE.

              BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          44



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 2109 OF 2018
AGAINST THE ORDER IN ST NO.3465 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT), KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18/09/2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM TRAFFIC, CR.390/2013.

      2       BINU, S/o BHARGAVAN, THARAMKODE VEEDU,
              NEAR MUKKADA L P S, THARAMKODE MURI, ITTIVA VILLAGE.

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          45



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 2115 OF 2018
AGAINST THE ORDER IN ST NO.5864 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18/09/2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM CITY TRAFFIC, CR. 100/2014.

      2       SHIJAD, S/o MUHAMMED HANEEFA,
              VAYALIL VEETTIL, SHEGANA NAGAR-4,
              VADAKKEVILA CHERI, VADAKKEVILA VILLAGE.

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          46



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 2139 OF 2018
AGAINST THE ORDER IN ST NO.4331 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18.09.2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM WEST,CR.NO.2025/2014.

      2       RENJITH, S/o MATHEW,
              PUSHPAVILASAM VEEDU, EDAKKARA,
              CHERUMOODU CHERI, PERINADU VILLAGE.

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          47



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 2158 OF 2018
AGAINST THE ORDER IN ST NO.3394 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18.09.2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM TRAFFIC, CR.1316/2012.

      2       THOMAS, S/o SONY, MELKKARAPPURAM VEETTIL,
              MUDIYOORKKARA DESOM, ATHIRAMPUZHA VILLAGE,
              KOTTAYAM DISTRICT.

              BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          48



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 2173 OF 2018
AGAINST THE ORDER IN ST NO.5392 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDING AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18.09.2017




RESPONDENTS:

      1       STATE OF KERALA,
              REPRESENTED BY THE SUB INSPECTOR OF POLICE,
              KOLLAM WEST, CR. 1749/2013

      2       SYAM MOHAN, S/o MOHANAN PILLAI,
              VENKULANGARA NAGAR-169, KANNIMEL CHERI,
              SAKTHIKULANGARA VILLAGE.

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                          49



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 2176 OF 2018
AGAINST THE ORDE IN ST NO.3392 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),KOLLAM
PETITIONER:

              SUO MOTU PROCEEDINGS AS PER THE RESOLUTION OF THE
              ADMINISTRATIVE COMMITTEE IN ITS MEETING HELD ON
              18.9.2017.




RESPONDENTS:

      1       STATE OF KERALA,
              REP.BY THE SUB INSPECTOR OF POLICE,
              KOLLAM TRAFFIC, CR.1378/2012.

      2       SURESH, S/o MANIYAN,
              SARASWATHY VEETTIL, VAIDYASALA NAGAR-238,
              AASRAMAM CHERI, KOLLAM EAST VILLAGE.

              BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                            50



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 27th DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                             CRL.RC NO. 2203 OF 2018
AGAINST THE ORDER IN ST NO.5460 OF 2015 OF JUDICIAL MAGISTRATE
OF FIRST CLASS - III (TEMPORARY SPECIAL COURT),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 WEST, CR 937/2014

2             SREENATH, S/o SREE KUMAR, VALIYA PLAKKAT VEETTIL,
              NEAR AMMAYAR TEMPLE, VADAKKUMBHAGOM MURIYIL,
              THEKKUMBHAGOM VILLAGE.

              BY SR. PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN


       THIS CRIMINAL REVISION CASE HAVING COME UP FOR HEARING ON
27.06.2024, ALONG WITH Crl.RC.1800/2018 AND CONNECTED CASES,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.C.Nos.1800 of 2018 &
connected cases                             51



                                         ORDER

Crl.RC Nos.1800/2018, 1801/2018, 1802/2018, 1803/2018, 1804/2018, 1805/2018, 1811/2018, 1812/2018, 1813/2018, 1816/2018, 1817/2018, 1818/2018, 1819/2018, 1820/2018, 1823/2018, 1827/2018, 1836/2018, 1840/2018, 1849/2018, 1854/2018, 1855/2018, 1859/2018, 1862/2018, 1865/2018, 1872/2018, 1880/2018, 1910/2018, 1973/2018, 1985/2018, 1987/2018, 1997/2018, 2000/2018, 2009/2018, 2027/2018, 2032/2018, 2033/2018, 2057/2018, 2081/2018, 2082/2018, 2083/2018, 2084/2018, 2086/2018, 2096/2018, 2109/2018, 2115/2018, 2139/2018, 2158/2018, 2173/2018, 2176/2018, 2203/2018

Suo motu proceedings were initiated against the

order of acquittal on the ground that the jurisdiction

under Section 258 Cr.P.C. was exercised without any

sufficient ground and without the compliance of

requirement as mandated.

2. Section 258 Cr.P.C. is extracted below for

reference:

"258.Power to stop proceedings in certain cases.--In any summons-case instituted otherwise than upon complaint, a Magistrate of the first class or, with the previous sanction of the Chief Judicial Magistrate, any other Judicial Magistrate, may, for reasons to be recorded by him, stop the proceedings at any stage without pronouncing any judgment and where such stoppage of proceedings is made after the Crl.R.C.Nos.1800 of 2018 &

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.Nos.1800 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.Nos.1800 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/-

 
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